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State of Maharashtra - Section

Section 29 in The Maharashtra Municipal Corporations Act, 1949

29. Sub-committees of Transport Committee. - (1) The Transport Committee may from time to time appoint out of its own body sub-committees consisting of such number of persons as the Committee thinks fit.

(2)The Committee may by specific resolution carried by the vote of at least two-third of its number present at the meeting delegate any of its powers and duties to a sub-committee and may also by a like resolution define the sphere of business of such sub-committee.
(3)The Committee may refer to a sub-committee appointed under sub-section (1) for inquiry and report or for opinion any matter with which the Committee is competent to deal.Wards Committees[29A. Constitution of Wards Committees. - (1) In every City, there shall be constituted Wards Committees comprising such contiguous electoral wards as may be decided by the Corporation, in accordance with the following table :-]
Population Minimum Number of Wards Committees Additional Wards Committees for AdditionalPopulation Maximum Number of Wards Committees
Above 3 lakhs and upto 4.5 lakhs 3 ….. 4
Above 4.5 lakhs and upto 12 lakhs 4 1,50,000 9
Above 12 lakhs and upto 24 lakhs 9 3,00,000 13
Above 24 lakhs 13 6,00,000 25
(2)Each Wards Committee shall consist of -
(a)the councillors representing the electoral wards within the territorial area of the Wards Committee;
(b)the officer incharge of the territorial area of the Wards Committee;
(c)such number of other members not exceeding three, nominated by the Councillors referred to in clause (a), from amongst the members of recognised non-Government Organisations and Community based organisations engaged in social welfare activities working within the area of the Wards Committee:
Provided that such persons are registered as electors in the wards within the jurisdiction of the Wards Committee:Provided further that the norms for recognition of the Non-Government Organisations, the requisite qualification for nomination as members and the manner in which they are to be nominated shall be such as the State Government may prescribe.
(3)The duration of the Wards Committees shall be co-terminus with the duration of the Corporation.
(4)The elected Councillors referred to in clause (a) of sub-section (2) shall at the first meeting of the Wards Committee in each official year, elect from amongst themselves the Chairperson who shall hold office until the first meeting in the next following official year.
(5)The Chairperson of the Wards Committee shall be deemed to have vacated the office as soon as he ceases to be a Councillor.
(6)In the event of the office of the Chairperson falling vacant before the expiry of its term, the Wards Committee shall elect a new Chairperson:Provided that the Chairperson so elected shall hold office so long only as the Chairperson in whose place he is elected, would have held the office if such vacancy had not occurred.
(7)The functions of the Wards Committee shall subject to the general supervision and control of the Corporation, be-
(a)the speedy redressal of common grievances of citizens, connected with local and essential municipal services like water-supply, drainage, sanitation and storm water disposal;
(b)to consider and make recommendations on the proposals regarding estimates of expenditure pertaining to the wards under different heads of account of the budget before being forwarded to the Commissioner;
(c)to grant administrative approval and financial sanction to the plans for municipal works to be carried out within the territorial area of the Ward Committee costing upto rupees five lakhs, provided that specific provision exists therefor in the budget sanctioned by the Corporation.
[(d) to make recommendations in regard to water supply, solid waste management, sewage disposal, drainage, storm water management, sanitation works and development scheme and to take periodical review thereof, to enlist people's participation in the voluntary activities necessary for successful implementation of the developmental activities of the Corporation, to ensure maintenance of parks in the ward and to recommend for appropriate budget allocation to each electoral ward.]
(8)Notwithstanding anything contained in sub-section (7), the Corporation may, by resolution, delegate to a Wards Committee such other functions as it may deem fit and expedient.
(9)The Wards Committee shall meet at least once in every month at its Ward Office.[29B. Determination of areas. - The State Government shall, by order published in the Official Gazette, determine namely, -
(a)the areas into which each electoral ward may be divided; and
(b)the territorial extent of each area, which shall necessarily include the entire geographical territory in which all persons mentioned in the electoral roll of any polling booth in such territory, or, if the Government so decides, two or more contiguous polling booths (not exceeding five such polling booths) in such territory, are ordinary resident.