Section 11(2) in The Haryana Municipal Citizens' Participation Act, 2008
(2)Each ward committee shall consist of -(a)the member of the municipality representing the ward, who shall be the chairperson of the ward committee;(b)not less than, three and not more than ten persons representing the civic society as area sabha representatives, from the ward, to be nominated by the municipality :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 further that at least one-third of the members shall be women and the number of members representing Scheduled Caste and Backward Class shall be in proportion to their population in that ward:[Provided further that when any local area/gram panchayat is merged into a municipality, the incumbents of the offices of Panches and Sarpanch at the time of merger shall act as the ward committee for the geographical area so merged till such time as the next elections to that municipality are held or till the term of the erstwhile gram panchayat would have lasted, whichever is earlier.] [Inserted by Haryana Act No. 27 of 2018, dated 4.10.2018.]Explanation. - For the purposes of this section, 'civic society' means any non-government 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, professional institution and civic, health, educational; social or cultural body or any trade or industrial organization and such other association or body as the municipality may decide.
