Section 82(2) in The Kerala Panchayat Buildings Rules, 2011
(2)The Special Committee shall consist of the following members, namely:-(i)President of the Panchayat, who shall be the Chairperson of the Committee;(ii)Chairperson of the Development Authority, if any, constituted for the area;(iii)Senior Town Planner/Town Planner of the district office of the Town and Country Planning Department or an Officer not below the rank of a Deputy Town Planner authorised;(iv)Executive Engineer (Roads), Public Works Department having jurisdiction in the area or an Officer not below the rank of an Assistant Executive Engineer authorised;(v)Executive Engineer (Buildings), Public Works Department having jurisdiction in the area or an Officer not below the rank of an Assistant Executive Engineer authorised;(vi)Town Planner of the Development Authority, if any, constituted for the area or an Officer not below the rank of a Deputy Town Planner authorised;(vii)Secretary of the Panchayat concerned shall be the Convenor of the Committee;(viii)One or two representatives of the Department Authority, Institution, Association or organisation in charge of or responsible for carrying out or proposing or sponsoring the formation or widening of the road or improvement of the junction or other works envisaged under this Chapter, co-opted, if so desired by the committee.
