Section 11 in Kolkata Municipal Corporation Act, 1980
11. Borough Committees.
(1)The Corporation shall, at its first meeting after a general election or as soon as may be at any meeting subsequent thereto, group the wards of the Corporation which are contiguous into [sixteen] [Substituted 'fifteen' by Act No. 7 of 2015, dated 5.6.2015 (w.e.f. 12.11.1983).] Boroughs, each consisting of such number of wards as the Corporation may determine, and constitute a Borough Committee for each such borough.(2)Each Borough Committee shall consist of the Councillors [ xxx ] [Words and figure other than the Chairman elected under section 6 and the Mayor and the Deputy Mayor omitted by section 4(3)(a) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] elected from the wards constituting the borough :Provided that no act or proceedings of a Borough Committee shall be called in question or shall become invalid merely by reason of any vacancy in it.(3)A member of a Borough Committee representing a constituent ward shall hold office for so long as he continues to be the Councillor representing such ward.(4)[ The members of each Borough Committee shall elect, in accordance with such procedure as may be determined by regulations, one of its members to be the Chairman of the Borough Committee.] [Substituted by Notification Act No. 22 of 2013, dated 10.1.2014 (w.e.f. 22.12.1983).](4A)[ In case of any casual vacancy in the office of the Chairman caused by death, resignation, removal or otherwise, the members shall, in accordance with such procedure as may be determined by regulations, elect one of the Councilors to fill up the vacancy.] [Inserted by Notification Act No. 22 of 2013, dated 10.1.2014 (w.e.f. 22.12.1983).](5)[ The Chairman shall cease to hold office as such if he ceases to be a Councilor of the concerned ward forming part of the Borough Committee.] [Substituted by Notification Act No. 22 of 2013, dated 10.1.2014 (w.e.f. 22.12.1983).](5A)[ The Chairman may at any time resign his office by giving notice in writing to the Mayor and the resignation shall take effect from the date of its acceptance by Mayor.(5B)The Chairman may be removed from office by a resolution carried by a majority of the total number of elected members of the Borough Committee holding office for the time being, present and voting by them, at a special meeting to be called for this purpose in the manner as may be determined by the Corporation by regulations upon a requisition made in writing by not less than one-third of the total number of the elected members of the Borough Committee, and the procedure for the conduct of business in the special meeting shall be such as may be determined by the Corporation by regulations:Provided that no such resolution shall be moved before the expiry of six months from the date of assumption of office by a Chairman, and if such resolution is not carried by a majority of the total number of elected members, present and voting by them, no further resolution for such purpose shall be moved before the expiry of a period of six months from the date on which the former resolution was moved.] [Inserted by Notification Act No. 22 of 2013, dated 10.1.2014 (w.e.f. 22.12.1983).](6)A Borough Committee shall, subject to the general supervision and control of the Mayor-in-Council, discharge, within the local limits of the borough, the functions of the Corporation, relating to provision of supply pipes and sewerage and drainage connections to premises, removal of accumulated water on streets or public places due to rain or otherwise, collection and removal of solid wastes, disinfection, provision of health immunization services and bustee services, provision of lighting, repair of category IV, category V and category VI roads, maintenance of parks, drains and gulleys, and such other functions as the Corporation may, from time to time, determine by regulations.(7)The officers and employees of the Corporation who are assigned to a particular Borough for the discharge of the functions as aforesaid shall carry out such directions as may be issued by the Borough Committee in this behalf.(8)The manner of transaction of business of the Borough Committee shall be such as may be determined by the Corporation by regulations.
