170B. [ Ward Implementation and Management Committee. [Inserted by Bihar Act No. 17 of 2017, dated 4.9.2017.]
(1)A Ward implementation and Management Committee shall be constituted by Ward Sabha for discharge of its functions/responsibilities. The Gram Panchayat Member elected from the concerned Ward shall be the ex-officio chairman of the Ward Implementation and Management Committee. The composition, tenure etc. of Ward Implementation and Management Committee will be such as may be prescribed by the Government.(2)Ward Implementation and Management Committee shall mainly discharge the following functions:-(a)To generate proposals and determine the priority of schemes and development programmers for consideration of the Ward Sabha.(b)To asist the Ward Sabha in generating awareness in issues like literacy, public sanitation, health, environment, pollution control etc.(c)To select appropriate locations on behalf of Ward Sabha for water supply, public sanitation units and other public amenity schemes.(d)To work under general control of Ward Sabha/Gram Panchayat for prevention of epidemics and natural calamities.(e)Execution of schemes/programmes/responsibilities given from time to time by Ward Sabha/Gram Panchayat.(3)For execution of public works schemes, the Ward Implementation and Management Committee constituted under section 25(1)(vi) of the Act.
