Tamil Nadu Urban Local Bodies (Ward Committee And Area Sabha) Rules, 2022

[24 June 2022]

No. SRO A-11(b)/2022. In exercise of the powers conferred by section 347 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), section 303 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), section 431 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), section 430 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), read with section 8 of the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), section 8 of the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), section 8 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), section 8 of the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), section 8 of the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), section 8 of the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008), section 8 of the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), section 8 of the Thanjavur City Municipal Corporation Act, 2013 (Tamil Nadu Act 27 of 2008), section 8 of the Dindigul City Municipal Corporation Act, 2013 (Tamil Nadu Act 25 of 2013), section 8 of the Hosur City Municipal Corporation Act, 2019 (Tamil Nadu Act 10 of 2019), section 8 of the Nagercoil City Municipal Corporation Act, 2019 (Tamil Nadu Act 11 of 2019), section 8 of the Avadi City Municipal Corporation Act, 2019 (Tamil Nadu Act 24 of 2019), section 8 of the Cuddalore City Municipal Corporation Act, 2022 (Tamil Nadu Act 1 of 2022), section 8 of the Kancheepuram City Municipal Corporation Act, 2022 (Tamil Nadu Act 2 of 2022), section 8 of the Sivakasi City Municipal Corporation Act, 2022 (Tamil Nadu Act 3 of 2022), section 8 of the Karur City Municipal Corporation Act, 2022 (Tamil Nadu Act 4 of 2022), section 8 of the Tambaram City Municipal Corporation Act, 2022 (Tamil Nadu Act 5 of 2022) and section 8 of the Kumbakonam City Municipal Corporation Act, 2022 (Tamil Nadu Act 6 of 2022), the Governor of Tamil Nadu, hereby makes the following Rules:-

PART 1 PRELIMINARY

Rule - 1. Short title and commencement :-

(1)     These rules may be called the Tamil Nadu Urban Local Bodies (Ward Committee and Area Sabha) Rules, 2022.

(2)     They shall come into force on the 24th day of June 2022.

Rule - 2. Definitions :-

(1)     In these rules, unless there is anything repugnant to the subject or context,-

(a)      "Act" means the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), the Salem City Municipal Corporation Act,1994 (Tamil Nadu Act 29 of 1994), the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008), the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), the Thanjavur City Municipal Corporation Act, 2013 (Tamil Nadu Act 27 of 2008), the Dindigul City Municipal Corporation Act, 2013 (Tamil Nadu Act 25 of 2013), the Hosur City Municipal Corporation Act, 2019 (Tamil Nadu Act 10 of 2019), the Nagercoil City Municipal Corporation Act, 2019 (Tamil Nadu Act 11 of 2019), the Avadi City Municipal Corporation Act, 2019 (Tamil Nadu Act 24 of 2019), the Cuddalore City Municipal Corporation Act, 2022 (Tamil Nadu Act 1 of 2022), the Kancheepuram City Municipal Corporation Act, 2022 (Tamil Nadu Act 2 of 2022), the Sivakasi City Municipal Corporation Act, 2022 (Tamil Nadu Act 3 of 2022), the Karur City Municipal Corporation Act, 2022 (Tamil Nadu Act 4 of 2022), the Tambaram City Municipal Corporation Act, 2022 (Tamil Nadu Act 5 of 2022) and the Kumbakonam City Municipal Corporation Act, 2022 (Tamil Nadu Act 6 of 2022);

(b)      "area" means part of a ward as delimited under rule 8;

(c)      "council" means the council of a City Municipal Corporation or Council of a Town Panchayat or Municipality, as the case may be;

(d)      "Executive Authority" means the executive authority of the Council.

(2)     The words and expressions used but not defined in these rules shall have the meanings respectively assigned in the Act.

PART 2 WARD COMMITTEE

Rule - 3. Composition of ward committee :-

(1)     The ward committee shall consist of as many members as the number of areas in the respective ward, as prescribed in rule 8.

(2)     The council shall nominate to the ward committee one member from each area.

(3)     The councillor representing the ward shall be chairperson of the ward committee.

Rule - 4. Qualifications and disqualifications of a member of ward committee :-

The qualifications and disqualifications prescribed for being elected and for being a councillor or member of a council under the Act shall apply mutatis mutandis for being elected and for being a member of a ward committee.

Rule - 5. Nomination of member of ward committee :-

(1)     The council shall nominate one eligible person from among the persons registered in the electoral rolls pertaining to each area of the ward as a member of the ward committee.

(2)     Based on the nomination of the council, the Executive Authority shall obtain the willingness of the nominees in Form-I.

(3)     The Executive Authority shall then verify the particulars furnished by the nominees.

(4)     The list of all the eligible nominees shall be placed before the council in its next meeting for confirmation.

(5)     On confirmation of the nomination by the council, the Executive Authority shall issue the declaration of nomination to the nominees concerned in Form II.

(6)     If an ineligible person is nominated by the council as a member of a ward committee, the Executive Authority shall place the fact before the council for making fresh nomination. In case of such fresh nomination, the Executive Authority shall verify the qualification of the nominees and place the list of eligible nominees before the council at its next meeting for confirmation.

Rule - 6. Meetings of ward committee :-

(1)     The chairperson of the ward committee shall convene the meetings of the ward committee.

(2)     The meetings shall be convened once in three months.

(3)     Every meeting of the ward committee shall be presided over by the chairperson of the ward committee.

(4)     The quorum for the meeting shall be as follows:-

(5)     If the chairperson of the ward committee fails to convene the meeting, the Executive Authority shall convene the meeting of the ward committee.

Rule - 7. Rights and duties of ward committee :-

(1)     The ward committee shall make suggestions and submit projects for the ward or part thereof, to the council.

(2)     The ward committee can make representation about grievances and make suggestions on civic amenities, to the council.

(3)     The ward committee shall perform such other functions as may be assigned to it by the Executive Authority of the Corporation or Municipal Council concerned.

PART 3 AREA SABHA

Rule - 8. Area sabha :-

Each ward in a municipal area shall be divided into the number of areas as specified in the Table below:

The Table.

Provided that the Government shall have the power to alter the number of areas in respect of any category of or individual municipal area.

Rule - 9. Determination of areas :-

(1)     In respect of Chennai Corporation, the Commissioner, Chennai Corporation shall delimit each ward into areas and notify the boundaries of the areas in each ward in the District Gazette of Chennai, through the District Collector.
In respect of other Municipal Corporations, Municipalities and Town Panchayats, respective District Collectors in consultation with the Executive Authority of the Respective Municipal Corporations, Municipalities and Town Panchayats shall delimit each ward into areas and notify the boundaries of the areas in each ward, in the District Gazette of the District concerned.

(2)     The area so delimited shall be numbered, suitably.

(3)     The area once notified shall remain in force until the boundaries of the ward are altered.

(4)     Fresh delimitation of the area may be done whenever there is a change in the boundaries of the ward.

Rule - 10. Meetings of area sabha :-

(1)     The chairperson of the area sabha shall convene the meetings of the area sabha.

(2)     The meetings shall be convened once in three months.

(3)     The quorum for the meeting shall be as specified in the Table below:-

The Table

(4)     The meeting of the area sabha shall be presided over by the chairperson of the area sabha.

Rule - 11. Functions, duties and powers of area sabha :-

(1)     The area sabha shall make suggestions and submit projects for the area or part thereof, to the council.

(2)     The area sabha can make representation about grievances and suggestions on civic amenities, to the council.

(3)     The area sabha shall perform such other functions as may be assigned to it by the Executive Authority of the Corporation or Municipal Council, concerned.

Rule - 12. Fees for attending meeting :-

No fees shall be paid for attending the meeting of ward committee or area sabha.

FORM-I

[See rule 5 (2)]

VERIFICATION FORM FOR NOMINEE OF WARD COMMITTEE MEMBER.

..............Corporation/Municipality /Town Panchayat.

Ward Member: Area:

1.        Full name of the candidate:

2.        Fathers/Husbands/Mothers name:

3.        Date of Birth:

4.        Age (in years)

5.        Gender

6.        Community (SC/ST/MBC/BC/OC)

7.        Residential Address:

Mobile No:

Landline Phone No.

E-mail I.D.:

8.        Part No. in the Electoral Roll of the ward concerned:

NOMINEES WILLINGNESS AND DECLARATION.

I ..............is willing to be nominated as ward committee member of .............. Area of Ward Number .............. of .............. Corporation/Municipality/Town Panchayat.

I hereby declare that, the information furnished above is true to the best of my knowledge and belief. I am not disqualified to be an ward committee member, as per the provisions of the relevant Acts and Rules.

Date: Signature of the nominee

Place:

Verification by the Executive Authority of Corporation/Municipality/Town Panchayat.

The nomination of Thiru/Thirumathi/Selvi .............. for Area Number .............. of the Ward Committee of Ward Number .............. of .............. Corporation/Municipality/Town Panchayat was verified with reference to the nomination made by the council in its resolution number .............. dated .............. He/She is qualified/not qualified to be nominated as a ward committee member.

Accordingly, his/her nomination is hereby recommended/rejected.

Reason(s) for Rejection (in case of rejection of nomination)

1.

2.

3.

Date:

Place:

Signature of the Executive Authority

of ............................

Corporation/Municipality/Town Panchayat

FORM-II.

(See rule 5(5))

..............Corporation/Municipality/Town Panchayat

DECLARATION OF THE NOMINATION OF WARD COMMITTEE MEMBER.

Sub: Nomination of the ward committee member for Area Number.............. of Ward Number .............. of Corporation/ Municipality/Town Panchayat-Declared.

Ref: ..............Corporation/Municipality/Town Panchayat Council resolution number ..............dated..............

DECLARATION.

Under rule 5(5) of the Tamil Nadu Urban Local Bodies (Ward Committee and Area Sabha) Rules, 2022, it is hereby declared that Thiru/Thirumathi/Selvi ..............residing at ..............has been duly nominated as ward committee member for area number ..............of ward number ..............of ..............Corporation/ Municipality/Town Panchayat.

Date:

Place:

Signature of the Executive Authority of ..............

Corporation/Municipality/Town Panchayat