Section 11 in Siliguri Municipal Corporation Act, 1990
11. Borough Committee.
(1)The Corporation shall, at its first meeting after the election of members thereto or as soon as may be thereafter, group the wards into five boroughs so that each borough consists of not less than seven contiguous wards and constitute a Borough Committee for each Borough.(2)Each Borough Committee shall consist of the Councilors, other than the members of the Mayor-in-Council, elected from the wards constituting the borough.(3)A member of the Borough Committee representing a constituent ward shall hold office till he ceases to be the Councilor representing such ward. (4)The members of each Borough Committee shall elect from amongst themselves one member to be its Chairman.(5)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 the Mayor.(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 collection and removal of garbage, house connections for water supply and sewerage, removal of accumulated water on streets and public places due to rain or any other causes, health immunization services, improvement of bustee and such other functions as the Corporation may require it to discharge or as may be specified by regulations, and the officers and employees of the Corporation working within the local limits of the borough shall carry out the directions of the Borough Committee in this behalf.(7)The manner of transaction of business of the Borough Committee shall be such as may be determined by the Corporation by regulations.
