72B. Constitution and Composition of Mohalla Committees.
(1)In every Municipal area which is notified by the State Government in this behalf, the Mohalla Committees shall be constituted within three months from the date of notification.(2)The number of Mohalla Committees and the number of members shall be such as the State Government may, by order, prescribe from time to time.(3)The elected Councillor of ward concerned shall be a member in all the Mohalla Committees within the territorial area of any Ward.(4)The Council shall be competent to determine the territorial area of Mohalla Committees :Provided that the Mohallas included in the territorial area of any Mohalla Committee shall be contiguous.(5)The State Government shall prescribe the function and powers of the Mohalla Committees and the procedure for the conduct of their business.]
