Section 260(2) in West Bengal Municipal Corporation Act, 2006
(2)[ The Committee shall have, in addition to the Chairman and the Convenor, ten other members of whom-(a)one shall be a nominee of the Metropolitan Development Authority or the Development Authority having jurisdiction over the area.(b)one shall be a nominee of the Commissioner of Police or the Superintendent of Police having jurisdiction over the area.(c)one shall be a nominee of the Director of Fire Services.(d)one shall be a nominee of the State Government.(e)one shall be a nominee of the Chief Engineer, Municipal Engineering Directorate, Government of West Bengal.(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 ill consultation with the Institute of Town Planners of India.(h)one shall be a nominee of the Department of Environment, Government of West Bengal.(i)one shall be a nominee of the District Magistrate having jurisdiction over the area, and(j)one shall be a nominee of the Forest Department, Government of West Bengal;]
