Section 345 in The Calcutta Municipal Corporation Act, 1980
345. Municipal Streets Technical Committee. -
(1)The Mayor-in-Council shall constitute a Municipal Streets Technical Committee with the Municipal Commissioner as its Chairman and another officer of the Corporation as its convener.(2)In addition to the Chairman and the convener, the Committee shall have five other members of whom-(a)one shall be a nominee of the Calcutta Metropolitan Development Authority,(b)one shall be a nominee of the Commissioner of Police, Calcutta, and(c)three shall be nominated by the State Government from the concerned departments of the State Government or statutory bodies.(3)The Committee shall meet at least once in a month.(4)The Committee shall, in order to secure the expeditious, convenient and safe movement of traffic, including pedestrian traffic, and suitable and adequate parking facilities on and off the public streets, and with due regard to-(a)the desirability of securing and maintaining reasonable access to premises,(b)the effect on the amenities of any locality affected, and(c)any other relevant matter referred to it by the Mayor-in-Council, aid, advise and assist the Mayor-in-Council in the following matters:-(i)classification of public streets,(ii)prescription of regular line of street,(iii)regulation of abutting land uses,(iv)designation of on-street parking areas,(v)allocation of rights of way for underground utilities,(vi)placement of street furniture,(vii)placement of authorised fixtures on streets, such as electric and telegraph poles, post boxes, telephone junction boxes, sheds for trams and buses, milk booths, and the like,(viii)opening of new public streets,-(ix)permanent closure of existing public streets, and(x)any other matter that may be referred to it by the Mayor-in-Council.(5)The Committee shall, while making any recommendation to the Mayor-in-Council on any matter conform to the development plan or the development scheme prepared by any competent authority under any other law in force for the time being and shall take into account such plans, proposals, surveys, studies and supporting technical data on such matter as might be in the possession of the Corporation or the Calcutta Metropolitan Development Authority or the Commissioner of Police, Calcutta or any department of the State Government or any such competent authority :Provided that nothing in this section shall be deemed to limit the power of the Corporation to prepare its own development plan or scheme or pursue any programme which is not covered by and is not in conflict with a plan, scheme or programme of any other authority under any other law in force for the time being.(6)The Committee may call for any paper, document, map or data from the Corporation or the Calcutta Metropolitan Development Authority or the Commissioner of Police, Calcutta or any department of the State Government or any competent authority and thereupon it shall be its or his duty to comply with such requisition.(7)The Mayor-in-Council shall consider the recommendations of the Committee and take such decision thereon as it thinks fit after taking into account plans, proposals, surveys, studies, schemes and programmes, if any, referred to in sub-section (5).(8)If any doubt arises as to whether the decision taken under sub-section (7) is in conflict with any plan, scheme or programme of any competent authority under any other law in force for the time being, the matter shall be referred to the State Government whose decision shall be final.
