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State of Uttar Pradesh - Section

Section 3B in The U.P. Municipalities Act, 1916

3B. [ Constitution and composition of Ward Committee.

(1)Each Ward Committee constituted under clause (1) of Article 243-S of the Constitution within the territorial area of a Municipal Council having a population of three lakhs or more, shall consist of one ward.
(2)The territorial area of a Ward Committee shall consist of the territorial area of the concerned ward.
(3)Each Ward Committee shall consist of -
(a)the member of the Municipal Council representing the ward;
(b)such other members not exceeding ten as may be nominated by the Municipal Council, from amongst persons registered as electors within the territorial area of the concerned Ward Committee, office bearers of citizens welfare societies and representatives of non-government organizations, who have special knowledge or experience of municipal administration :
Provided that not less than one third number of total number of members shall be reserved for women and if in determining such number there comes a remainder, the quotient shall be increased by one.
(4)The member representing that ward in the Municipal Council shall be the Chairperson of that Committee.
(5)A Group 'C' employee of the Municipal Council authorised by the Executive Officer shall be the Secretary of the Ward Committee.
(6)The duration of the office of the Chairperson shall be co-terminous with the term of the Ward Committee.
(7)The Chairperson shall vacate office as soon as he ceases to be a member of the Municipal Council.
(8)In the event of the office of the Chairperson falling vacant, due to resignation or otherwise, before the expiry of his term, the Ward Committee, shall, as soon as may be, on occurrence of the vacancy, elect a new Chairperson from amongst the members nominated under clause (b) of sub-section (3) :Provided that the Chairperson so elected shall hold office only for the remainder of the period for which the person in whose place he is elected would have held it if such vacancy had not occurred.
(9)The duration of Ward Committee shall be co-terminous with the term of the Municipal Council.
(10)Subject to the provisions of this Act the Ward Committee shall exercise such powers and perform such functions as may be prescribed by rules.] [Substituted by U.P. Act No. 26 of 1995.][Added by U.P. Act No. 26 of 1964.]
Substituted by U.P. Act No. 29 of 2009. Prior to substitution, it stood as under :3B. Constitution and composition of Wards Committees.- (1) Each Wards Committee constituted under clause (1) of Article 243-S of the Constitution within the territorial area of a Municipal Council, having a population of three lakhs or more, shall consist of five wards.(2) The territorial area of a Wards Committee shall consist of the territorial area of the wards comprised in such Committee.(3) Each Wards Committee shall consist of, -(a) all the members of the Municipal Council representing the wards within the territorial area of the Wards Committee;(b) such other members, not exceeding three as may be nominated by the State Government from amongst persons registered as electors within the territorial area of the concerned Wards Committee who have special knowledge or experience in municipal administration.(4) The Wards Committee shall, at its first meeting after its constitution and at its first meeting in the same month in each succeeding year, elect one of the members, mentioned in clause (a) of sub-section (3), as the Chairperson of that Committee.(5) The duration of the office of the Chairperson shall be one year but he shall hold office until his successor is elected and shall be eligible for re-election.(6) The Chairperson shall vacate office as soon as he ceases to be a member of the Municipal Council.(7) In the event of the office of the Chairperson falling vacant, due to resignation or otherwise, before the expiry of his term the Wards Committee shall, as soon as may be on the occurrence of the vacancy, elect a new Chairperson in accordance with sub-section (4);Provided that a Chairperson so elected shall hold office only for the remainder of the period for which the person in whose place he is elected would have held it if such vacancy had not occurred.(8) The duration of the Wards Committee shall be co-terminous with the term of the Municipal Council.(9) Subject to the provisions of this Act, the Wards Committee shall exercise such powers and perform such functions as may be prescribed by rules.