16A. [ Powers and functions of the Councillor. [Added by Bihar Act No. 7 of 2011, dated 27.5.2011.]
(1)to attend Municipality's meetings.(2)To carefully study the matters placed before the Municipality for consideration and take an active part in Municipality's decision-making processes.(3)To take active part in determining Municipality's objectives and policies to ensure that they are appropriate for the local area.(4)To carefully study Municipality's resource allocation, expenditure incurred and efficiency and effectiveness of its service delivery especially to the poor and women and ensure equitable allocation of resources for service delivery to all sections of society.(5)To bring to the Municipalitys attention anything falling within the Bihar Municipal Act, 2007 that would promote the welfare of or protect the interests of the communities especially the poor.(6)To actively participate in Ward Committee meetings and facilitate preparation of development plans in consultation with Ward communities especially the poor and the women.(7)To observe implementation of development plans and programmes in his Ward and bring to the notice of the Municipality any gaps or shortcomings needing correction.(8)To help the Municipality in identification of beneficiaries of government programmers for the welfare of the communities, especially the poor and the women.]
