Section 5C in Chennai City Municipal Corporation Act, 1919
5C. [ Constitution of ward committee. [Inserted by Tamil Nadu Municipal Laws (Amendment) Act, 2010 (Tamil Nadu Act No. 35 of 2010.]
(1)There shall be constituted by the council, a ward committee for each ward within the municipal area.(2)Each ward committee shall consist of the councillor of the Corporation representing the ward and as many number of nominated members as may be prescribed, from among the persons registered in the electoral rolls of the ward and nominated by the council.(3)The number of, qualification for, the nominated members and the procedure of nomination shall be such as may be prescribed.
