Section 72B in The Chhattisgarh Municipalities Act, 1961
72B. Constitution of and composition of Mohalla Committees.
- [(1) The Mohalla Committees shall be constituted within [as soon as possible] [[Substituted by C.G. Act No. 11 of 2005, w.e.f. 25-8-2005 for the sub-sections (1), (2), (3), (4) and (5). Prior to substitution sub-sections (1), (2), (3), (4) and (5) stood as under:-'(1) In every Municipal area which is notified by the State Government in this behalf, the Mohalla Committee shall be constituted within three months from the date of notification.(2)This number of Mohalla Committees and the number of members shall be such as the State Government may, by order, prescribe from time to time.(3)The elected Councillor of ward concerned shall be a member in all the Mohalla Committees within the territorial area of any Ward.(4)The Council shall be competent to determine the territorial area of Mohalla Committees:Provided that the area included in the territorial area be any Mohalla Committee shall be contiguous.(5)The State Government shall prescribe the function and powers of the Mohalla Committees and the procedure for the conduct of their business.'.]] from the date of first meeting of the Council after the election of each Municipal Council and Nagar Panchayat.(2)The number of Mohalla Committees and determination of their territorial area, number of members and functions, powers and the procedure for the conduct of business shall be determined in such manner as may be prescribed by the State Government.]]
