Section 9 in Tripura Town and Country Planning Act, 1975
9. Planning Authority.
(1)As soon as may be, after declaration of a Planning Area, the State Government, in consultation with the Board shall, by notification in the official Gazette, constitute for the purposes of the performance of the functions assigned to it, an authority to be called the Planning Authority of that area, having jurisdiction over that area.(2)Every Planning Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property both movable and immovable and to contract and shall by the said name sue and be sued.(3)Every Planning Authority except those constituted under sub-section (5) shall consist of the following members:(a)a Chairman;(b)a Town Planning Officer who shall be the Member-Secretary to the Planning Authority;(c)representatives of local bodies composed as below:(i)hi the case of a Planning Area having only one local body within its jurisdiction, a representative nominated by that local body and the Chief Executive Officer of that local body ;(ii)in the case of a Planning Area having two or more local bodies within its jurisdiction, five representatives of such local bodies as the State Government may consider necessary to be represented, nominated by the concerned local bodies; provided that the total number of such representatives does not exceed five;(d)three other members to be appointed by the State Government.(4)The State Government may, if it thinks fit, appoint one of the members as Vice-Chairman of the Planning Authority.(5)The State Government may, in consultation with the Board, appoint a Local Authority as the Planning Authority for the area of that Local Authority and for such other contiguous or adjacent area or areas as the State Government may declare as the Planning Area under S. 7.(6)In case where a Local Authority is appointed as a Planning Authority the provisions of sub-section (3) of S. 9, S. 10, S. 12 and S. 14 shall not apply but the provisions of this Act under which the Local Authority is constituted shall continue to apply to it in respect of matters covered by these sections.(7)The Local Authority for the purpose of performing the functions of a Planning Authority specified under this Act shall set up a Planning Committee composed as under:(a)a Chairman;(b)a Town Planning Officer, who shall also be the Member-Secretary to the committee;(c)five other members, two of whom shall be appointed by the State Government.(8)Such a committee appointed by the Local Authority shall have all the powers, responsibilities and status as are given to a standing committee appointed under this Act under which the Local Authority is set up.
