43. [ Composition of Ward Committee. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
- The Ward Committee shall consist of the following members, namely:-(a)the Councillor of that ward who shall be its Chairman;(b)fifteen persons to be elected in the manner prescribed, from among the members of the resident's association of that Ward, which are registered in the Municipality;(c)twenty members to be elected in the manner prescribed from among the members of the registered neighbourhood groups of that Ward which are registered in the Municipality;(d)one person each nominated by every political party having representation in the Municipality;(e)the Heads of all recognised educational institutions functioning in that Ward;(f)twenty persons nominated jointly by the Chairperson and Councillor of the Ward, of whom,-(i)ten shall be from the persons representing the cultural organisations, voluntary organisations, educational institutions, industrial-commercial establishments which are functioning in that ward;(ii)five shall be from persons representing those working in that ward as professionals (experts in agriculture, industry, health, education, engineering etc.); and(iii)five shall be from persons in the registered trade unions:Provided that, the members nominated under items (i) and (ii) need not be the residents of that ward]
