Section 23 in Sikkim Urban and Regional Planning and Development Act, 1998
23. Appointment of local authority as development authority.
(1)The Government may, in consultation with the Board, appoint any local authority as the development authority for the area of that local authority and for such other contiguous or adjacent area or areas as the Government may declare as a development area under section 21.(2)Where a local authority is appointed as a development authority under sub-section (1), the provisions of sections 21, 25 and 26 shall not apply, and he provisions of the Act by which such local authority is constituted shall continue to apply to it in respect of maters covered by the aforesaid sections.(3)A local authority appointed as a development authority under section 23 shall, for the purpose of performing the functions of a development authority under this Act, constitute a Development Committee consisting of the following, namely:-(a)A Chairman;(b)A Town Planning Officer, who shall be the Member Secretary to the Committee; and(c)Five other members, two of whom shall be appointed by the Government.
