Section 50TT(2) in The Mumbai Municipal Corporation Act, 1888
(2)Each Wards Committee shall consist of,-(a)the Councillors representing the electoral wards within the territorial area of the Wards Committee;[* * * * * *](b)the Ward Officer incharge of the territorial area of the Wards Committee;(c)Such number of other members, not exceeding three, nominated by the Councillors referred to in clause (a), from amongst the members of recognised non-Government Organisations and community based organisations engaged in social welfare activities working within the area of the Wards Committee:Provided that such persons are registered as electors in the Wards within the jurisdiction of the Wards Committee:Provided further that the norms for recognition of the non-Government Organisations, the requisite qualification for nomination as members and the manner in which they are to be nominated shall be such as the State Government may prescribe.
