Section 51C in The Himachal Pradesh Municipal Corporation Act, 1994
51C. Ward Committee.
(1)There shall be a Ward Committee for each ward in the Municipality to be constituted within six months of the constitution of municipality.(2)Each Ward Committee shall consist of a President and not exceeding nine eminent members, to be nominated by the Ward Sabha.(3)The elected Ward Member representing that ward shall be the President of the Ward Committee:Provided that at least fifty per cent seats of members of the Ward Committee shall be reserved for women.Explanation. - For the purposes of this section, "eminent member" of Ward Sabha means any person or a representative of a non-government organization or an association or a community based organization working for or representing any section of civil society in fields such as environment, social welfare, rural development, health, culture, business, trade etc.](4)[ A person shall be disqualified for being nominated as a member of the Ward Committee under sub-section (2) or to continue as such if, under the provisions of this Act or any other law for the time being in force, he is disqualified for being elected as a member of municipality.(5)The Secretary of the Ward Sabha shall also be the Secretary of the Ward Committee. The minutes of the proceedings of the meetings 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 the Ward Committee shall be two and half years from the date of nomination and shall be eligible for renomination.
