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State of Uttar Pradesh - Section

Section 20 in Development Authority Bye-laws for Conservation of Heritage Sites

20. Composition of Heritage Conservation Committee.

(1)The Heritage Conservation Committee shall be appointed by Government.
(2)The composition of the Heritage Conservation Committee shall be as follows -
(a) District Magistrate/Vice-Chairman, DevelopmentAuthority (whoever is senior) Chairman
(b) Representative of Department of Culture Member-Secretary
(c) Heritage Conservation Architects with 15 yearsexperience in the field of heritage conservation 2 Members
(d) Structural Engineer having experience of oneyears in the field and membership of the Institute of Engineers 1 Member
(e) Environmentalist/Natural Historian havingin-depth knowledge and experience of 10 years of subject matter 1 Member
(f) Representatives of INTACH 1 Member
(g) Chief Town Planner/Town Planner of the Authority 1 Member
(h) Municipal Commissioner or any officer authorizedby him in his behalf or Executive Officer as the case may be 1 Member
(i) Representative of Archaeological Survey of India 1 Member
(j) Representative of Chief Town & CountryPlanner 1 Member
Note. - (a) The Committee shall have the powers to co-opt up to five additional members who may have lesser experience, but who have special knowledge of the subject matter:Provided that the additional members may be co-opted for special purposes;
(b)The tenure of the Members of category (c), (d), (e) and (J) above shall change after every three years provided however that the same person shall be eligible for reappointment as Member.
(3)The terms of reference of the Heritage Conservation Committee shall be, inter alia;
(a)to advise the Vice-Chairman whether development permission should be granted under these bye-laws and the conditions of such permission;
(b)to prepare a supplementary list of heritage sites, which include buildings, artefacts, structures, streets, areas, precincts of historic, aesthetic, architectural, cultural, or environmental significance and a supplementary list of natural features of environmental significance of scenic beauty including but not restricted to sacred groves, hills, hillocks, water bodies (and the areas adjoining the same), open areas, wooded areas, points, walks, rides, bridle paths etc. to which these bye-laws would apply;
(c)to advise whether any relaxation, modification, alteration, or variance of any of the building bye-laws is called for under sub-bye-law 8;
(d)to frame special bye-laws for precincts and if necessary for natural features to advise the Authority regarding the same;
(e)to advise in terms of sub-bye-law 12 whether to allow commercial/office, hotel uses in the (name the areas) and when to terminated the same;
(f)to advise the Vice-Chairman in the operation of sub-bye-law 19 to regulate or eliminate/erection of outside advertisements/bill boards/street furniture;
(g)to recommend to the Vice-Chairman guidelines to be adopted by those private parties or public/Government agencies who sponsor beautification schemes at public intersections and elsewhere;
(h)to advise the Vice-Chairman to evaluate the cost of repairs/maintenance to be given to owners to bring the existing buildings back to the original condition. For this purpose the Committee may also try to help the Authority to raise funds through private resources;
(i)to prepare special designs and guidelines/publications for listed buildings, control of height and essential facade characteristics such as maintenance of special types of balconies and other heritage items of the buildings and to suggest suitable designs adopting appropriate materials for replacements keeping the old form intact to the extent possible.
(j)to prepare guidelines relating to design elements and conservation principles to be adhered to, and to prepare other guidelines for the purposes of these bye-laws;
(k)to advise the Vice-Chairman on any other issues as may be required from time to time during course of scrutiny of development permissions and in overall interest of heritage/environmental conservation;
(l)to appear before the Government either independently or through or on behalf of the Vice-Chairman in cases of Appeals.