Section 28(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The Planning Authority or the said Officer shall forward all objections and suggestions received by it to a Planning Committee [consisting of three members of the Standing Committee of the Planning Authority] [This portion was substituted for the portion beginning with the words 'consisting of' and ending with the words 'Planning Authority' by Maharashtra 39 of 1994, Section 7(a).] and such additional number of persons, not exceeding four, [appointed by the Director of Town planning] [These words were substituted for the words 'appointed by the State Government' by Maharashtra 10 of 2011, Section 6, (w.e.f. 5-4-2011).] having special knowledge or practical experience of matters relating to town and country planning or environment or relating to both] for consideration and report:Provided that, where a Planning Authority is not a local authority, the Planning Committee shall consist of such members as the Planning Authority [* * *] [The words 'or as the case may be, the said officer' were deleted by Maharashtra 6 of 1976, Section 9(a)(1).] may determine:[Provided further that, where the Divisional Joint Director or Deputy Director of the Town Planning and Valuation Department or an officer nominated by him under sub-section (4) of section 21, as the case may be, exercises the powers and performs the duties of the Planning Authority, then the Planning Committee may consist of such Divisional Joint Director or Deputy Director or, as the case may be, of such officer.] [This proviso was substituted by Maharashtra 5 of 2014, Section 6(a), (w.e.f. 4-10-2013).][ [Provided also that] [This proviso was added by Maharashtra 30 of 1972, Section 3.], where the State Government or any person or persons appointed under section 162, exercise the powers and perform the duties of a Planning Authority or Development Authority, then the Planning Committee may consist of the State Government or the person or persons so appointed:] [This proviso substituted by Maharashtra 5 of 2014, Section 5(3), (w.e.f. 4-10-2013).][Provided also that, the Planning Committee contemplated in the preceding provisos shall also consist of such additional number of persons, not exceeding four, appointed by [the Director of Town Planning] [This proviso was added by Maharashtra 39 of 1991 Section 7(b).] having special knowledge or practical experience of matters relating to town and country planning or environment or relating to both].
