Section 5A in Chennai City Municipal Corporation Act, 1919
5A. [ Constitution of wards committees. [Substituted by Tamil Nadu Act 22 of 1996.]
(1)There shall be constituted by the State Government, by notification, such number of wards committees comprising territorial area of such ; number of wards as may be specified in the notification within the territorial area of the corporation.(2)Each wards committee shall consist of-(a)all the councillors of the corporation representing the wards within the territorial area of the wards committee.(b)Omitted by Tamil Nadu Act 3 of 1997.(3)The State Government may, after consultation with the corporation from time to time, by notification, alter the name, increase or diminish the area of any wards committee specified in the notification issued under sub-section (1).]
