Section 385H(11) in West Bengal Municipal Act, 1993
(11)The Anomaly Review Committee for an industrial township shall comprise of an odd number of persons being not less than three and not more than five members as follows:-(a)a Chairperson to be appointed by the State Government;(b)at least one member who shall be a professional from the area of municipal management, finance, taxation or law to be appointed by the State Government.(c)one member to be nominated by the West Bengal Valuation Board.
