Section 18 in Bihar Urban Local Body (Community Participation) Rules, 2013
18. Right of the Ward Committee.
(1)The chairman and the members of the Ward Committee shall have the right to seek information from the Municipal Officer regarding any matter relating to the Ward.(2)The committee shall make periodical reports to the municipality in respect of the matters specified.(3)Every Ward Committee shall have the right to:(a)Obtain the full Municipal Budget, within such time as may be reasonable, to verify, seek clarifications and suggest changes that need to be incorporated;(b)Obtain the requisite financial and administrative support from the Municipality in managing Bank accounts;(c)Be consulted in the development of land use and zoning regulations within its jurisdiction;(d)Obtain full details on all revenue items including taxes and budgetary allocations which should be presented in a simplified manner which is manageable by the Ward Committee;(e)Get allocation of funds from the Municipality for its functioning and submit accounts of funds used;(f)Have a proportionate claim on Municipal Development expenditures, based on the Ward Infrastructure Index of that Ward compared to the other Wards in the Municipality.
