Section 402(2) in West Bengal Municipal Corporation Act, 2006
(2)The Committee shall have, in addition to the Chairman and the Convener, seven other members of whom-(a)one shall be a nominee of the District Magistrate of the district.(b)one shall be a nominee of the Director of the Department of Archaeology, Government of West Bengal,(c)one shall be an eminent architect,(d)one shall be an artist,(e)one shall be an environmentalist,(f)one shall be a historian, and(g)one shall be the concerned Executive Engineer of the Municipal Engineering Directorate, or an Engineer of the Corporation, or an Executive Engineer of any Development Authority as may be nominated by the State Government in this behalf.
