Section 391(2) in The Calcutta Municipal Corporation Act, 1980
(2)The Committee shall have, in addition to the Chairman and the convener, [[(eight) other members] [Words substituted by W.B. Act 6 of 1996.] of whom -(a)one shall be a nominee of the Calcutta Metropolitan Development Authority,(b)one shall be a nominee of the Commissioner of Police, Calcutta [***] [Word omitted by W.B. Act 15 of 1989.](c)one shall be the Director of West Bengal Fire Services [or his nominee,] [Word omitted by W.B. Act 15 of 1989.](d)[ one shall be a nominee of the State Government, ] [Clauses (d) and (e) inserted by W.B. Act 15 of 1989.] [***] [Word omitted by W.B. Act 6 of 1996.](e)[ one shall be the Chief Engineer, Municipal Engineering Directorate,] [Clauses (d) and (e) inserted by W.B. Act 15 of 1989.] [Department of Municipal Affairs] [Words substituted by W.B. Act 6 of 1996.], 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,] [Clauses (f) and (g) inserted by W.B. Act 6 of 1996. 42a. Word omitted by W.B. Act 26 of 1997.] [****] [Word omitted by W.B. Act 26 of 1997.](g)[ one shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of] [Clauses (f) and (g) inserted by W.B. Act 6 of 1996.] [India, and] [Word substituted by W.B. Act 26 of 1997.](h)[ one shall be a nominee of the Department of Environment, Government of West Bengal.] [Clause (h) inserted by W.B. Act 26 of 1997.]
