Section 50TT(7) in The Mumbai Municipal Corporation Act, 1888
(7)The functions of the Wards Committee shall, subject to the general supervision and control of the Corporation, be,-(a)speedy redressal of common grievances of citizens, connected with local and essential municipal services like water supply, drainage, sanitation and storm water disposal;(b)to consider and make recommendations on the proposals regarding estimates of expenditure pertaining to the wards under different heads of account of the budget before being forward [the Commissioner] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 11(b), (w.e.t. 23-4-1999).];(c)to grant administrative approval and financial sanction to the plans for municipal works to be carried out within the territorial area of the Wards Committee costing upto rupees five lakhs provided that specific provision exists therefor in the budget sanctioned by the Corporation.(d)[ to make recommendations in regard to water supply, solid waste management, sewage disposal, drainage, storm water management, sanitation works and development scheme and to take periodical review thereof, to enlist people's participation in the voluntary activities necessary for successful implementation of the developmental activities of the Corporation, to ensure maintenance of parks in the ward and to recommend for appropriate budget allocation to each electoral ward.] [Clause (d) was added by Maharashtra 21 of 2009, Section 4, dated 3-7-2009.]
