13. Constitution composition of wards Committees etc.
(1)There may be the constituted Wards Committees, consisting of one or more wards, within the territorial area of a Municipality having a population of three lakhs or more. '·(2)The composition and the territorial area of a Wards Committee and the manner in which the seats in a Wards Committee shall be filled, shall be such as may be prescribed.(3)Where a Wards Committee consists of-(a)one ward, the member representing that ward in the Municipality; or(b)two or more wards, the members representing such wards in the Municipality shall elect one of them to be the Chairperson of that Committee ..
