(1)Every Municipal Corporation and Municipal Council with a population of more than one lac, shall constitute as soon as may be after its first meeting, such number of Wards Committees, as may be determined by the Municipal Corporation or the Municipal Council as, the case may be :Provided that the territorial area of each Wards Committee shall comprise of not less than five and nor more than ten contiguous wards.(2)Each Wards Committee shall consists of the members elected from the wards for which the Wards Committee is constituted.(3)The Wards Committee may, if it considers necessary, invite one or more nominated members of the Municipal Corporation or the Municipal Council, as the case may be, to participate in its meetings, but the nominated member or members so invited, shall not have the right to vote in the meetings.(4)There shall be a Chairperson for each Wards Committee who shall be elected in such manner as may be prescribed by the elected members representing such wards in the Municipal Corporation or the Municipal Council, as the case may be, from amongst themselves.(5)The Chairperson of the Wards Committee shall be elected for one year and shall be eligible for re-election.(6)The Chairperson of the Wards Committee shall vacate the office as soon as he ceases to be a member.(7)In the event of the office of the Chairperson falling vacant before the expiry of his tenure, the elected members of such wards shall elect a new Chairperson.(8)An officer of the Municipal Corporation or the Municipal Council, as the case may be, to be nominated by the Municipal Corporation or by the Municipal Council, shall be the Secretary to the Wards Committee.(9)The duration of the Wards Committee shall be coterminus with the duration of the Municipal Corporation or the Municipal Council, as the case may be.
