Section 30 in Arunachal Pradesh Municipal Act, 2007
30. Wards Committee.
(1)Every Municipal Council, at its first meeting after the election of Councillors thereto or as soon as may be thereafter, group the wards of the Council in such manner that each group consists of not less than three contiguous wards, and constitute a wards committee for each such group.(2)Each wards committee shall consist of the councillors elected from the wards constituting the group.(3)A councillor of the wards committee representing a constituent ward shall hold office till he ceases to be the councillor representing such ward.(4)The councillors of each wards committee shall elect from amongst themselves one councillor, who shall not be a member of the empowered standing committee, to be its Chairperson.(5)The Chairperson of a wards committee may, at any time, resign his office by giving notice in writing to the Chairman and the resignation shall take effect from the date of acceptance by the Chairman.(6)A wards committee shall, subject to the general supervision and control of the Empowered Standing Committee, discharge, within the local limits of the group of wards, the functions of the Municipality relating to the provision of supply-pipes and drainage and sewerage connections to premises, removal of accumulated water on the streets or public places due to rain or otherwise, collection and removal of solid wastes, disinfection, provision of health immunization services and slum services, provision of lighting, repair of category IV and category V roads, maintenance of parks, drains and gullies, issue of license under sub-section (1) of section 369, and such other functions as the Municipality may, from time to time, determine by regulations.(7)The Empowered Standing Committee shall assign to a wards committee such number of officers and other employees as it deems fit and shall designate one of such officers as the wards officer of such wards committee.(8)The manner of transaction of business of the wards committee shall be such as may be determined by regulations.(9)Subject to such conditions, if any, as may be specified by regulations, a wards committee may conduct public hearing on any major issue of public interest.
