Section 11 in The Calcutta Municipal Corporation Act, 1980
11. Borough Committees. -
(1)The Corporation shall, at its first meeting after a general election or as soon as may be at any meeting subsequent thereto, group the wards of the Corporation which are contiguous into [fifteen] [Word substituted by W.B. Act 32 of 1983.] boroughs, each consisting of such number of wards as the Corporation may determine, and constitute a Borough Committee for each such borough.(2)Each Borough Committee shall consist of the Councillors [* * * * * * * * *] [Words and figures omitted by W.B. Act 36 of 1994.] elected from the wards constituting the borough :Provided that no act or proceedings of a Borough Committee shall be called in question or shall become invalid merely by reason of any vacancy in it.(3)A member of a Borough Committee representing a constituent ward shall hold office for so long as he continues to be the Councillor representing such ward.(4)The members of each Borough Committee shall elect from amongst themselves one member to be its Chairman [who shall not be a member of the Mayor-in-Council or the Chairman of the Corporation.] [Words inserted by W.B. Act 36 of 1994.](5)The Chairman may at any time resign his office by giving notice in writing to the Mayor and the resignation shall take effect from the date of its acceptance by the Mayor.(6)A Borough Committee shall, subject to the general supervision and control of the Mayor-in-Council, discharge, within the local limits of the borough, the functions of the Corporation relating to provision of supply pipes and sewerage and drainage connections to premises, removal of accumulated water on streets or public places due to rain or otherwise, collection and removal of solid wastes, disinfection, provision of health immunization services and bustee services, provision of lighting, repair of category IV, category V and category VI roads, maintenance of parks, drains and gulleys, and such other functions as the Corporation may, from time to time, determine by regulations.(7)The officers and employees of the Corporation who are assigned to a particular Borough for the discharge of the functions as aforesaid shall carry out such directions as may be issued by the Borough Committee in this behalf.(8)The manner of transaction of business of the Borough Committee shall be such as may be determined by the Corporation by regulations.
