(3)In addition to the members elected under sub-clause (2), the Municipal Building Committee shall consist of the following members, namely: -(i)The Chief Officer of the Municipality, who shall be the Member Secretary,(ii)The Municipal Engineer;(iii)The Municipal Town Planner;(iv)The Municipal Architect; and(v)The Municipal Fire Officer:Provided that where in a Municipality there is no Municipal Engineer or Municipal Town Planner or Municipal Architect or Municipal Fire Officer, any other officer, discharging the duties of Municipal Engineer or Municipal Town Planner or Municipal Architect or Municipal Fire Officer, as the case may be, shall be the member of the Municipal Building Committee:
