Section 66A(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Each Wards Committee shall consist of -(a)the Councillors representing the wards within the territorial area of the Wards Committee;(b)the officer-in-charge of the territorial area of the Wards Committee;(c)Such number of other members, not exceeding three, nominated by the Councillors, referred to in clause (a), from amongst the members of recognised Non-Government Organisations and community based organisations engaged in Social welfare activities working within the area of the Wards Committee:Provided that such persons are registered as electors in the wards within the jurisdiction of the Wards Committee:Provided further that the norms for recognition of the Non-Government Organisations, the requisite qualifications for nomination as members and the manner in which they are to be nominated shall be such as the State Government may prescribe.
