Section 6A in Uttar Pradesh Municipal Corporation Act, 1959
6A. [ Constitution and composition of Wards Committees. [Substituted by U.P. Act 26 of 1995 (w.e.f. 28-12-1994).]
- Each Wards Committee, constituted under clause (1) of Article 243-S of the Constitution within the territorial area of a Corporation having a population of three lakh or more, shall consist of ten wards.(2)The territorial area of a Wards Committee shall consist of the territorial areas of the wards comprised in such committee;(3)Each Wards Committee shall consists of -(a)all the Corporators representing the wards within the territorial area of the Wards Committee;(b)such other members, not exceeding five, as may be nominated by the State Government from amongst persons registered as electors within the territorial area of the Wards Committee concerned who have special knowledge or experience in municipal administration;(4)The Wards Committee shall, at its first meeting after its constitution and at its first meeting in the same month in each succeeding year, elect one of the members, mentioned in clause (a) of sub-section (3), as the Chairperson of that committee.(5)The duration of the office of the Chairperson shall be one year but he shall hold office until his successor is elected and shall be eligible for re-election.(6)The Chairperson shall vacate office as soon as he ceases to be a Corporator.(7)In the event of the office of the Chairperson falling vacant, due to resignation or otherwise, before the expiry of his term, the Ward Committee shall as soon as may be, on the occurrence of the vacancy elect a new Chairperson in accordance with sub-section (4) :Provided that a Chairperson so elected shall hold office only for the remainder of the period of which the person in whose place he is elected would have held it if such vacancy had not occurred.(8)The duration of the Wards Committee shall be coterminous with the term of the Corporation.(9)Subject to the provisions of this Act, the Wards Committee shall exercise such powers and perform such functions as may be prescribed by rules.]
