34. [ Constitution and composition of Wards Committees etc. [Substituted vide Haryana Act No. 3 of 1994.]
(1)The State Government may constitute Wards Committees consisting of one or more wards within the territorial area of a municipality having a population of three lakhs or more in the manner as may be prescribed by rules.(2)A member of a municipality representing a ward within the territorial area of the Wards Committee shall be a member of that Wards Committee.(3)Where a Wards Committee consists of -(a)one ward, the member representing that ward in the municipality; or(b)two or more wards, one of the members representing such wards in the municipality elected by the members of the Wards Committeeshall be the Chairperson of that Wards Committee.(4)The Wards Committee constituted under this section shall be entrusted with such powers and functions as may be prescribed by rules.]
