Section 48A in The M.P. Municipal Corporation Act, 1956
48A. [ Constitution and composition of Ward Committees. [Inserted by M.P. Act No. 16 of 1994.]
(1)There shall be constituted Ward Committees within the territorial area of a Municipal Corporation having a population of three lakhs or more. [The Wards Committee shall be constituted within thirty days from the date of election of Speaker under sub-section (1) of Section 18.][Provided that the Corporation having a population of less than three lacs may also constitute wards Committees in its territorial area.] [Inserted by M.P Act No. 12 of 2000.](2)The number of Ward Committees in a Corporation shall he equal to the population of the Municipal area divided by one lakh :Provided that fractions less than half shall be omitted and the fractions equal to half or more shall be rounded off to the next whole number.(3)The number of wards included in the territorial area of Wards Committees of the Corporation shall, as nearly as possible, be equal.(4)The corporation shall be competent to determine the territorial area of the Ward Committees :Provided that the Wards included in the territorial area of a Ward Committee shall be contiguous.(5)Every elected Councillor representing a ward within the territorial area of a Ward Committee and two persons residing within the territorial area of such Wards Committee as may be nominated by the Mayor shall be the members of that Committee :Provided that only a person who is otherwise not ineligible for election as a Councillor shall be so nominated :[Provided further that only persons having special knowledge or experience in the municipal administration shall be nominated on the recommendation of the Chairman of the Wards Committee and the persons so nominated shall not have voting rights in the meetings of the Ward Committees.] [Inserted by M.P Act No 12 of 1995.](6)The Wards Committee shall, at its first [meeting in the prescribed manner] [Substituted by M.P. Act No. 29 of 2003, for the word 'Meeting'.] elected one of the elected Councillors to be its Chairman who shall hold office until the duration of the Municipal Corporation :[Provided that where the Speaker is a Member of any Wards Committee, the Speaker shall be the ex-officio Chairman of such Wards Committee.] [Substituted by M.P. Act No. 18 of 1997.](7)The State Government shall prescribe, the functions and powers of Wards Committees and the procedure for the conduct of their business.]
