Section 37 in Kolkata Municipal Corporation Building Rules, 2009
37. Constitution of Municipal Building Committee.
(1)The Mayor-in-Council shall in accordance with the provisions of sub-section (1) and (2) of section 391, constitute a Municipal Building Committee with the Municipal Commissioner as its Chairman and an officer of the Corporation as its Convener.(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.(3)A member nominated to the Committee shall hold office till an order withdrawing his nomination or for nomination of a successor is received by the Municipal Commissioner from the relevant authority.(4)No act or proceeding of the Committee shall be called into question on the ground of the existence of any vacancy in, or any defect in the constitution of the Committee.(5)The Committee may co opt one person as provided in sub section (3) of section 391.
