(2)The Chairman or the Vice- Chairman shall be one of the members of such Committee ex-officio and the other member shall be appointed from among the members by the Board at a meeting:Provided that no members 90 appointed shall take part in hearing or determining any application from the word in which besides, or in the case of a elected members, the ward which he represents but nothing in the proviso shall prevent any such members giving evidence which regard to the matter under enquiry.
