Section 168 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
168. assigned to it under the Act, from time to time.
(2)An officer of appropriate rank shall be designated by the ZonalCommissioner of the respective zone to act as Secretary for each WardCommittee, who shall also be a member of the ward committee, to provideadministrative assistance to it.(3)All minutes of the proceedings of the meeting of the Ward Committeeshall be recorded by the Secretary and a copy of the same shall be forwarded tothe Corporation.(4)The meeting of the Ward Committee shall be convened by theSecretary of the Ward Committee in consultation with Chairperson.(5)No meeting of the ward committee shall be held on a public holidayand on the day on which a meeting of the Corporation is scheduled to be held.(6)No meeting shall be held unless notice of the day and time when themeeting is to be held and of the agenda has been given at least five days beforethe day of the meeting.(7)The quorum for the meetings shall be one third of members.(8)Decisions of the Ward Committee shall normally be taken on thebasis of simple majority.(9)No act or proceedings undertaken under this Act by the WardCommittee shall be invalid merely on the ground of any vacancy in it.(10)The Zonal Commissioner or his nominee, shall be entitled to take
