Section 3 in West Bengal Town and Country (Planning and Development) Act, 1979
3. State Town and Country Planning Advisory Board.
(1)The State Government, after the commencement of this Act, shall, for the purpose of carrying out the functions assigned to it under this Act, constitute by notification an Advisory Board to be called the West Bengal Town and Country Planning Advisory Board (hereinafter referred to as the Board).(2)The Board shall consist of a Chairman, two Vice-Chairmen and not more than 45 other members.
