Section 13(2) in The Calcutta Metropolitan Development Authority Act, 1972
(2)The Advisory Council shall consist of the following members, namely:-(a)the Chairman of the Metropolitan Authority, ex-officio, who shall be the President thereof;(b)the Vice-Chairman of the Metropolitan Authority, ex-officio;(c)the Chairman of the Board of Trustees for the Improvement of Calcutta;(d)the Chairman of the Board of Trustees for the Improvement of Howrah;(e)one person holding office, for the time being, as the Commissioner of the Corporation of Calcutta;(f)two persons with knowledge of town planning and architecture, to be nominated by the State Government;(g)one representative of the Department of Health of the State Government;(h)three representatives of the municipal corporations and other municipal authorities, other than the Corporation of Calcutta, within the Calcutta Metropolitan Area, to be nominated by the State Government;-(i)one representative of the Calcutta Electricity Supply Corporation Limited, to be nominated by the State Government;(j)one person representing the interests of the Calcutta Tramways Company Limited, to be nominated by the State Government;(k)a member of the Board of Directors of the Calcutta Metropolitan Water and Sanitation Authority, to be nominated by that Board;(l)a representative of the Calcutta Metropolitan Planning Organisation, to be nominated by the State Government;(m)two Members of the West Bengal Legislative Assembly, to be nominated by the Speaker of that Assembly;(n)the Chief Administrative Officer, Metropolitan Transport Project (Railways), Calcutta; and(o)four other persons to be nominated by the State Government.
