Section 170B(1) in The Bihar Panchayat Raj Act, 2006
(1)A Ward implementation and Management Committee shall be constituted by Ward Sabha for discharge of its functions/responsibilities. The Gram Panchayat Member elected from the concerned Ward shall be the ex-officio chairman of the Ward Implementation and Management Committee. The composition, tenure etc. of Ward Implementation and Management Committee will be such as may be prescribed by the Government.
