Section 39 in Kolkata Municipal Corporation Building Rules, 2009
39. Recommendations of the Municipal Building Committee.
(1)The Municipal Commissioner shall, as early as possible, communicate the recommendations of the Committee to the Mayor-in-Council along with dissenting notes, if any, for its considerations in accordance with the provisions of sub-section (7) of section 39V and its decision in accordance with the second proviso to subsection (1) of section 396(2)No person shall divulge any recommendations of the Municipal Building Committee to any person other than one entitled to know it for official purpose only during the processing of such recommendation.(3)The Mayor-in-Council shall consider the recommendation of the Committee and may accept the same or in case of non-acceptance*or any modification, alteration or cancellation of the same shall record the reasons thereof, within 30 (thirty) days from the date of communication of such recommendations.(4)The Municipal Commissioner shall communicate the decision of the Mayor-in-Council to the applicant within 7 (seven) days from the date of resolution of the Mayor-in-Council.
