Section 12(1) in Gujarat Regularization of Unauthorized Development Rules, 2012

[Cites 0, Cited by 0] [Section 12] [Entire Act]

(1)

(i)For each of the areas as specified in Schedule I, a Committee shall consist of the following members.-

1	Deputy Municipal Commissioner	Chairman
2	Representative of Chief Executive Authority whois not below the rank of Class-I officer.	Member
3	Collector of the District or his representative	Member
4	Chief Town Planner or his representative	Member
5	City Engineer	Member
6	An Expert in theUrban Planning or Transport Planning.i. The Chairman shallappoint the expert possessing the qualification stated below;"A degree in civil engineering or architecture or degree ordiploma in city town planning or regional planning or transportplanning of a recognized university or institution or amembership obtained by examination of Institute of Town Plannersof India and has about fifteen years experience in relevantfield"	Member

(ii)A person from the Town Planning Department of the Municipal Corporation as appointed by the Chairman shall be the Secretary of the Committee.

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