Section 13H in Karnataka Municipal Corporations Act, 1976
13H. Composition, territorial area and manner of filling of seats in Ward Committee.
(1)There shall be a Ward Committee for each ward in the Corporation.(2)The Ward Committee shall consist of the following, namely:-(a)the Councillor of the Corporation representing the Ward, shall be the Chairperson of the Ward Committee;(b)ten other members to be nominated by the Corporation; out of which, there shall be,-(i)at least two members belonging to the Scheduled Castes and the Scheduled Tribes;(ii)at least three women members; and(iii)at least two members representing residents Associations, whatever name called satisfying all conditions mentioned below, namely:-(a)its registered office shall be located with in the jurisdiction of that ward;(b)it shall represent majority of residents, or civic groups, or commercial groups or industrial groups;(c)it shall have been actively engaged in its activities for not less than three years; and(d)it shall be a registered Association by whatever name called, comprising of individuals who serve in a fiduciary capacity;(3)Any person disqualified from being elected as a Councillor shall not be nominated as member of the Ward Committee.(4)An officer of appropriate rank shall be designated by the Commissioner of the Corporation to act as Secretary for each Ward Committee to provide all administrative assistance to it. All minutes of the proceedings of the meeting of the Ward Committee shall be recorded by the Secretary and a copy of the same shall be forwarded to the Corporation.(5)The Secretary of the Ward Committee shall be the convener of the meeting of the Ward Committee who shall convene the meeting in consultation with Chairperson.(6)The Ward Committee shall meet at least once in a month.(7)Decisions of the Ward Committee shall normally be taken by the majority of the nominated members of the Ward Committee:Provided that the Chairperson may exercise a 'veto' over any decision by giving reasons in writing. The decision of the Chairperson shall be final and binding.(8)No act done or proceedings taken under this Act by the Ward Committee shall be invalid merely on the ground of any vacancy in it.(9)The Commissioner or his nominee, shall be entitled to take part in the meetings and deliberations of the Ward Committee. The Chairperson of the Ward Committee may request the representatives of concerned departments as special invitees to participate in the meetings.(10)The term of the nominated members shall be co-terminus with the term of the office of the Corporation.(11)Notwithstanding anything contained in this Act, the Corporation may in addition to the allotment of funds to various projects in the budget, also allot not less than the prescribed amount towards ward development scheme to each ward which shall be utilised by the ward committee in the manner as may be prescribed.
