Section 32(2) in Kerala Town and Country Planning Act, 2016
(2)The Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat shall have the power to co-opt as a . member of the special committee constituted under sub-section (1), any person having special expertise and qualification in Town and Country Planning, who is not a member of that Municipal Corporation, Municipal Council. Town Panchayat or Village Panchayat, as may be deemed necessary.
