Section 29 in Punjab Regional and Town Planning and Development Act, 1995
29. Special Urban Planning and Development Authorities.
(1)Where the State Government is of opinion that the object of proper development of any area or group of areas together with such adjacent areas as may be considered necessary will be best served by entrusting the work of development or redevelopment thereof to a Special Authority, instead to the Punjab Urban Planning and Development Authority, the State Government may, by notification, constitute an Authority for such area to be called the Special Urban Planning and Development Authority for that area and thereupon, all the powers and functions of the Punjab Urban Planning and Development Authority relating to development and redevelopment of that area under this Act shall be exercised and performed by the Special Urban Planning and Development Authority so constituted.(2)Every notification issued under sub-section (1) shall define the limits of the area to which it relates.(3)The Special Urban Planning and Development Authority constituted under sub-section (1) shall consist of the following members to be appointed by the State Government, namely :-(i)a Chairman;(ii)a Chief Administrator who shall be appointed from amongst the officers of the Government of Punjab having such qualifications and experience as may be prescribed; and(iii)other members not exceeding ten to be appointed by the State Government:[Provided that out of the aforesaid members, the State Government may appoint a co- Chairman and Vice-Chairman:Provided further that out of the said members, atleast three members will be the members of the local authority or authorities functioning in the area of jurisdiction of the Special Urban Planning and Development Authority.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.](4)Every Special Urban Planning and Development Authority constituted under sub-section (1) shall be a body corporate as well as a local authority, 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 by the said name sue and be sued.(5)The provisions of this Act shall mutatis mutandis apply to a Special Urban Planning and Development Authority constituted under sub-section (1) as they apply in relation to the Punjab Urban Planning and Development Authority with the modification that references to the Punjab Urban Planning and Development Authority, shall be construed as references to the Special Urban Planning and Development Authority.
