Section 37(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)The Committee shall have, in addition to the Chairman and the Convener, eight 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.(c)One shall be the Director of the West Bengal Fire Services (or his nominees).(d)One shall be a nominee of the State Government.(e)One shall be the Chief Engineer, Municipal Engineering Directorate, Department of Municipal Affairs, Government of West Bengal (or his nominee).(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).(g)One shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of India; and(h)One shall be a nominee of the Department of Environment, Government of West Bengal.
