Section 8A in Greater Hyderabad Municipal Corporation Act, 1955
8A. [ Constitution, composition and functions, rights of Ward Committee, etc. [For section 8-A sections 8-A & 8-B substituted with marginal headings by Act No.7 of 2008.]
(1)There shall be constituted a Ward Committee for each Ward of Municipal Corporation within three months from the date as may be notified.(2)Each Ward Committee shall consists of,-(i)the member of the Municipal Corporation representing the Ward, who shall be the Chairperson of the Ward Committee;(ii)not more than ten electors representing the civil society from the ward, to be nominated by the Municipal Corporation in such manner as may be prescribed:Provided that if the population of the ward is not more than ten thousand, the number of nominated members shall be four, and thereafter, there shall be one additional member for every four thousand population or part thereof:Provided further that in reckoning the number of additional members of the Ward Committee exceeding four, any part of less than two thousand population may be ignored:Provided also that half of the persons to be nominated to the Ward Committee shall be women;(iii)the Area Sabha Representatives.Explanation. - For the purposes of this section and section 8B, civil society menas any non-governmental organization or association of persons, established, constituted or registered under any law for the time being in force and working for social welfare, and includes any community based organization, residents welfare association, professional institution and civic, health, educational institution, social or cultural body or any trade or industrial organization, other stakeholders and such other association or body, as may be prescribed by the Government.(3)A person shall be disqualified for being nominated as a member of the Ward Committee or to continue as such member, if under the provisions of the Act, for the time being in force, he would be disqualified for being elected as a member of a Municipal Corporation.(4)The term of office of Ward Committee shall be co-terminus with the term of office of the Municipal Corporation.(5)The manner of conduct of business at the meetings of the Ward Committee shall be such as may be prescribed.(6)The Ward Committee shall discharge the following functions, namely:-(i)Supervision over:-(a)sanitation work and drainage maintenance;(b)distribution of water supply;(c)working of the street lights;(d)minor repair of roads;(e)maintenance of markets;(f)maintenance of parks and playgrounds;(g)Implementation of poverty alleviation programmes;(ii)Monitoring the functioning of schools, maternity centers, dispensaries and health centers wherever they are under control of the Municipal Corporation;(iii)Facilitation in the collection of taxes and non-taxes;(iv)Preparation of list of beneficiaries for beneficiary oriented schemes, pensions and subsidies;(v)prepare an annual ward development plan in a manner consistent with the rules to be prescribed;(vi)map the ward infrastructure index;(vii)Preparation of inventory of municipal assets;(viii)assistance in the implementation of all Government schemes;and(ix)any other function as may be prescribed.(7)Every Ward Committee shall have the following rights, namely:-(i)to seek information from the Commissioner regarding any matter relating to the ward;(ii)to obtain information about the master plan and Zonal Developmental Plan of the Municipal Corporation;(iii)to obtain full Municipal Corporation budget;(iv)to be consulted in the development of land use and zoning regulations within the ward;(v)to obtain full details of all revenue items relating to the ward.(8)(a)The Corporation shall allocate twenty percent of the amount earmarked in the annual budget of the Municipal Corporation for maintenance of services namely, sanitation, water supply and drainage, roads, street lightings, parks, markets to all ward committees for attending to the functions specified above;(b)The utilization of funds by Ward Committees for maintenance of civic services and all matters related thereto shall be such as may be prescribed.(9)The Ward Committee may, from time to time, appoint from amongst the members such sub-committees consisting of such number of members as it may think fit and may refer to such sub-committees for enquiry or opinion on any matter relating to the functions entrusted to the Ward Committee.
