Section 301 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
301. revoked and such penalties may be levied, as prescribed.
Appointment of a Heritage Conservation Committee.-(1)The StateGovernment shall constitute a Heritage Conservation Committee endowing it with suchpowers and functions as may be prescribed.(2)The Chief Commissioner, on the advice of the Heritage ConservationCommittee, shall frame appropriate regulations for the protection, conservationand maintenance of heritage buildings and sites in the city.(3)The Heritage Conservation Committee shall comprise of:(i)The Chief Commissioner Chairperson(ii)An Architect from Public WorksDepartmentMember(iii)A Structural Engineer with experience often years in the field and membership ofthe Institution of Engineers, IndiaMember(iv)An Architect having ten years of experiencenominated by the GovernmentMember(v)An Urban Designer nominated by theGovernmentMember(vi)A Conservation Architect with five years ofexperience nominated by the GovernmentMember(vii)An Environmentalist with in-depthknowledge and ten years’ experience in thefield nominated by the Government
