Section 3 in Puducherry Town and Country Planning Act, 1969
3. Puducherry Town and Country Planning Board.
(1)As soon as may be, after the commencement of this Act, the Government shall, by notification in the Official Gazette, constitute, for the purpose of carrying out the functions assigned to it under this Act, a Board to be called the Puducherry Town and Country Planning Board.(2)The Minister-in-charge of Town and Country Planning and the Secretary to the Government-in-charge of the subject shall be the Chairman and Vice- Chairman of the Board.(3)The Board shall consist of five officers, including the Senior Town Planner and three non-officials to represent the communes to be nominated by the Government.(4)The Senior Town Planner, an ex-officio Member, shall be Secretary to the Board.
