Section 169 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
169. scheme in the ward.
(g)approve the list of beneficiaries for beneficiary oriented schemes of theCorporation submitted by Area Sabhas falling under that ward;(h)scrutinize list of ineligible beneficiaries submitted by the Area Sabhas andsubmit it to the Corporation;(i)supervise all programmes and schemes being implemented by theCorporation in the ward;(j)ensure timely collection of taxes, fees and other sums due to theCorporation;(k)ensure water supply maintenance in the ward and finalize location of newpublic taps and public wells;(l)ensure sewerage system maintenance in the ward;(m)ensure proper solid waste management and sanitation work in the wardand finalize location of new public sanitation units;(n)ensure maintenance of street lighting in the ward and finalize location ofnew street lights;(o)ensure maintenance of parks, open spaces, greening of area in the ward; (l)ensure afforestation, and implementation of rain water harvesting schemes;(p)mobilize voluntary labour and donation by way of goods or money forimplementation of Ward Development Scheme and various programmesand schemes of Corporation;(q)inform the Corporation regarding any encroachment of land belonging tothe Corporation;(r)to display ward budget and current undergoing projects to public notice;and(s)perform such other functions as may be assigned to it by the Corporationas per its bye-laws.(2)The procedure to be adopted by the Ward Committee in the transaction of itsbusiness shall be such as may be prescribed.(3)The Corporation shall provide an office space and secretarial staff for the workingof the Ward Committee(4)The recommendations of the ward committee shall be advisory in nature.87. Allocation of Funds.-(1)The Zonal Committee shall allocate such amountsout of the budget earmarked for the particular zone to the ward committees formaintenance of services like water supply, sanitation, drains, street lights, parks,markets among others in the ward.(2)Allocation and utilisation of funds to and by the ward committees formaintenance of civic services shall be in the manner prescribed by theGovernment and the ward committee shall be required to furnish a utilizationreport to the zonal committee in such time period and such formats as may be
