Section 85 in Kerala Municipality Building Rules, 1999
85. Constitution of Special Committees.
(1)The Government may, on receipt of a request to that effect from any municipality or suo motu, if found necessary, by order, constitute a Special Committee for the purposes of any or all municipalities to consider and decide on the application for building permits that may be submitted under the provisions of this Chapter.(2)The Special Committee shall consist of the following members, namely:-(i)Mayor of municipal corporation/Chairperson of the Municipality, who shall be the Chairperson of the Committee.(ii)Chairperson of the Development Authority, if any constituted for the area(iii)Senior Town Planner/Town Planner of the District office of the Town and Country Planning Department or an officer not below the rank of a deputy town planner authorized.(iv)Executive Engineer, Roads, Public Works Department having jurisdiction in the area or an officer not below the rank of assistant executive engineer authorized.(v)Executive Engineer, Buildings, Public Works Department having jurisdiction in the area or an officer not below the rank of assistant executive engineer authorized.(vi)Town Planner of the development authority if any constituted for the area or an officer not below the rank of a deputy town planner authorized.(vii)Secretary of the Municipality concerned, shall be the convenor of the Committee.(v)one or two representative of the Department, Authority, Institution, Association or organisation in charge of or responsible for carrying out or proposing or sponsoring the formation or widening of the road or improvement of the junction or other works envisaged under this chapter co-opted, if so desired by the committee.(3)The quorum for the meeting shall be Four including the Convenor and the Chairperson(4)The Convenor shall, considering the number of applications and urgency of the work to be executed, convene the meetings of the Committee at such place and time, as may be fixed in consultation with the Chairperson, by giving at least seven clear days notice to all the members; copies of plans pertaining to the application required under these rules along with the agenda notes containing technical report on all the applications shall be forwarded to the members along with the notice.(5)The Convenor shall place before the Committee only such applications included in the agenda notes circulated, which otherwise comply with all the provisions of these rules, town planning schemes if any for that area and other relevant status and shall issue permit as decided by the committee. The Convenor shall also maintain detailed registers for the minutes and for the land so surrendered.(6)The Committee shall initiate and take actions to promote and monitor implementation of the road scheme in total. The committee may also promote land pooling scheme what ever feasible to enable the implementation of the scheme in total
