Section 24B in Tamil Nadu District Municipalities Act, 1920
24B. Wards Committee.
(1)There shall be constituted by the State Government, a wards committee or committees consisting of one or more wards within the territorial area of the municipality having population of three lakhs or more.(2)Each ward committee shall consist of-(a)all the councillors of the municipality representing the wards within the territorial area of the wards committee;(b)[xxx] [Clause (b) was omitted by (Tamil Nadu Act 3 of 1997) w.e.f 14th November 1996.](3)Where a wards committee consists of-(a)one ward, the councillor representing the ward in the municipality;(b)two or more wards, one of the councillors representing such wards in the municipality elected by the members of the Wards committee, shall be the chairperson of that committee.(4)The chairperson shall vacate the office as soon as he ceases to be a councillor.(5)In the event of the chairperson falling vacant before the expiry of his term, the wards committee shall, as soon as may be, after the occurrence of the vacancy, elect a new chairperson in accordance with sub-section (3):Provided that a chairperson so elected shall hold office only so long as the person in whose place he is elected would have held it if such vacancy had not occurred.(6)The duration of the wards committee shall be co-extensive with the duration of the municipality.(7)The functions and duties of the wards committee, and the procedure to be adopted by such committee for transaction of its business shall be such as may be prescribed.
