Section 51H in The Himachal Pradesh Municipal Corporation Act, 1994
51H. [ Duties and functions of the Ward Committee. [Inserted vide Act No. 12 of 2010]
- The Ward Committee shall discharge and perform the following duties and functions, namely : -(a)to prepare annual ward plan and forward the same to the municipality for its integration with annual plan of the municipality;(b)to ensure proper implementation of various developmental schemes approved by the municipality for the concerned ward;(c)to provide assistance in solid waste management in the ward;(d)to supervise sanitation work in the ward;(e)to provide assistance for the preparation and encouragement of the developmental scheme(s) for the ward;(f)to encourage harmony and unity among various groups of people in the ward;(g)to provide assistance in the implementation of developmental schemes relating to the ward;(h)to provide assistance for identification of beneficiaries for the implementation of development and welfare schemes;(i)to encourage art and cultural activities and sports activities and games;(j)to ensure people's participation in the voluntary activities necessary for successful implementation of the developmental activities of the municipality;(k)to suggest community water taps, public wells, public sanitation units, and such other public amenity schemes within the ward concerned;(l)to identify the deficiencies in the water supply and street lighting arrangements in the ward and suggest remedial measures;(m)to render necessary assistance to the municipality Authorities for timely collection of taxes/fees and other arrears due to the municipality;(n)to generate proposals/plans and determine the priority of scheme and developmental programmes to be implemented in the ward;(o)to improve/promote the overall environment situation by integrating environmental considerations more systematically within the ward Sabha; and(p)to perform such other functions as may be assigned to it by the municipality.]
