Section 345 in Arunachal Pradesh Municipal Act, 2007
345. Municipal Building Committee for Municipal Councils or Nagar Panchayats.
(1)In the case of a Municipal Councils or Nagar Panchayats, the Empowered Standing Committee shall constitute a Municipal Building Committee with the Chief Municipal Executive Officer/ Municipal Executive Officer as its Chairperson and an officer of the Municipality as its convenor.(2)The Municipal Building Committee shall have in addition to the Chairperson and the convenor, six other members of whom :(a)one shall be an officer of the planning and development authority for the municipal area under any law for the time being in force,(b)one shall be an officer of the police authority responsible for traffic in the municipal area,(c)one shall be an officer of the fire services having jurisdiction over the municipal area,(d)one shall be an architect having experience of not less than five year,(e)one shall be an Civil Engineer having experience of not less than five year,(f)one shall be an officer for the authority responsible for environmental management of the municipal area and,(g)one shall be an officer of the State Government nominated by the State Government.(3)The Municipal Building Committee may co-opt one person to be nominated by the concerned department of the State Government while dealing with any case regarding any educational building or institutional building or assembly building or industrial building or hazardous building.(4)The Municipal Building Committee shall meet at such periodical intervals as may be necessary but not less than once in every calendar month,(5)The Municipal Building Committee shall scrutinize every application for erection or re-erection of a building for which notice has been received under section 341, other than a residential building up to three storeys or with a height of twelve meters whichever is higher on a plot of land of five hundred square meters or less and make its recommendations :Provided that in respect of any building or execution of any work, if such building or work as the case may be affects or is likely to affect -(i)the functioning of the microwave system for telecommunication purposes, or(ii)any function for the purpose of civil aviation, the Municipal Building Committee shall, if so considered necessary, refer the matter to the concerned Department of the Central Government or authority for opinion before finalizing the recommendations.(6)The recommendation of the Municipal Building Committee shall be referred to the Empowered Standing Committee for its consideration and approval with or without change:Provided that the reasons for any deviation from the recommendations shall be recorded in writing.(7)The manner of conduct of business of the Municipal Building Committee and the procedure to be followed by its shall be such as may be specified by regulations.
