Section 13 in The Calcutta Metropolitan Development Authority Act, 1972
13. Advisory Council. -
(1)The Metropolitan Authority shall, as soon as may be, constitute an Advisory Council, for the purpose of advising it on the formulation and co-ordination of plans for the development of the Calcutta Metropolitan Area.(2)The Advisory Council shall consist of the following members, namely:-(a)the Chairman of the Metropolitan Authority, ex-officio, who shall be the President thereof;(b)the Vice-Chairman of the Metropolitan Authority, ex-officio;(c)the Chairman of the Board of Trustees for the Improvement of Calcutta;(d)the Chairman of the Board of Trustees for the Improvement of Howrah;(e)one person holding office, for the time being, as the Commissioner of the Corporation of Calcutta;(f)two persons with knowledge of town planning and architecture, to be nominated by the State Government;(g)one representative of the Department of Health of the State Government;(h)three representatives of the municipal corporations and other municipal authorities, other than the Corporation of Calcutta, within the Calcutta Metropolitan Area, to be nominated by the State Government;-(i)one representative of the Calcutta Electricity Supply Corporation Limited, to be nominated by the State Government;(j)one person representing the interests of the Calcutta Tramways Company Limited, to be nominated by the State Government;(k)a member of the Board of Directors of the Calcutta Metropolitan Water and Sanitation Authority, to be nominated by that Board;(l)a representative of the Calcutta Metropolitan Planning Organisation, to be nominated by the State Government;(m)two Members of the West Bengal Legislative Assembly, to be nominated by the Speaker of that Assembly;(n)the Chief Administrative Officer, Metropolitan Transport Project (Railways), Calcutta; and(o)four other persons to be nominated by the State Government.(3)If, for any reason, the Chairman of the Metropolitan Authority is unable to attend any meeting of the Advisory Council, such meeting shall be presided over by such person as may be nominated by the Chairman of the Metropolitan Authority.(4)The Advisory Council shall meet as and when necessary and shall have the power to regulate its own procedure.(5)The members of the Advisory Council shall hold office for such term, and shall receive such allowances for attending the meetings of the Advisory Council, as may be prescribed.
