Section 61 in Sikkim Urban and Regional Planning and Development Act, 1998
61. Power to the Authority to set-up functional agencies.
(1)The Authority may, with the prior approval of the Government, set-up functional agencies for performance of such specific functions, not inconsistent with the objects of this Act, in such cases where it considers appropriate that it would be in public interest and would effect economy and efficiency in the performance of the functions assigned to it.(2)The composition, management and the procedures of the aforesaid agencies to be set-up under sub-section (1) shall be such as may be prescribed.
