Section 4C in Karnataka Town and Country Planning Act, 1961
4C. Constitution of Planning Authority.
(1)As soon as may be, after declaration of a local planning area, the State Government in consultation with the Board, may, 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 constituted under sub-section (1), 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 constituted under sub-section (1), shall consist of the following members, namely:-(i)a Chairman appointed by the State Government;(ii)a Town Planning Officer appointed by the State Government, who shall be a Member-Secretary to the Planning Authority;(iii)representatives of local bodies composed as follows:-(a)in the case of a planning area in which only one local authority has jurisdiction, a representative nominated by that local authority from among the members of that authority and the Chief Executive Officer of that local authority;(b)in the case of a planning area in which two or more local authorities have jurisdiction, one representative each of such local authorities as the State Government may consider necessary to be represented, nominated by the respective local authorities from among the members of each such local authority:Provided that, the total number of such representatives shall not exceed five.(iv)three other members, 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.
