(1)There shall be constituted by the Government, by notification, such number of zonal committees comprising territorial area of such number of wards as may be specified in the notification within Municipal Corporation, and each zonal committee shall consist of not less than five contiguous wards. The powers and functions of the zonal committee shall be such as may be notified by the Government.(2)Each Zonal Committee shall consist of all the Councillors elected from the wards which are included in a Zonal Committee, and one of the members elected from among themselves in such manner as may be prescribed shall be the Chairperson of the Zonal Committee:(3)Each Zonal Committee shall have a separate office located within the territorial limits of a Zonal Committee.(4)The staff for each office of the Zonal Committee shall be in accordance with the norms fixed by the State Government from time to time.(5)The term of the Zonal Committee and its Chairperson and members shall be co-terminus with the term of the Municipal Corporation.(6)A Zonal Committee shall, subject to the general supervision and control of the Mayor, discharge, within the local limits of the Zone, the functions of the Municipal Corporation relating to provision of water supply, sewerage and drainage, removal of accumulated water on the streets or public places due to rain or otherwise, collection and removal of solid wastes, disinfection, provision of health, immunization services and bustee services, provision of lighting, repair of minor roads, maintenance of parks, drains and gullies, and such other functions as the Municipal Corporation may, from time to time, determine by regulations.(7)The officers and employees of the Municipal Corporation who are assigned to a Zone for the discharge of the duties as aforesaid, shall carry out such directions as may be issued by the Zonal Committee in this behalf.(8)An officer nominated by the Municipal Commissioner shall act as Convener of the Zonal Committee.(9)The Zonal Committee shall incur such amount as may be allocated by the Municipal Corporation in the municipal budget for maintenance of services referred to in sub-section (6).(10)The Zonal Committee shall meet at least once in three months or as frequently as is necessary to transact its business.
