Section 17A in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
17A. Constitution of Committee.
(1)The State Government shall constitute a committee consisting of the following, namely :-(a)Mayor of the Municipal Corporation or President of the Municipal Council or Nagar Panchayat, as the case may be, which wholly or partly fall within the planning area;(b)President of the Zila Panchayat which wholly or partly fall within the planning area;(c)Members of Parliament representing constituencies which wholly or partly fall within the planning area;(d)All Members of the State Legislative Assembly representing the constituencies which wholly or partly fall within the planning area;(e)Chairman of the Town and Country Development Authority, or Special Area Development Authority, if any, which wholly or partly fall within the planning area;(f)President of the Janpad Panchayat which wholly or partly fall within the planning area;(g)Sarpanchas of the Gram Panchayats which wholly or partly fall within the planning area;(h)other persons not exceeding seven to represent specific interests to be nominated by the State Government;(i)an officer not below the rank of Deputy Director, Town and Country Planning to he nominated by the Director, who shall be the Convenor of the Committee.(2)The Committee constituted under sub-section (1) shall hear the objections alter publication of the draft development plan under Section 18 and suggest modifications or alterations, if any, to the Director,(3)The Convenor of the Committee shall record in writing all the suggestions, modifications and alterations recommended by the committee under sub-section (2) and thereafter, forward his report to the Director.
