Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 4 in The Howrah Improvement Act, 1956

4. [ Constitution of Board.

- The Board shall consist of eleven Trustees as specified below :-
(a)a Chairman to be appointed by the State Government;
(b)Chief Executive Officer, Howrah Improvement Trust;
(c)District Magistrate, Howrah;
(d)Commissioner, Howarh Municipal Corporation;
(e)one representative of Urban Development Department, Government of West Bengal;
(f)one representative of Finance Department, Government of West Bengal;
(g)one representative of Kolkata Metropolitan Development Authority;
(h)one person appointed by the State Government to be the Secretary of the Board who shall be the Member-Secretary;
(i)the State Government will appoint the remaining three Trustees.]
4. Constitution of Board.- The Board shall consist of eleven Trustees as specified below :-(a) the Mayor of the Howrah Municipal Corporation (hereinafter referred to as the Mayor);(b) one representative of the Department of Urban Development, Government of West Bengal;(c) one representative of the Finance Department, Government of West Bengal;(d) one official of the Calcutta Metropolitan Development Authority to be appointed by the State Government;(e) the Chief Executive Officer.(f) five persons to be appointed by the State Government;(g) the person pointed by the State Government to be the Secretary of the Board, who shall be the Member-Secretary:Provided that when an order of supersession of the Howrah Municipal Corporation has been made under the Howrah Municipal Corporation Act, 1980, and is in force, it shall be competent for the State Government to nominate in place of the Mayor a person having special knowledge or experience in Municipal administration.