(2)Each Ward Committee shall consist of:-(a)the Councillor of the municipality representing the ward, who shall be the Chairperson of the Ward Committee;(b)the Area Sabha Representatives of the area situated in the ward;(c)not more than ten persons representing the civil society from the ward nominated by the Council, in such manner as may be prescribed:Provided that, if the population of the ward is not more than five thousand, the number of nominated members shall be four for the first two thousand population, and thereafter there shall be one additional member for every two thousand population or part thereof:Provided further that not less than one third of the members nominated under clause (c) shall be from the Registered Welfare Organisations and Community Based Organisations in the Ward;Provided further that not less than fifty percent of the members nominated under clause (c) shall be women.Explanation. - For the purpose of this section, 'civil society' means any nongovernmental 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 organisation, professional institution, and civic, health, educational, social or cultural body or any trade or industrial organization and such other association or body as may be prescribed by the Government.
