Section 85(2) in Kerala Municipality Building Rules, 1999
(2)The Special Committee shall consist of the following members, namely:-(i)Mayor of municipal corporation/Chairperson of the Municipality, who shall be the Chairperson of the Committee.(ii)Chairperson of the Development Authority, if any constituted for the area(iii)Senior Town Planner/Town Planner of the District office of the Town and Country Planning Department or an officer not below the rank of a deputy town planner authorized.(iv)Executive Engineer, Roads, Public Works Department having jurisdiction in the area or an officer not below the rank of assistant executive engineer authorized.(v)Executive Engineer, Buildings, Public Works Department having jurisdiction in the area or an officer not below the rank of assistant executive engineer authorized.(vi)Town Planner of the development authority if any constituted for the area or an officer not below the rank of a deputy town planner authorized.(vii)Secretary of the Municipality concerned, shall be the convenor of the Committee.(v)one or two representative of the Department, Authority, Institution, Association or organisation in charge of or responsible for carrying out or proposing or sponsoring the formation or widening of the road or improvement of the junction or other works envisaged under this chapter co-opted, if so desired by the committee.
