Section 16(2) in The Manipur Municipalities Act,1994.
(2)Each Wards Committee shall consist of-(i)the members elected from the wards for which Wards Committee is constituted;(ii)the Executive Officer who shall be the ex officio member.(iii)such other officers of the municipality as the State Government may specify to be ex officio members of whom one specified officer shall be the Secretary of the Wards Committee:Provided that the ex officio members shall have the right to speak and participate in the meetings of the Wards Committee but shall not have the right to vote.
