Section 38A(7) in The City of Nagpur Corporation Act, 1948
(7)The functions of the Wards Committee shall, subject to the general supervision and control of the Corporation, be -(a)the speedy redressal of common grievances of citizens connected with local and essential municipal services like water supply, drainage, sanitation and storm water disposal;(b)to consider and make recommendations on the proposals regarding estimates of expenditure pertaining to the wards under different heads of account of the budget before being forwarded to the [Commissioner] [This word was substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 19(b).];(c)to grant administrative approval and financial sanction to the plans for municipal works to be carried out within the territorial area of the Wards Committee costing upto rupees five lakhs, provided that a specific provision exists therefor in the budget sanctioned by the Corporation.
