Section 26(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The Advisory Council shall consist of the following members, namely:-(a)The Vice-Chairman of the Authority, ex-officio; who shall be the President;(b)The members of the Authority referred to in clauses (g) and (h) of sub-section (5) of section ex-officio;(c)A member of the Sikkim Legislature, representing the whole or any part of the development area, to be nominated by the Government;(d)Members not exceeding three in number to be nominated by the Government who are elected members of the District Planning Committee or the municipal bodies constituted under the Sikkim Municipalities Act, 1995 or the Panchayats constituted under the Sikkim Panchayat Act, 1993 as may be considered necessary.(e)Members not exceeding four in number to be nominated by the Government who, in the opinion of the Government have special knowledge or practical experience of matters relating to industry, landscaping, mines and geology, economics, geography or environmental science.
