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[Cites 0, Cited by 0] [Section 51C] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51C(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)The elected Ward Member representing that ward shall be the President of the Ward Committee:Provided that at least fifty per cent seats of members of the Ward Committee shall be reserved for women.Explanation. - For the purposes of this section, "eminent member" of Ward Sabha means any person or a representative of a non-government organization or an association or a community based organization working for or representing any section of civil society in fields such as environment, social welfare, rural development, health, culture, business, trade etc.]