Section 47(2) in New Town Kolkata Planning Area (Building) Rules, 2014
(2)the Committee shall have, in addition to the Chairman and the Convener, nine other members of whom -(a)one shall be a nominee of the Kolkata Metropolitan Development Authority;(b)one shall be a nominee of the West Bengal Police;(c)one shall be the Director of the West Bengal Fire Services (or his nominees);(d)one shall be a nominee of the State Government;(e)one shall be an architect of repute to be selected in consultation with the Council ofArchitecture constituted under Section 3 of the Architects Act 1972 (20 of 1972);(f)one shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of India;(g)one shall be a nominee of the Department of Environment, Government of West Bengal;(h)one shall be nominee of HIDCO and(i)one shall be nominee of NKDA.
