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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Odisha - Subsection

Section 57A(2) in Orissa Municipal Act, 1950

(2)The Wards Committee shall be composed of the following members, namely :
(a)the Councillors representing the Ward who shall be the President thereof;
(b)an elector of the Ward to be nominated by the Chairperson of the Municipality; and
(c)the Executive Officer or any other official of the Municipality as may be authorised by the Executive Officer.