Section 28 in Bihar Urban Local Body (Community Participation) Rules, 2013
28. Procedure for Conducting Ward Committee meetings.
- Following procedure shall be followed while conducting meetings of the Ward Committee:(i)Reasonable notice of the Ward Committee meetings should be given at least one week in advance and placed in the notice boards of all municipality offices in the Ward.(ii)All residents of the Ward shall be entitled to participate in the Ward Committee meeting. The media will be encouraged to actively participate in the proceedings.(iii)Minutes of the Ward Committee meetings shall be maintained. These minutes shall be made available to the general public for perusal. They shall be kept at the office of the Ward Committee.(iv)These minutes shall be presented at the next meeting of the Ward Committee and this information shall be made use of by the appropriate sub-committees in their functions.(v)Grievances :Grievances for not holding or improperly conducting the affairs of the Ward Committee shall be addressed to the Chairperson of the Ward Committee. The Chairperson shall take appropriate action, including penalty to the Ward Committee member after giving adequate notice in writing and reasonable opportunity to be heard to the nominee;Provided that, if the Chairperson deems it necessary to impose a fine or other such penalty, the decision shall come into force only upon it being approved by a majority vote at the meeting of the Ward Committee;
