Section 319 in Arunachal Pradesh Municipal Act, 2007
319. Municipal Streets Technical Committee.
(1)The Municipality shall constitute a Municipal Streets Technical Committee with the following elected members, namely :(a)in the case of a Class "A" Municipal Council, five Councillors to be elected by the Municipal Council and(b)in the case of a Class "B" or Class "C" Municipal Council or a Nagar Panchayat, three Councillors to be elected by the Class "B" or Class "C" Municipal Council or the Nagar Panchayat as the case may be.(2)In addition to the members mentioned in sub-section (1), the Municipal Street Technical Committee shall have six other members namely :(a)The Chief Municipal Executive Officer/ Municipal Executive Officer who shall be the convenor of the Committee,(b)The Municipal Engineer,(c)The Municipal Architect,(d)A police officer, not below the rank of an Inspector or Police to be nominated by the Superintendent of Police of the District concerned and(e)Two officers having responsibility for fire service and preparation of development plans (ie Town Planner) for the municipal area to be nominated by the State Government either from amongst the officers of the Municipality or from the officers of the concerned State Government Departments or any authority under any law for the time being in force.(3)The term of the Municipal Streets Technical Committee shall be such as may be specified by the Chief Councillor and a new Municipal Streets Technical Committee shall be constituted before the expiry of the term of the existing Municipal Streets Technical Committee.(4)The Municipal Streets Technical Committee shall meet at least once in a month.(5)The Municipal Streets Technical Committee shall in order to secure the expeditious, convenient and safe movement of traffic, including pedestrian traffic and suitable and adequate parking facilities on and off the public streets and having regard to :(a)the desirability of securing and maintaining reasonable access to premises,(b)the effect on the amenities of any locality affected and(c)any other relevant matter referred to it by the Municipality.aid, advise and assist the Municipality in the following matters namely :-(i)classification of public streets and specification of width there of,(ii)prescription of regular line of street,(iii)regulation of abutting land uses,(iv)regulation of traffic,(v)designation of on-street parking areas(vi)allocation of rights of way for underground utilities(vii)placement of street furniture,(viii)placement of authorized fixtures on streets such as electric and telegraph poles, post-boxes, telephone junction boxes, sheds for buses and milk booths,(ix)opening of new public streets,(x)permanent or temporary closure of existing public streets,(xi)declaring private streets as public streets and(xii)any other matter that may be referred to it by the Municipality.(6)The Municipal Streets Technical Committee shall make recommendation to the Municipality on any matter in conformity with the structure plan, or a scheme under section 308 or section 311 as the case may be or any other development and improvement scheme prepared by any competent authority under any law for the time being in force, and shall take into account such plans, proposals, surveys, studies and supporting technical data on such matter as might be in the possession of the Municipality or any planning or development authority or any Department of the State Government or any such competent authority.Explanation. - "Structure Plan" shall have the same meaning as in the Explanation below section 312.(7)Municipal Streets Technical Committee may call for any record, document, map or data from the Municipality or any planning or development authority of any Department of the State Government or any other authority under any State law for the time being in force, and thereupon, it shall be the duty of such Department or authority to comply with such requisition.(8)The Municipality shall consider the recommendation of the Municipal Streets Technical Committee and take such decision thereon as it think fit after taking into account plans, proposals, survey, studies and supporting technical data, if any, referred to in subsection (6).(9)If any doubt arises as to whether the decision under sub-section (8) is in conflict with any plan, scheme or Programme of any competent authority under any law for the time being in force, the matter shall be referred to the State Government whose decision thereon shall be final.
