46. [ Duties and rights of Ward Committees and Ward Sabhas. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
(1)The Ward Committees and Ward Sabhas shall have the following duties, namely:-(i)disseminate information regarding the development and welfare activities;(ii)participate and propagate the programmes regarding health and literacy and other similar time-bound development, programmes;(iii)Collect essential Socio-economic basic data;(iv)provide information by collecting the progress regarding development activities;(v)adopt moral means for payment of taxes, repayment of loans, improvement of environmental cleanliness and maintenance of social harmony;(vi)mobilise, resources locally to augment the financial sources of the Municipality;(vii)supervise development activities as voluntary groups;(viii)make arrangements to report immediately the occurence of epidemics, natural calamities etc.;(ix)co-ordinate and implement the activities for the protection of nature to import knowledge to the people on environmental problem.(2)The Ward Committee and the Ward Sabha shall have the following rights, namely:-(i)to get information regarding the services to be rendered and the activities proposed to be carried by the officers concerned during the next three months;(ii)to get information on the detailed estimate regarding the works proposed to be undertaken;(iii)to know whether each decision of the council of the Ward area is logical;(iv)to know about the follow up actions taken, decision of the Ward Sabha and the Ward Committee, as the case may be, and about the detailed reasons for not implementing any decision;(v)to get information regarding detailed town planning schemes building construction permits etc. in the ward.]
