Section 4 in Tamil Nadu Heritage Commission Act, 2012
4. Composition of the Commission.
(1)The Commission shall be chaired by an eminent person with concern and commitment for Heritage Conservation to be nominated by the Government and shall consist of not more than sixteen members, as follows:-(a)the Secretary to Government in-charge of Tourism and Culture, ex-officio;(b)the Secretary to Government in-charge of Housing and Urban Development, ex-officio;(c)the Secretary to Government in-charge of Municipal Administration and Water supply, ex-officio;(d)the Secretary to Government in-charge of Rural Development and Panchayat Raj, ex-officio;(e)the Secretary to Government in-charge of Law Department, ex-officio;(f)The Commissioner of Museum, Chennai, ex-officio;(g)the Superintending Archaeologist, Archaeological Survey of India, Chennai circle, ex-officio;(h)the Commissioner of Archaeology, Chennai, ex-officio;(i)the Director, School of Architecture and Planning, Anna University, ex-officio;(j)the Director of Environment, ex-officio;(k)the Chief Engineer (Buildings), Public Works Department, Chennai,(l)the Senior Architect from Public Works Department, Chennai,(m)one person nominated by the Government, who is conversant with Archaeology;(n)one representative form Indian National Trust for Art and Cultural Heritage;(o)one person nominated by the Government from any Non Government Organisation involved in Heritage Management and cultural affairs;(p)a nominee of the Institute of Town Planners (India), Tamil Nadu Region;(2)The Government shall, in consultation with the Commission, appoint a Secretary of the Commission who shall hold office for such period as may be prescribed:Provided that the first appointment of the Secretary may be made by the Government without consultation with the Commission.(3)The terms and conditions of service of the Secretary shall be such as may be prescribed.
