(1)Municipal Council or a Town Council, as the case may be, shall constitute a Municipal Streets Technical Committee with not less than 3 members(2)In condition to the members elected in sub-section (1), the Municipal Streets Technical Committee shall have five other members, namely: -(a)The Chief Officer of the Municipality who shall be the Convenor member of the Committee;(b)A Police Officer, not below the rank of a Deputy Superintendent of Police, to be nominated by the Senior Superintendent of Police of the district concerned;(c)The Municipal Fire Officer of the Municipality or Fire Officer of the State Government having jurisdiction in the municipal area;(d)The Municipal Town Planner, and where there is no such Municipal Town Planner, the Chief Town Planner or Regional Town Planner having jurisdiction in that municipal area.(3)The term of the Municipal Streets Technical Committee shall be one year from the date of its constitution and the new Municipal Streets Technical Committee shall be constituted before the expiry of the term of the existing Municipal Streets Technical Committee:Provided that an elected member shall not eligible for election of member of the Municipal Streets Technical Committee for more than two terms:Provided further that the existing Municipality Streets Technical Committee shall continue to function till the new Municipal Streets Technical Committee is constituted.(4)The Municipal Streets Technical Committee shall meet at least once in a month.(5)The Municipal Streets Technical Committee shall, in order to secure the expeditious, convenient and safe movement of traffic, including pedestrian traffic, and suitable and adequate parking facilities on and off the public streets, and with due regard to, -(a)The desirability of securing and maintaining reasonable access to premises;(b)The effect on the amenities of any locality affected; and(c)Any other relevant matter referred to it by the Municipality.Aid, advice and assist, the Municipality in the following matters namely: -(i)Classification of public streets and specification of width thereof;(ii)Prescription of regular line of street;(iii)Regulation of abutting land uses;(iv)Regulation of traffic;(v)Designation of on-street parking areas;(vi)Allocation of rights of way for underground utilities;(vii)Placement of street furniture;(viii)Placement of authorised fixtures on streets, such as electric and telegraph poles, post boxes, telephone junction boxes, sheds for buses, milk booths and the like;(ix)Opening of new public streets;(x)Permanent or temporary closure of existing public streets;(xi)Declaring private streets as public streets, and(xii)Any other matter that may be referred to it by the Municipality(6)The Municipal Streets Technical Committee shall, while making any recommendation to the Municipality on any matter conform to the master plan or any scheme specified in section 371 or any other development and improvement scheme prepared by any competent authority under any law in force for the time being and shall take into account such plans, proposals, surveys, studies an supporting technical data on such matter, as might be in the possession of the Municipality or any planning or development authority or any Department of the Government or any such competent authority;(7)The Municipal Streets Technical Committee may call for any paper, document, map or data from any Municipality or any planning and development authority or any Department of the Government or any competent authority and thereupon it shall be the duty of such authority or Department to comply with such requisition;(8)The Municipality shall consider the recommendations of the Municipal Streets Technical Committee and take such decisions thereon as it thinks fit after taking into account plans, proposals, surveys, studies, schemes and programmes, if any, referred to in sub-section (6).(9)If any doubt, arises as to whether the decision taken under sub-section (8), is in conflict with any plan, scheme or programme of any competent authority under any other law in force for the time being, the matter shall be referred to the Government, whose decision thereon shall be final.
