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State of Gujarat - Section

Section 12 in Gujarat Regularization of Unauthorized Development Rules, 2012

12. Constitution of the committees.

- The Committees consisting of such members for parking facility as provided in clause (vi) of sub-section (1) of section 10 of the Act shall as under;
(1)
(i)For each of the areas as specified in Schedule I, a Committee shall consist of the following members.-
1 Deputy Municipal Commissioner Chairman
2 Representative of Chief Executive Authority whois not below the rank of Class-I officer. Member
3 Collector of the District or his representative Member
4 Chief Town Planner or his representative Member
5 City Engineer Member
6 An Expert in theUrban Planning or Transport Planning.i. The Chairman shallappoint the expert possessing the qualification stated below;"A degree in civil engineering or architecture or degree ordiploma in city town planning or regional planning or transportplanning of a recognized university or institution or amembership obtained by examination of Institute of Town Plannersof India and has about fifteen years experience in relevantfield" Member
(ii)A person from the Town Planning Department of the Municipal Corporation as appointed by the Chairman shall be the Secretary of the Committee.
(2)
(i)For each of the Area Development Authority as specified in Schedule II, a Committee shall consist of the following members.-
1 Senior Town Planner of the Region of TownPlanning and valuation Department Chairman
2 Chief Executive Authority Member
3 Collector of the District or his representative Member
(ii)A person from the concerned development authority as appointed by the Chairman shall be the Secretary of the Committee.
(3)
(i)For the areas comprising in each of the Regions namely North Gujarat, South Gujarat and Saurastra and Kachchha as specified in Schedule III, a Committee shall consist of the following members.-
1 Senior Town Planner of the Region of TownPlanning and valuation Department Chairman
2 Chief Officer of concerned area developmentauthority of the Region Member
3 Mamlatdar of concerned area of the Region Member
(ii)The Town Planner or Junior Town Planner as the case may be of the concerned branch office of each of the concerned area of the Region shall be the Secretary of the said Committee.