Section 41 in The West Bengal Housing Industry Regulation Act, 2017
41. Establishment of State Advisory Council.
(1)The State Government may, by notification, establish with effect from such date as it may specify in such notification, a Council to be known as the State Advisory Council.(2)The Minister to the Government of the State of West Bengal in charge of the Department dealing with Housing shall be the ex officer Chairperson of the State Advisory Council.(3)The State Advisory Council shall consist of representatives of the Finance Department, Department of Industry, Commerce & Enterprises, Department of Urban Development and Municipal Affairs, Department of Consumer Affairs, Law Department, five representatives of the Real Estate Regulatory Authorities to be selected by rotations, and any other State Government department as notified.(4)The State Advisory Council shall also consist of not more than ten members to represent the interests of real estate industry, consumers, real estate agents, construction labourers, non-governmental organisations and academic and research bodies in the real estate sector.
