(1)The Board of Councilors shall constitute a Committee to be called the Heritage Conservation Committee with the Chairman as its Chairman and an officer of the Municipality as its Convenor.(2)The Committee shall have, in addition to the Chairman and the Convenor, 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.(3)The Committee may co-opt one person to be nominated by the concerned department of the State Government while dealing with any land or building under the management of the said department.(4)The Heritage Conservation Committee, constituted under sub-section (1), shall send all its proposals relating to preservation and conservation of heritage building or site to the West Bengal Heritage Commission constituted under the West Bengal Heritage Commission Act, 2001 (West Ben. Act IX of 2001)].
