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State of West Bengal - Section

Section 384 in The Calcutta Municipal Corporation Act, 1980

384. Advisory Committee for naming of streets, etc. -

(1)The State Government shall by notification constitute an Advisory Committee for naming of streets in Calcutta. The Advisory Committee shall consist of such number of persons, not exceeding ten but not less than seven, as the State Government may think fit.
(2)The members of the Advisory Committee shall be chosen from amongst historians or persons with high cultural background and shall hold office for such period and on such terms as may be specified in the notification.
(3)The Advisory Committee shall examine every proposal for determining the name of any street or public place vested in the Corporation or for changing such name in such manner as it thinks fit and shall forward its recommendations to the Corporative..
(4)The State Government shall prescribe matters regarding the conduct of business of the Advisory Committee.