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State of Kerala - Section

Section 44 in Kerala Municipality Act, 1994

44. Meeting of the Ward Committee.

(1)The Ward Committee shall meet at least once in three months for discharging the duties and performing the functions as may be assigned to it by the Council, from time to time.
(2)The meeting of a Ward Committee shall be convened by its Chairman.
(3)The Chairman, or in his absence, a member chosen, by the members present, from among themselves, shall preside over the meeting.
(4)The Secretary and the Heads of Departments in the serives under the Municipality shall attend the meetings of the Ward Committee and produce any document or furnish any information or report required by that Committee.
(5)The procedure to be followed in respect of quorum and details of a meeting shall be such as may be prescribed.