Section 3(6) in Kerala Town and Country Planning Act, 2016
(6)The following persons may be invited to the meetings of the Board as Special Invitees, as and when their presence is required at those meetings, namely:-(a)representatives of the Ministries of the Central Government, in-charge of Railways, Civil Aviation, Shipping, Defence, Transport and Communications. Environment, Urban Development, Rural Development, etc.;(b)Secretaries to the Government Departments other than those mentioned in clause (d) of sub-section (4);(c)the Chairperson of the Institute of Town Planners, India, Kerala Regional Chapter; and(d)the Chairpersons of the District Planning Committee, the Metropolitan Planning Committee and the Development Authority concerned.
