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State of Chattisgarh - Section

Section 4 in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005

4. Constitution of Mohalla Samiti.

(1)Every Mohalla Samiti shall consist of following :-
(a)Mohalla Samiti shall consist of Ward Councillor and the nominated members of the ward.
(b)for each ward, members shall be nominated from of the people residing therein. Following number of members shall be in each ward :-
No. Type of ULB Number of Committees Number of Members
1 Municipal Corporation one in each ward 10
2 Municipal Council one in each ward 7
3 Nagar Panchayat one in each ward 5
(2)Names of the persons tor nomination, shall he submitted to the District Planning Committee, by the Collector. Approval of the names for nomination, shall be made by the Chairman of the District Planning Committee on the basis of following conditions.Out of total number of nominated members, at least half of the members shall be from Women. Scheduled Caste, Scheduled Tribe, Other backward classes and non-Government organisation residing in its territorial area.
(3)Members shall be nominated from the people who are resident of the that territorial area and are eligible for council election.
(4)The elected councillor of the ward shall be the President of the mohalla samiti.
(5)The Vice-President and Treasurer shall be nominated by the Chairman of the District Planning Committee from amongst such persons who are resident of the Mohalla concerned and are eligible for election as Councillor. The term of office of the Vice-President and Treasurer shall be co-terminus with the term of President.
(6)Mayor in the case of Municipal Corporation and President in the case of Municipal Council and Nagar Panchayat shall be care-taker of the Mohalla Samiti.