Section 13I in Karnataka Municipal Corporations Act, 1976
13I. Functions of the Ward Committee.
(1)The Ward Committee shall discharge the following functions, namely:-(a)prepare and submit Ward Development Scheme to the corporation for allotment of funds;(b)ensure proper utilization of the funds allotted under ward development scheme in the ward.(c)approve the list of beneficiaries for beneficiary oriented schemes of the Corporation submitted by Area Sabhas falling under that ward;(d)scrutinize list of ineligible beneficiaries submitted by the Area Sabhas and submit it to the Corporation;(e)supervise all programmes and schemes being implemented by the Corporation in the ward;(f)ensure timely collection of taxes, fees and other sums due to the Corporation;(g)ensure water supply maintenance in the ward and finalize location of new public taps and public wells;(h)ensure sewerage system maintenance in the ward;(i)ensure proper solid waste management and sanitation work in the ward and finalize location of new public sanitation units;(j)ensure maintenance of street lighting in the ward and finalize location of new street lights;(k)ensure maintenance of parks, open spaces, greening of area in the ward;(l)ensure afforestation, and implementation of rain water harvesting schemes;(m)mobilize voluntary labour and donation by way of goods or money for implementation of Ward Development Scheme and various programmes and schemes of Corporation;(n)inform the Corporation regarding any encroachment of land belonging to the Corporation;(o)perform such other functions as may be assigned to it by the Corporation as per its bye-laws.(2)The procedure to be adopted by the Ward Committee in the transaction of its business shall be as may be prescribed in the rules.
