Section 402 in West Bengal Municipal Corporation Act, 2006
402. Heritage Conservation Committee.
(1)The Corporation shall constitute a Committee to be called the Heritage Conservation Committee with the Mayor as its Chairman and the Commissioner as its Convener.(2)The Committee shall have, in addition to the Chairman and the Convener, seven other members of whom-(a)one shall be a nominee of the District Magistrate of the district.(b)one shall be a nominee of the Director of the Department of Archaeology, Government of West Bengal,(c)one shall be an eminent architect,(d)one shall be an artist,(e)one shall be an environmentalist,(f)one shall be a historian, and(g)one shall be the concerned Executive Engineer of the Municipal Engineering Directorate, or an Engineer of the Corporation, or an Executive Engineer of any Development Authority as may be nominated by the State Government in this behalf.(3)The Committee may co-opt one person to be nominated by the concerned department of the State Government while dealing with any land or building under the management of the said department.(4)The Heritage Conservation Committee constituted under sub-section (1), shall send all its proposals relating to heritage building or site to Heritage Commission constituted under the West Bengal Heritage Commission Act, 2001, (West Ben. Act Sick of 2001).
