Section 22 in West Bengal Town and Country (Planning and Development) Act, 1979
22. Advisory Council.
(1)The [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority shall, as soon as may be, after the commencement of the Act, constitute an Advisory Council, for the purpose of advising it on the formulation and co-ordination of plans for the development of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area.(2)The Advisory Council shall consist of the following members :(a)the Chairman of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority, ex-officio, who shall be the President thereof;(b)the Vice-Chairman of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority, ex officio;(c)a representative of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Improvement Trust;(d)a representative of the Howrah Improvement Trust;(e)one person holding office, for the time being, as the [Municipal Commissioner of the [Kolkata] [Substituted by Section 4(a) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1986 (West Bengal Act No. 23 of 1986) for Commissioner of the Corporation of Calcutta;.] Municipal Corporation;](t)two persons with knowledge of town planning and architecture, to be nominated by the State Government;(g)one representative of the Department of Health of the State Government;(h)three representatives of the municipal corporations and other municipal authorities, other than the [[Kolkata] [Substituted by Section 4(b) ibid for Corporation of Calcutta.] Municipal Corporation] within the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area, to be nominated by the State Government;(i)a representative of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] State Transport Corporation, to be nominated by the State Government;(j)a representative of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Tramways Company Limited, to be nominated by the State Government;(k)one representative of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Electric Supply Corporation Limited, to be nominated by the State Government;(l)four Members of the West Bengal Legislative Assembly, to be nominated by the Speaker of that Assembly;(m)two representatives of the Indian Railways of whom one shall be from the Metropolitan Transport Project (Railways), [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"]; and(n)six other persons to be nominated by the State Government.(3)If for any reason the Chairman of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority is unable to attend any meeting of the Advisory Council, such meeting shall be presided over by the Vice-Chairman. If both the Chairman and the Vice-Chairman are absent. the members present shall elect one amongst themselves to preside over the meeting.(4)The Advisory Council shall meet as and when necessary and shall regulate its own procedure.(5)The members of the Advisory Council shall hold office for such term, and shall receive such allowances for attending the meetings of the Advisory Council, as may be prescribed.
