Section 10A(4) in The U.P. (Regulation Of Building Operations) Directions, 1960
(4)After expiry of the aforesaid period, the Controlling Authority or the agency, as the case may be, if it deems necessary, shall appoint with the prior approval of State Government a committee consisting of three members, one of whom shall be a Town Planner, to consider the objections and submit its report within such time as may be fixed in this behalf.
