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State of Kerala - Section

Section 76B in The Kerala Panchayat Buildings Rules, 2011

76B. Constitution and functioning of the Committee.

(1)The Government may accord sanction for the project mentioned above, based on the recommendation of a committee, to be constituted by the Government for this purpose, consisting of the following members:
(a) The Principal Secretary, Local Self Government .. Chairperson
(b) The Director, Department of Panchayats .. Member
(c) The Chief Town Planner, Department of Town andCountry Planning .. Convenor
(d) The District Officer of the Country Departmentof Town and Planninghaving jurisdiction over the Districtconcerned .. Member
(e) Secretary(s) of the Local Self GovernmentInstitution (s) concerned. .. Member (s)
(2)The developer shall submit the project report, detailing the demand, feasibility and Environmental Impact Assessment aspects of the project, together with the approval, if necessary, obtained from the Ministry of Environment and forests, Government of India to the Convener of the committee and the Convenor shall make all arrangements for convening meeting of the committee at the earliest and the committee shall consider and dispose of the project report within a period of one month from the date of receipt of the same.
(3)The Convenor shall fix the venue, date and time of the meeting in consultation with the Chairperson and shall be responsible for safe custody of records and communications thereof.
(4)The meeting shall be presided over by the Chairperson or in his absence by a member to be authorised by him.
(5)The quorum of the meeting shall be majority of the total number of members of the committee for the project.
(6)The developer shall also produce before the committee, all required clearances from the State and Central Government agencies concerned.