Section 425D(2) in Kolkata Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 425D] [Entire Act]

(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 Calcutta Metropolitan Development Authority.

(b)one shall be the Director of the Development of Archaeology, Government of West Bengal, or his nominee.

(c)one shall be an eminent architect, (one shall be an artist,

(e)one shall be an environmentalist,

(f)one shall be a historian, and

(g)one shall be the Chief Valuer and Surveyor of the Corporation.

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