Section 21(5) in Sikkim Urban and Regional Planning and Development Act, 1998
(5)The Authority shall consist of the following members, namely:-(a)The Chairman, who shall be appointed by the Government;(b)The Vice-Chairman, who shall be an officer of the Government to be appointed by the Government and shall be the whole-time Chief Executive of the Authority;(c)An Engineer Member, to be appointed by the Government;(d)A Finance and Accounts Member to be appointed by the Government;(e)A Town Planning Member to be appointed by the Government;(f)An Urban Designer or Architect Member to be appointed by the Government;(g)Secretary, Urban Development and Housing Department, Government of Sikkim or his representative, member ex-officio; and(h)Chairman of Urban local bodies comprised within the Development area, members ex-officio.
