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State of Bihar - Section

Section 22 in Bihar Urban Local Body (Community Participation) Rules, 2013

22. Ward Development.

- In every ward a Ward Information and Statistics Committee shall be formed for various developmental and planning works. The constitution and functions of the Committee shall be as given below.
(1)Constitution of the Ward Information and Statistics Committee
(i)A committee of 3 persons shall be constituted in every Ward as the Ward Information and Statistics Committee.
(ii)The constitution of the Ward Information and Statistics Committee shall be through nominations by the Chairperson within one month of the constitution of the Ward Committee.
Provided that members of the Ward Finance Committee shall not be members of the Ward Information and Statistics Committee.
(iii)The Ward Information and Statistics Committee shall also appoint from amongst themselves, one person as the presiding member who will preside over the meetings of the Ward Information and Statistics Committee.
(2)Duties of the Ward Information and Statistics Committee
(i)It shall be the duty of the Ward Information and Statistics Committee to compile, maintain and update annually the following information about the Ward in the format prescribed by the concerned Municipality for this purpose. Such information shall include:
(a)Economic Information including the number and nature of commercial establishments in the Ward and employment data in these establishments;
(b)Information relating to Land Use including the changes in patterns of land use data relating public spaces and civic amenity sites traffic patterns and public transportation hubs and preservation and restoration of environment, natural resources and heritage sites; and
(c)Infrastructure Index including the extent of infrastructural development, current and pending projects, and the infrastructural requirements of the Ward.
(ii)The report prepared in accordance with sub rule 22(2)(i)(b) shall be used by the Ward Committee for suggesting ideas for consideration in making of the Zoning provisions. It shall be made available on a quarterly basis to the meetings of the Ward Committee, reflecting changes since the presentation of the previous report.
(iii)The report prepared in accordance with 22(2)(i)(b) above shall be used by the Ward Committee in allocation of development expenditure by the Ward Finance Committee. It shall be made available on a quarterly basis to the meeting of the Ward Committee reflecting changes since the presentation of the previous report.
(iv)Spatial Planning: The Ward Committee shall:
(a)participate in all development plans of the city
(b)enforce zoning and land use regulations
(c)participate in the creation and enforcement of new instruments like transferable development rights, etc.