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State of Haryana - Section

Section 12 in The Haryana Municipal Citizens' Participation Act, 2008

12. Functions of ward committee.

- The ward committee shall discharge the following functions, namely:-
(a)to provide assistance in solid waste management and conduct supervision of sanitation work in the ward;
(b)to provide assistance for the preparation, implementation and monitoring of the development scheme for the ward and encourage local level alternatives, initiatives or public-private partnership for its implementation;
(c)to encourage harmony and unity among various groups of people in the ward;
(d)to mobilize voluntary labour and donation by way of goods or money for social welfare programs and ensure people's participation in the voluntary activities necessary for successful implementation of the developmental activities of the municipality;
(e)to provide assistance for identification of beneficiaries for the implementation of development and welfare schemes;
(f)to encourage art and cultural activities and sports and games;
(g)to assist in the timely collection of taxes, fees and other sums due to the municipality and ensure optimal collection of all revenue sources;
(h)to ensure maintenance of parks, playgrounds, streets and street lights;
(i)to assist the activities of public health centres in the area, especially in disease prevention and family welfare and create arrangements to report on the incidence of epidemics and natural calamities;
(j)to assist in preparation of the ward plans in a manner consistent with the district plans and complete the exercise within the time specified by the Government;
(k)to assist in preparation of the ward budget in accordance with the ward plans and complete the exercise within the time specified by the Government;
(l)to map the ward infrastructure index for that ward;
(m)to make periodical reports to the municipality in respect of the administration of the Act;
(n)to perform such other functions as may be assigned to it by the municipality.