Section 42A(3) in The Punjab Municipal Corporation Act, 1976
(3)Each Wards Committee shall consist of,-(i)the Councillors elected from the Wards for which the Wards Committee is constituted;(ii)the Commissioner of the Corporation who shall be the ex officio member; and(iii)any other officers of the Corporation as the Commissioner may nominate to be ex officio members and one of the officers so nominated shall be the Secretary of the Wards Committee:Provided that the number of ex officio members, appointed to a Wards Committee shall not be more than half the strength of the elected members of the Wards Committee:Provided further that the ex officio members shall have the right to participate in the meetings of the Wards Committee but shall not have the right to vote.
