Section 8A(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Each Ward Committee shall consists of,-(i)the member of the Municipal Corporation representing the Ward, who shall be the Chairperson of the Ward Committee;(ii)not more than ten electors representing the civil society from the ward, to be nominated by the Municipal Corporation in such manner as may be prescribed:Provided that if the population of the ward is not more than ten thousand, the number of nominated members shall be four, and thereafter, there shall be one additional member for every four thousand population or part thereof:Provided further that in reckoning the number of additional members of the Ward Committee exceeding four, any part of less than two thousand population may be ignored:Provided also that half of the persons to be nominated to the Ward Committee shall be women;(iii)the Area Sabha Representatives.Explanation. - For the purposes of this section and section 8B, civil society menas any non-governmental organization or association of persons, established, constituted or registered under any law for the time being in force and working for social welfare, and includes any community based organization, residents welfare association, professional institution and civic, health, educational institution, social or cultural body or any trade or industrial organization, other stakeholders and such other association or body, as may be prescribed by the Government.
