Section 29A in The Gujarat Provincial Municipal Corporations Act, 1949
29A. [ Constitution of Wards Committees. [Section 29A was inserted by Gujarat 16 of 1993. Section 13.]
(1)Where the population of the City is three lakhs or more, there shall be constituted by the [Municipal Corporation, Subject to the rules made by the State Government] [Sub-section (1 A) was inserted by Gujarat 16 of 1993, Section 12 (1).] Wards Committee or Committees consisting of one or more wards within the territorial area of a Corporation.(2)Each Wards Committee shall consist of-(a)Councillors of the Corporation representing a ward within the territorial area of the Wards Committee;[***] [Clause (b) was deleted, by Gujarat 15 of 2000, Section 3 (2) (w.e.f. 01-05-2000).]Provided that a person shall be disqualified for being appointed, and for being a member of the Wards Committee, if under the provisions of this Act or any other law for the time being in force, he would be disqualified for being elected as, and for being, a councillor.(3)The Wards Committee shall at its first meeting after its constitution under subsection (1) and at its first meeting in the same month in each succeeding year shall elect,-where the Wards Committee consists of-(a)one ward, the Councillor representing that ward in the Corporation; or(b)two or more wards, one of the Councillors representing such wards in the Corporation elected by the members of the Wards Committee,to be the Chairperson of that Committee.(4)the Chairperson who shall hold office until his successor has been elected and shall be eligible for re-election.(5)The Chairperson shall vacate office as soon as he ceases to be a Councillor.(6)In the event of the office of the Chairperson falling vacant before the expiry of its term, the wards committee shall, as soon as conveniently may be after the occurrence of the vacancy, elect a new Chairperson in accordance with sub-section (3):Provided that the Chairperson so elected shall hold office so long only as the person in whose place he is elected would have held it if such vacancy had not occurred.(7)The duration of the wards committee shall be co-extensive with duration of the Corporation.(8)The State Government shall by rules define the functions and duties of the Wards Committee, the territorial areas of such committee and the procedure to be adopted by such committee for transaction of its business.(9)The Chairperson and members of the Wards Committee shall be paid such conveyance charges for attending the meeting of the committee as may be prescribed by the rules.]Special and Ad-hoc Committees
