Section 13 in The Haryana Municipal Citizens' Participation Act, 2008
13. Rights of ward committee.
- The ward committee shall have the right to -(a)obtain information about the district and municipal plans;(b)obtain the municipal budget within reasonable time to verify, seek clarifications and suggest changes that need to be incorporated;(c)obtain information about provision of basic services to urban poor including security of tenure at affordable prices, improved housing, water supply, sanitation, education, health and social security;(d)be consulted in the development of land and change of land use and zoning regulations;(e)obtain details on all revenue matters including taxes and budgetary allocations to be presented in a simplified and manageable manner;(f)seek information from the Commissioner, Executive Officer or Secretary of the municipality, as the case may be, regarding any matter relating to the ward.
