Section 47 in New Town Kolkata Planning Area (Building) Rules, 2014
47. Constitution of Building Committee.
(1)the New town Kolkata Development Authority shall constitute the Building Committee and its Chairman Convener in consultation with Urban Development Department, Government of West Bengal;(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.(3)the Committee may co-opt one person to be nominated by the concerned department of Government while dealing with any case regarding educational building or institutional building or assembly building or industrial building or hazardous building;(4)No act or proceeding of the Committee shall be called into question on the ground of the existence of any vacancy in, or any defect in the constitution of the Committee.
