Section 3B(3) in The U.P. Municipalities Act, 1916
(3)Each Ward Committee shall consist of -(a)the member of the Municipal Council representing the ward;(b)such other members not exceeding ten as may be nominated by the Municipal Council, from amongst persons registered as electors within the territorial area of the concerned Ward Committee, office bearers of citizens welfare societies and representatives of non-government organizations, who have special knowledge or experience of municipal administration :Provided that not less than one third number of total number of members shall be reserved for women and if in determining such number there comes a remainder, the quotient shall be increased by one.
