Section 32 in Kerala Town and Country Planning Act, 2016
32. Appointment of Special Committees and Working Groups.
(1)For the purpose of assisting the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat concerned in exercising such of its powers, discharging such of its duties or performing such of its functions under this Act, the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat concerned may constitute one or more special committees. Such special committees shall consist of the following persons, namely:-(i)the Chairperson of the Municipal Corporation or the Municipal Council or the President of the Town Panchayat or the Village Panchayat, as the case may be, who shall be the Chairperson of the special committee:(ii)members of the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat concerned, as nominated by the respective council/committee;(iii)the District Officer of the Department of Town and Country Planning or his representative;(iv)the Secretary of the Local Self Government Institution concerned, who shall be the Convenor.(2)The Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat shall have the power to co-opt as a . member of the special committee constituted under sub-section (1), any person having special expertise and qualification in Town and Country Planning, who is not a member of that Municipal Corporation, Municipal Council. Town Panchayat or Village Panchayat, as may be deemed necessary.(3)The Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat may constitute working groups as per the guidelines for the prevailing Five Year Plan or in such manner as may be prescribed, for various sectors for giving guidance and support to the special committees in the preparation of master plan and execution plan.
