Section 77 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
77. improvement of backward Ward.
Establishment of Zonal Committees.-(1)Each Zone of a Corporation shallhave a Zonal Committee consisting of the following members namely:-(a)The Chairperson of the Zonal Committee shall be a councilorrepresenting one of the wards within the Zone who shall be elected amongcouncilors of the any such manner as may be prescribed.(b)All the Councilors elected from the wards within the Zone;(c)An Engineer who is incharge of the particular zone- Ex-officio Member;(d)one person who is an expert in solid waste management nominated byGovernment; and(e)one person who is an expert in urban governance nominated by the Government.(2)The term of the Chairperson of the Zonal Committee shall be one year.(3)A councilor who has become Chairperson of the zonal committee shall notbe eligible to become Chairperson for the second term.(4)Officers of the Bengaluru Development Authority and the BengaluruWater Supply and Sewerage Board who are responsible for the maintenance ofservices within the concerned zone shall be ex-officio members of the ZonalCommittee. Police Officers including traffic incharge of the ward, BESCOM Officerincharge of the Zone shall attend the meetings of the Zonal Committees as maybe required but shall not have the right to vote.(5)The Zonal Commissioner shall be coordinator of the Zonal Committee.(6)The Government shall by way of Rules specify the qualifications, manner ofappointment and honorarium of the expert members of the zonal committee.(7)The Zonal Commissioner shall call for a meeting of the zonal committee atleast once a month and the minutes of every zonal committee meeting shall berecorded, submitted to the Chief Commissioner and published on such mediumsas may be specified within fifteen days from the date of such meeting.(8)The quorum for a zonal committee meeting shall be one fourth.(9)The Corporation shall provide an office space and secretarial staff for the
