Section 21 in The Orissa Municipal Corporation Act, 2003
21. Constitution, powers and responsibility of Wards Committee.
(1)In every Corporation area there shall be constituted by the Corporation a Wards Committee for each ward.(2)The Wards Committee shall be composed of the following members, namely :-(a)the Corporator representing the ward who shall be the President thereof;(b)an elector of the Ward to be nominated by the Mayor of the Corporation; and(c)the Commissioner or any other official of the Corporation as may be authorized by the Commissioner.(3)It shall be the responsibility of the Wards Committee to take all possible measures, subject to the provisions of this Act and overall control of the Corporation for public health, sanitation, street lighting and conservancy in the Ward, for protection of the environment and promotion of ecological aspects of the ward and for such other matters as may be entrusted by the Corporation.(4)The Wards Committee shall have powers to recommend to the Corporation the measure needed for the purposes mentioned in Sub-section (1).
