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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2) in West Bengal Municipal Act, 1993

(2)The Joint Committee shall consist of the following members :
(i)two nominees of each constituent Municipality or local authority,
(ii)one nominee of each of the concerned departments of the State Government or of the concerned local authorities,
(iii)such expert or experts as the State Government may nominate,
(iv)Director of Local Bodies or his representative who shall also act as the convenor of the Committee.