Section 27A in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
27A. [ Composition of District Committee for Architectural and Aesthetics Aspects. [Inserted by G. O. Ms. No. 59, Municipal Administration and Water Supply Department (MAI), dated 6th August 2003 published in Tamil Nadu Government Gazette, (Extraordinary) Part III, section 1 (a), page 1, dated 7th August 2003.]
(1)The District Committee for Architectural and Aesthetics Aspects shall comprise of the following members, namely, -(a)A Chairman, who shall be Additional Collector (Development) or where there is no Additional Collector, the District Revenue Officer of the district;(b)A Convener, who shall be the Regional Deputy Director of Town and Country Planning;(c)Official members not exceeding twelve from Group A and B Officers in Forest, Tourism, Public Works, Geology, Mines, Municipal Administration, Rural Development Departments and Executive Authorities of Local Bodies and officers of equal rank from Government Undertakings to be nominated by the Government;(d)Non-official members not exceeding six, of whom at least one member representing local authorities in the hill stations in the district and the remaining from persons who have interest in the ecology of the hill stations and resident of the district to be nominated by the Government.(2)The term of the non-official members shall be two years from the date of their nomination.(3)The committee shall have jurisdiction over all the hill stations in the district to which these rules are applicable.(4)The committee shall meet at least once in two months.(5)The committee shall meet at the district headquarters or in any one of the hill stations in the district.(6)The non-official members of the committee shall be entitled for tour travelling and daily allowances, sitting fees as may be applicable to second class committees from time to time.(7)The tour travelling and daily allowances of official members shall be borne by the respective Government department.(8)Five clear days of notice specifying the time and place of the meeting and subjects to be placed at the meeting shall be given to the members.(9)Fifty per cent of the total members shall constitute the quorum and all matters placed before the committee shall be decided by simple majority of the members present and voting.(10)The minutes of each meeting of the committee shall be drawn up and entered in the minutes book maintained for the purpose and shall be signed by the Chairman.(11)The Governor of the committee shall have the custody of the proceedings and records of the meeting of the committee including minutes book.(12)The committee shall examine the applications for construction of buildings in the hill stations in the district and submit its recommendations to the Collector within sixty days from the date of receipt of the application from the executive authority either approving the building or refusing it and suggest modification to the proposals.(13)The recommendations of the committee shall cover all or any matter specified under sub-section (5) of section 217-C as may be applicable to each application.(14)The committee may consider any other matter as are required for the preservation of hill station ecology and environment.]
