Section 391(2) in Kolkata Municipal Corporation Act, 1980
(2)The Committee shall have, in addition to the Chairman and the convener, [[eight] [Words five other members substituted by section 2(1) of the Calcutta Municipal Corporation (Amendment) Act, 1989 (West Bengal Act XV of 1989), for the original words three other members.] other members] of whom(a)one shall be a nominee of the Kolkata Metropolitan Development Authority,(b)one shall be a nominee of the Commissioner of Police, Kolkata, [ xxx ] [Word and omitted by section 2(2) of the Calcutta Municipal Corporation (Amendment) Act, 1989 (West Bengal Act XV of 1989).](c)one shall be the Director of West Bengal Fire Services [or his nominees.] [Substituted by section 2(3), ibid, for the words or his nominee.],(d)[ one shall be a nominee of the State Government,] [Clauses (d) and (e) added by section 2(4), ibid.] [ * * ] [Word and omitted by section 17(b) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.],(e)one shall be the Chief Engineer, Municipal Engineering Directorate, '[Department of Municipal Affairs,] [Substituted by section 17(c) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995. for the word Development of Local Government and Urban Development.] Government of West Bengal. [or his nominee,] [Inserted by section 10 of the Kolkata Municipal Corporation (Amendment) Act, 2003 (West Bengal Act, XXXIV of 2003), w.e.f. 1.6.2004.],(f)[ one shall be an architect of repute to be selected in consultation with the Council of Architecture constituted under section 3 of the Architects Act 1972 (20 of 1972), [ xxx ] [Clauses (f) and (g) inserted by section 17(d), ibid, w.r.e.f. 4.12.1995.].(g)one shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of [India, and] [Substituted by section 28(3), ibid, w.e.f. 22.12.1997, for the word India.]],(h)[ one shall be a nominee of the Department of Environment, Government of West Bengal.] [Clause (h) inserted by section 28(4), ibid, w.e.f. 22.12.1997.]
