Section 3A in Jammu and Kashmir Panchayati Raj Act, 1989
3A. Ward Majlis (Ward Sabha).
(1)For every ward of the Halqa Panchayat as may be determined in accordance with the provisions of clause (f) of sub-section (1) of section 2, there shall be a Ward Majlis.(2)All adult persons of the ward whose names are included in the electoral rolls relating to Halqa Panchayat shall be deemed to be constituted as Ward Majlis of such Halqa Panchayat.(3)The Ward Majlis shall meet at least once in three months. The procedure for convening and conducting the meeting of the Ward Majlis shall be such as may be prescribed :Provided the Ward Majlis can meet more often for implementing Government programmes.(4)The meeting of the Ward Majlis shall be presided over by the Panch or in his/her absence by a member of the Ward Majlis, to be elected for the purpose, by the majority of the members present in the meeting.(5)The quorum of the meeting of the Ward Majlis shall be not less than one-tenth of the total members.(6)All resolutions in respect of any subject in the meeting held under this section shall be passed by a majority of the members present and voting.(7)Notwithstanding anything contained in sub-section (1) a special meeting of Ward Majlis shall be convened where atleast ten per cent of the voters of the ward make a request in writing specifying the subject for the meeting :Provided that no two special meetings shall be held within a period of three months.
