Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

Greater Bengaluru City Corporation -

Section 83(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The Ward Committee shall consist of the following, namely:-
(a)the Councillor of the Corporation representing the Ward, shall
be the Chairperson of the Ward Committee;
(b)ten other members to be nominated by the Corporation; out of
which, there shall be,-
(i)at least two members belonging to the Scheduled Castes and
the Scheduled Tribes;
(ii)at least three women members; and
(iii)at least two members representing residents Associations,
whatever name called satisfying all conditions mentioned below,namely:-
(a)its registered office shall be located within the
jurisdiction of that ward;
(b)it shall represent majority of residents, or civic groups,
or commercial groups or industrial groups;
(c)it shall have been actively engaged in its activities for
not less than three years; and
(d)it shall be a registered Association by whatever name
called, comprising of individuals who serve in a fiduciary capacity;Provided that, half of the persons to be nominated to the Ward Committeeshall be women and at least one fourth of the members nominated to the WardCommittee shall belong to Scheduled Castes and/ or Scheduled Tribes.