(1)In every Municipality there shall be an Executive Committee constituted and consisting of(i)the Chairperson of the Municipality;(ii)the Vice-Chairperson of the Municipality;(iii)the leader of the opposition;(iv)in case of a Municipal Corporation or Municipal Council seven members elected by the Municipal Corporation or, as the case may be, Municipal Council, including two from the women members;(v)in case of a Municipal Board, such number of members not exceeding five, as may be determined by the Municipal Board, elected by the Municipal Board; and(vi)the Chairperson of the committees constituted by the Municipality under sub-Section (3).(2)The Chief Municipal Officer of the Municipality shall be ex-officio Secretary of the Executive Committee.(3)In addition to the Executive Committee, every Municipality shall also constitute the following Committees consisting of not more than ten members, namely:-(i)a finance committee;(ii)[ one or more health and sanitation committee: [Substituted '(ii) a health and sanitation committee' by Act No. 13 of 2015, dated 22.4.2015.]Provided that every Municipality may constitute one committee for wards upto fifty, two committees for fifty one wards to seventy five wards and three committees for wards exceeding seventy five;][(ii-a) one or more lighting public streets, places and buildings committees: [Inserted by Act No. 27 of 2017, dated 18.5.2017.]Provided that every Municipality may constitute one committee for wards upto fifty, two committees for fifty one wards to seventy five wards and three committees for wards exceeding seventy five:](iii)a buildings permission and works committee;(iv)a slum improvement committee;[(iv-a) a women and children development, poverty alleviation, public distribution system and providing food to the needy persons committee;] [Inserted by Act No. 27 of 2017, dated 18.5.2017.](v)a rules and bye-laws committee;(vi)a compounding and compromising of offences committee; and(vii)looking to the functions of a Municipality, it may also constitute such other committees, not exceeding eight in case of Municipal Corporation, not exceeding six in case of Municipal Council ,and not exceeding four in case of Municipal Board, as it may deem necessary:Provided that the State Government may, looking to the functions of a Municipality, increase the maximum limit of committees specified in this clause.(4)The executive committee and the committees mentioned in sub-Section (3) may exercise, perform and discharge such powers, duties and functions as may be prescribed.(5)The above referred committees shall be constituted by the Municipality within ninety days of the constitution of the Municipality, failing which the State Government may constitute such committees.Explanation.- For the removal of doubts it is clarified that a nominated member may also be appointed as a member of a committee constituted under this Section.
