Section 11A in Kolkata Municipal Corporation Act, 1980
11A. [ Ward Committee.] [Inserted by section 4(4) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.]- (1) Each ward of the Corporation shall have a Ward Committee.
(2)The composition and functions of the Ward Committee shall be such as [may be prescribed.] [Substituted by section 4 of the Calcutta Municipal Corporation (Amendment) Act, 2001, (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.](3)The Councillor elected from a ward shall be the Chairperson of the Ward Committee for that ward.
