(2)The Chairman or the Vice- Chairman shall be one of the members of such Committee ex-officio and the other member shall be appointed from among the members by the Board at a meeting:Provided that no member so appointed shall take part in hearing or determining any application from the ward in which he resides, or in the case of an elected member, the ward which he represents, but nothing in this proviso, shall prevent any such member from giving evidence with regard to the matter under enquiry.
