Section 4 in The Maharashtra Regional and Town Planning Act, 1966
4. Constitution of Regional Planning Boards.
(1)For the purpose of planning the development and use of land in the Region, the State Government shall, by notification in the Official Gazette, constitute Region, the State Government shall, by notification in the Official Gazette, constitute a Regional Planning Board for the Region consisting of a Chairman appointed by the State Government; the Director of Town Planning (or a person nominated by him); such number of persons not exceeding four appointed by the State Government as are members of local authorities functioning in the whole or part of the Region; such number for persons [not exceeding ten] [These words were substituted for the words 'not exceeding slx' by Maharashtra 24 of 1968, Section 2(a).] appointed by the State Government who in the opinion of that Government have special knowledge or practical experience of matters relating to town and country planning, engineering, transport, industry, commerce, or agriculture [; a Town Planning Officer appointed by the State Government and such number of persons not exceeding four appointed by the State Government from the two Houses of the State Legislature, representing the whole or part of the Region, so that not more than two members are appointed from each of the said Houses.If any Region includes any area which in the opinion of the State Government is important from the military or defence point of view, the members appointed for their special knowledge or practical experience shall include a person suggested by the Government of India in that behalf.] [This portion was substituted for the words 'and a Town Planning Officer appointed by the State Government', by Maharashtra 24 of 1968 Section 2(b).]The State Government may appoint a Vice-Chairman from amongst the other members.The Town Planning Officer shall be the Secretary to the Regional Board.(1A)[ Notwithstanding anything contained in sub-section (1), the provisions of that sub-section shall not be applicable to the Metropolitan area as defined in clause (c) of section 2 of the Maharashtra Metropolitan Planning Committees (Constitution and Functions) Act, 1999.] [Sub-section (1A) was inserted by Maharashtra 5 of 2000, Schedule, (w.e.f. 29-6-1999).](2)The Regional Board shall have its office at such place as the State Government may appoint, and shall be known by the name specified in the notification constituting it.
