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Greater Bengaluru City Corporation -

Section 83 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

83. for each Ward of the Corporation.

Composition of the Ward Committee.- (1) There shall be a WardCommittee 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 within 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;Provided that, half of the persons to be nominated to the Ward Committeeshall be women and at least one fourth of the members nominated to the WardCommittee shall belong to Scheduled Castes and/ or Scheduled Tribes.
(3)All Area Sabha representatives falling within the jurisdiction of theward shall be invitees to the meetings of the Ward Committee but shall not havethe right to vote.
(4)A person shall be disqualified for being nominated as a member of theWard Committee or to continue as such member, if under the provisions of theAct, for the time being in force, he would be disqualified for being elected as aCouncillor of a Corporation.
(5)The term of office of the Ward Committee shall be co-terminus with the