Section 469 in The Orissa Municipal Corporation Act, 2003
469. Heritage Conservation Committee.
(1)The Corporation shall constitute a Committee to be called the Heritage Conservation Committee with the Commissioner as its Chairman and an officer of the Corporation 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 nominee of the Local Development Authority;(b)one shall he the Director of Culture, Government of Orissa, or his nominee;(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 Chief Valuer and Surveyor of the Corporation.(3)The Committee may co-opt one person to be nominated by the concerned Department of the Government while dealing with any land or building under the management of the said Department.(4)The Committee shall, in accordance with the provisions of this Act and the rules and the regulations made thereunder, scrutinize every application or proposal for declaration of a building as a heritage building, and recommend to,and also advice, the Corporation in respect of the preservation and conservation of such building as a heritage building.(5)The Committee shall meet at such periodical interval as may be determined by the Corporation.(6)The Commissioner shall, in the case of emergency, take such measures as may be necessary for the preservation and conservation of a heritage building, provided that such measures shall be required to be approved by the Heritage Conservation Committee at its meeting.
