Section 50 in The Delhi Municipal Corporation Act, 1957
50. [ Constitution of the Wards Committee. [Substituted by Act 67 of 1993, section 42, for sections 50 to 53 (both inclusive)(w.e.f. 1-10-1993)]
(1)For each Zone there shall be a Wards Committee which shall consist of,(a)all the councillors elected from the wards comprised in that Zone; and(b)the person, if any, nominated by the Administrator under sub-clause (i) of clause (b) of sub-section (3) of section 3 if his name is registered as an elector within the territorial limits of the Zone concerned.(2)The Wards Committee shall be deemed to have been constituted from the date on which the [a Corporation] is constituted after each general election.]
