Section 38A(2) in The City of Nagpur Corporation Act, 1948
(2)Each Wards Committee shall consist of -(a)the Councillors representing the electoral Wards within the territorial area of the Wards Committee;[* * *](b)The officer-in-charge of the territorial area of the Wards Committee;(c)such number of other members, not exceeding three, nominated by the Councillors referred to in clause (a), from amongst the members of recognised non-Government Organisations and community based Organisations engaged in social welfare activities working within the area of the Wards Committee :Provided that, such persons shall be registered as electors in the Wards within the jurisdiction of the Wards Committee:Provided further that, the norms for recognition of the non-Government Organisations the requisite qualification for nomination as members and the manner in which they are to be nominated shall be such as the State Government may prescribe.
