(1)There shall be constituted a Ward Committee for each ward of the municipality within two months of the election to the Council.(2)Each Ward Committee shall consist of:-(a)the Councillor of the municipality representing the ward, who shall be the Chairperson of the Ward Committee;(b)the Area Sabha Representatives of the area situated in the ward;(c)not more than ten persons representing the civil society from the ward nominated by the Council, in such manner as may be prescribed:Provided that, if the population of the ward is not more than five thousand, the number of nominated members shall be four for the first two thousand population, and thereafter there shall be one additional member for every two thousand population or part thereof:Provided further that not less than one third of the members nominated under clause (c) shall be from the Registered Welfare Organisations and Community Based Organisations in the Ward;Provided further that not less than fifty percent of the members nominated under clause (c) shall be women.Explanation. - For the purpose of this section, 'civil society' means any nongovernmental 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 organisation, professional institution, and civic, health, educational, social or cultural body or any trade or industrial organization and such other association or body as may be prescribed by the Government.(3)A person shall be disqualified for being nominated as a member of the Ward Committee under clause (c) of sub-section (2) or to continue as such member, if under the provisions of this Act or any other law for the time being in force, he would be disqualified for being elected as a councillor of a municipality.(4)The Chairperson of the Ward Committee may invite any officer of the Government departments, which is concerned with the affairs of the municipality, as special invitees, to attend the said meetings in regard to the problems connected to their departments wherever necessary.Provided that the chairperson of the Ward Committee may invite any representative of the civil society in the municipality not represented in the Ward Committee to participate in the meetings and in the deliberations.(5)Any official nominated by the Municipal Commissioner or Executive Officer, shall be the Secretary of the Ward Committee. The Secretary shall record all minutes of the proceedings of the meeting of the Ward Committee and a copy of minutes of the proceedings of each meeting shall be forwarded by him to the Municipal Commissioner/ Executive Officer with the approval of the Chairperson of the Ward Committee within ten days of the meeting.(6)The term of office of the Ward Committee shall be coterminous with the term of office of the Council.(7)The manner of conduct of business at the meetings of the Ward Committee shall be as such as may be prescribed
