Section 217P(3) in Tamil Nadu District Municipalities Act, 1920
(3)[ (a) Whenever any power is delegated under sub-section (1) to the Collector of any district, the State Government may, notwithstanding anything contained in sub-section (3) of section 217-C, constitute for such district a Committee called the Committee for Architectural and Aesthetic Aspects for all the hill stations in that district with such number of officials and non-officials and having such qualification as may be prescribed.(b)The terms of office of the non-official members of a Committee constituted under clause (a) and other matters relating to the conduct of the meeting of the said Committee including the allowances payable to the non-official members shall be such as may be prescribed.(c)The provisions of sub-sections (4) and (5) of section 217-C shall, as far as may be, apply in relation to a Committee constituted under this sub-section, as they apply in relation to the Committee constituted under clause (a) of sub-section (3) of section 217-C.]
