Section 10 in Haryana Municipal Corporation Act, 1994
10. Constitution and composition of Wards Committees etc.
(1)The Government shall constitute Wards Committees consisting of one or more wards within the territorial area of the Corporation in the manner as may be prescribed.(2)A member of the Corporation representing a Ward within the territorial area of the Wards Committee shall be a member of that Wards Committee.(3)Where a Wards Committee consists of -(a)one ward, the member representing that ward in the Corporation; or(b)two or more wards, one of the members representing such wards in the Corporation elected by the members of the Wards Committee, shall be the Chairperson of that Wards Committee.(4)The Wards Committee constituted under this section shall be entrusted with such powers and functions as may be prescribed.
