Section 16 in Bihar Urban Local Body (Community Participation) Rules, 2013
16. Constitution of Ward Committee.
(1)There shall be a Ward Committee for each Ward in a Municipality to be constituted within 6 months of the constitution of the Municipality.(2)Each Ward Committee shall consist of-(a)the Councilor elected from a Ward of the municipality shall be the Chairperson of the Ward Committee of the ward;(b)All elected representatives of the Area Sabhas falling under that Ward, where such Area Sabhas are constituted;(3)A person shall be disqualified for being as a member of the Ward Committee under clause (b) of sub- rule (2) if under the provisions of these rules or any other law for the time being in force, he would be disqualified for being elected as a member of a municipality.(4)The Chief Municipal Officer or the Zonal Officer having jurisdiction of the Ward shall be entitled to take part in the meetings and deliberations of the Ward Committee. The Chairman of the Ward Committee may request the representatives of concerned departments as special invitees to participate in the meetings whenever problem relating to their departments are to be discussed.(5)The Sanitary Inspector, or the Zonal Officer wherever available, or any other official, as notified by the Chief Municipal Officer, shall be the secretary of the Ward Committee. Secretary shall call the meeting of the Ward Committee on date fixed by the Chairperson. All minutes of the proceedings of the meeting of the Ward Committee shall be recorded by the secretary and a copy of minutes of the proceedings of each meeting shall be forwarded by him to the municipality.(6)The term of office of the Member of Ward Committee shall be co-terminus with the term of office of the municipality.Part-IV Rights and Duties of Ward Committees
