Section 13(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)The State Urban and Country Planning Board and Local Planning Authority may associate with itself in such manner and for such and for purposes as maybe prescribed by rules any person/officers from various Departments of the State Government, whose assistance or advice it may desire in performing any its functions under this Act . In the event of non-availability of requisite experts/professionals from the various Government Departments, the .State Urban and Country Planning Board and Local Planning Authority may hire Professionals/Firms/ experts in the Field from outside for specific purpose or outsource as deemed necessary from time to time with such remuneration and allowances as may be fixed by the Board.
