Section 6(1) in Goa (Regulation of Land Development and Building Construction) Act, 2008
(1)The Government may, by notification in the Official Gazette, appoint a "Steering Committee" consisting of the Chief Minister, Government of Goa, as it's Chairman, the Minister for Urban Development, Minister for Panchayats, Minister for Town and Country Planning, Chief Secretary, Secretary to the Government of Goa in charge of Urban Development, Secretary to the Government of Goa in charge of Panchayats and Secretary to the Government of Goa in charge of Town and Country Planning, as it's members. The Chief Town Planner of the Town and Country Planning Department shall be it's Member Secretary. The Government may co-opt an expert having vast knowledge in the field of town planning on the said Committee.
