Section 40 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
40. Constitution of Town and Country Development Authority.
- Every Town and Country Development Authority shall consist of the following, namely,-(a)a Chairman to be appointed by the State Government;(b)the Collector of the district or his nominee;(c)four members to be appointed by the State Government to represent respectively-(i)Town and Country Planning Department, Chhattisgarh;(ii)Forest Department, Chhattisgarh;(iii)Public Health Engineering Department, Chhattisgarh;(iv)Public Works Department, Chhattisgarh;(v)Chhattisgarh Electricity Board;(d)the Administrator, Commissioner or Chief Municipal Officer of the Municipal Corporation or Municipal Council of the area, as the case may be;(e)one other officer of the State Government to be appointed by the State Government;(f)a person who is art expert in the field of town planning or architecture to be appointed by the State Government;(g)Five non official member to be appointed by the State Government out of whom at least two shall be women;(h)Chief Executive Officer shall be the Member Secretary :Provided that the State Government may, if it considers it necessary so to do, appoint one or more Vice-Chairman :Provided further that the State Government may, if it considers it necessary so to do, constitute a single member Town and Country Development Authority.
