Section 11 in The Haryana Municipal Citizens' Participation Act, 2008
11. Ward committee.
(1)There shall be award committee for each ward in a municipality to be constituted within six months of the constitution of the municipality.(2)Each ward committee shall consist of -(a)the member of the municipality representing the ward, who shall be the chairperson of the ward committee;(b)not less than, three and not more than ten persons representing the civic society as area sabha representatives, from the ward, to be nominated by the municipality :Provided that if the population of the ward is not more than ten thousand, the number of nominated members shall be four, and thereafter, there shall be one additional member for every four thousand population or part thereof:Provided further that in reckoning the number of additional members of the ward committee exceeding four, any part of less than two thousand population may be ignored :Provided further that at least one-third of the members shall be women and the number of members representing Scheduled Caste and Backward Class shall be in proportion to their population in that ward:[Provided further that when any local area/gram panchayat is merged into a municipality, the incumbents of the offices of Panches and Sarpanch at the time of merger shall act as the ward committee for the geographical area so merged till such time as the next elections to that municipality are held or till the term of the erstwhile gram panchayat would have lasted, whichever is earlier.] [Inserted by Haryana Act No. 27 of 2018, dated 4.10.2018.]Explanation. - For the purposes of this section, 'civic society' means any non-government organization or association of persons established, constituted or registered under any law for the time being in force and working for social welfare and includes any community-based organization, professional institution and civic, health, educational; social or cultural body or any trade or industrial organization and such other association or body as the municipality may decide.(3)A person shall be disqualified for being nominated as a member of the ward committee under clause (b) of sub-section (2) or to continue as such member, if under the provisions of any law for the time being in force, he is disqualified for being elected as a member of a municipality.(4)The Commissioner, Executive Officer or Secretary of the municipality, as the case may be, or his representative shall be entitled to take part in the meetings and deliberations of the ward committee. The chairperson of the ward committee may request the representatives of concerned departments to be special invitees to participate in the meetings whenever problems pertaining to their departments are to be discussed.(5)The Sanitary Inspector or any other official, as may be nominated by the municipality, shall be the Secretary of the ward committee. 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 meeting of the ward committee shall be held at least once in each quarter of the year and at least two-third members shall be present in each meeting.(7)The following procedure shall be adhered to while conducting meetings of the ward committee:-(a)reasonable notice of meeting shall be given at least one week in advance and placed on the notice board of the offices of the ward committee;(b)minutes of the meeting shall be maintained and kept at its office and shall be made available to the general public for perusal;(c)the action taken report on the minutes shall be presented at the next meeting and this information shall be made use of by the appropriate sub-committees in their functions.(8)The term of office of the ward committee shall be coterminous with the term of office of the municipality.
