Section 4 in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982
4. Authority under section 6(3).
(1) For the purpose of sub-section (3) of section 6, the following shall constitute the authority in respect of an area within the jurisdiction of a Controller :(i)the Controller,(ii)a representative nominated by the Calcutta Metropolitan Development Authority,(iii)a representative nominated by the Calcutta Improvement Trust, if the area is within the limits of Calcutta as defined in clause (11) of section 5 of the Calcutta Municipal Act, 1951 (West Bengal Act No. 33 of 1951), or the Howrah Improvement Trust, if the area is within the limits of the municipality of Howrah,(iv)a representative nominated by the Corporation of Calcutta, if the area is within the limits of the Corporation of Calcutta or the municipality of Howrah, if the area is within the limits of the municipality of Howrah, and(v)a representative nominated by the Land and Land Reforms Department of the Government of West Bengal.(2)The approval of the majority of the members of the authority present at a meeting of the authority shall be deemed to be the approval of the authority within the meaning of sub-section (3) of section 6 of the Act.(3)Two members of the authority shall be a quorum for a meeting of the authority.(4)The Controller shall be the convener of the authority.
