Section 8B in Greater Hyderabad Municipal Corporation Act, 1955
8B. Constitution of Area Sabha, representatives of Area Sabha and their qualifications, functions, duties etc.
(1)Each ward in a Corporation shall be divided into such number of areas based on the population, so however, that each such area as far as possible shall consist of not less than two thousand and not more than five thousand population.(2)There shall be an Area Sabha for each such area with all the electors in the jurisdiction of the area. There shall be an Area Sabha Representative for each area to be nominated by the Municipal Corporation from the representatives of the civil society as may be prescribed.(3)The qualifications and disqualifications prescribed for getting elected as member of Municipal Corporation and for holding the office as Member of Municipal Corporation under the relevant provisions of the Act shall apply mutatis mutandis for the representative of the Area Sabha.(4)The term of the representative of the Area Sabha shall be ordinarily co-terminus with that of the Municipal Corporation concerned.(5)An Area Sabha may, having regard to its managerial, technical, financial and organizational capacity and the actual conditions obtaining in the ward area, perform and discharge the following functions and duties, namely:-(i)to generate proposals and determine the priority of schemes and development programmes to be implemented in the Area Sabha and forward the same to Ward Committee for inclusion in the development plan of the Ward Committee;(ii)to identify the most eligible persons for beneficiary oriented schemes on the basis of criteria fixed by the Government and prepare the list of beneficiaries in order of priority and forward the same to Ward Committee for inclusion in the development plan of the Ward Committee;(iii)to verify the eligibility of persons getting various kinds of welfare assistance from Government such as pensions and subsidies;(iv)to identify the deficiencies in water supply, street lighting and sanitation arrangements in the jurisdiction of the Area Sabha and to suggest the remedial measures to the Ward Committee;(v)to suggest the location of street lights, public taps, public wells, public toilets to the Ward Committee;(vi)to assist in the activities of public health centres in the area;and(vii)to undertake and support tax mapping.(6)The Area Sabha, subject to the rules as may be prescribed in this regard, shall exercise the following rights, namely:-(i)to get information from the officials concerned as to the services they will render and the works proposed to be executed in the area in the succeeding period of three months after the meeting of the Ward Committee;(ii)to be informed by the Ward Committee about every decision taken by them concerning the jurisdiction of the Area Sabha;(iii)to be informed by the Ward Committee of follow up action taken on the decisions concerning the jurisdiction of the area;(iv)to cooperate with the Ward Committee in the provision of sanitation arrangements in the area;and(v)to impart awareness on matters of public interest such as cleanliness, preservation of the environment and prevention of pollution.(7)The manner of the conduct of the business at the meetings of Area Sabha shall be such as may be prescribed.]
