Section 22 in West Bengal Municipal Corporation Act, 2006
22. Borough Committee.
(1)The Corporation shall, at its first meeting after the election of members thereto or as soon as may be thereafter, group the wards in such number of boroughs [as may be determined by the State Government,] [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]as may allow each borough to consist of not less than six contiguous wards, and shall constitute a Borough Committee for each such borough.(2)Each Borough Committee shall consist of the Councillors elected from the wards constituting the Borough.(3)A member of a Borough Committee representing a constituent ward shall hold office till he ceases to be the Councillor representing such ward.(4)The members of each Borough Committee shall elect from amongst themselves one member to be its Chairman who shall not be a member of the Mayor-in-Council or the Chairman of the Corporation.(5)The Chairman of a Borough Committee may, at any time, resign his office by giving notice in writing to the Mayor, and the resignation shall take effect from the date of its acceptance by the Mayor.(6)In the case of any vacancy in the office of the Chairman of any Borough Committee caused by death, resignation, removal or otherwise, the members of the Borough Committee shall elect from among themselves one member to be the Chairman of the Borough Committee at a meeting of the Borough Committee to be convened by the Commissioner within fifteen days from the date of occurrence of such vacancy.(7)A Borough Committee shall, subject to the General supervision and control of the Mayor-in-Council, discharge, within the local limits of the borough, the functions of the Corporation relating to collection and removal of garbage, house connections for water supply and sewerage, removal of accumulated water on streets and public places due to rain or any other cause, health immunisation services, improvement of bustee and such other functions as the Corporation may require it to discharge or as may be specified by regulations, and the officers and other employees of the Corporation working within the local limits of the borough shall carry out the directions of the Borough Committee in this behalf.(8)The manner of transaction of business of a Borough Committee shall be such as may be determined by the Corporation by regulations.
