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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in Development Authority Bye-laws for Conservation of Heritage Sites

(2)The composition of the Heritage Conservation Committee shall be as follows -
(a) District Magistrate/Vice-Chairman, DevelopmentAuthority (whoever is senior) Chairman
(b) Representative of Department of Culture Member-Secretary
(c) Heritage Conservation Architects with 15 yearsexperience in the field of heritage conservation 2 Members
(d) Structural Engineer having experience of oneyears in the field and membership of the Institute of Engineers 1 Member
(e) Environmentalist/Natural Historian havingin-depth knowledge and experience of 10 years of subject matter 1 Member
(f) Representatives of INTACH 1 Member
(g) Chief Town Planner/Town Planner of the Authority 1 Member
(h) Municipal Commissioner or any officer authorizedby him in his behalf or Executive Officer as the case may be 1 Member
(i) Representative of Archaeological Survey of India 1 Member
(j) Representative of Chief Town & CountryPlanner 1 Member
Note. - (a) The Committee shall have the powers to co-opt up to five additional members who may have lesser experience, but who have special knowledge of the subject matter:Provided that the additional members may be co-opted for special purposes;
(b)The tenure of the Members of category (c), (d), (e) and (J) above shall change after every three years provided however that the same person shall be eligible for reappointment as Member.