Section 55 in Kerala Town and Country Planning Act, 2016
55. The Executive Committee.
(1)The Executive Committee shall be constituted by the Government and shall consist of the following members, namely:-(a)the Chairman of the Development Authority, ex-officio, who shall be the Chairman of the Executive Committee;(b)not more than two persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council nominated under clause (b) of sub-section (1) of section 54;(c)not more than four persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council under clause (c) of sub-section (1) of section 54;(d)The Secretary of the Municipal Corporation, if any, the Town Planner of the Town and Country Planning Department of the district concerned, the Executive Engineer (Roads and Bridges) of the Kerala State Public Works Department of the area concerned;(e)not more than two persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council under clause (e) of sub-section (1) of section 54;(f)the Member Secretary of the Development Authority, ex-officio.(2)The Government shall fix the strength of the Executive Committee which shall not be less than five and more than ten, excluding the Chairman.(3)A member nominated to the Executive Committee shall hold office during the pleasure of the Government and their terms and conditions of service shall be such as may be prescribed:Provided that the term of office of a non-official member of the Executive Committee shall not in any case exceed three years:Provided further that a member of the Executive Committee shall cease to be such member on his ceasing to be a member of the General Council.(4)The executive powers of the Development Authority shall vest in the Executive Committee and the Committee shall be responsible for carrying out the powers and functions under section 56 and for giving effect to the policies laid down by the General Council for the improvement and development of the area within the jurisdiction of the Development Authority.
