Section 3 in Sikkim Urban and Regional Planning and Development Act, 1998
3. State Urban and Regional Planning Board.
(1)As soon as may be, after the commencement of this Act, the Government shall, by notification in the Official Gazette, constitute and appoint for the purpose of carrying out the functions assigned to it under this Act, the Sikkim Urban and Regional Planning Board.(2)The Board shall consist of a Chairperson, Vice-Chairperson and not more than twenty other members to be appointed by the Government;(3)The Chairperson of the Board shall be the Chief Minister of the State;(4)The Vice-Chairperson of the Board shall be the Minister- in-charge of Urban Development and Housing Department;(5)The other members shall consist of the following:-(a)Chairperson of the State Planning Board or the Deputy Chairperson of the State Planning Board in case the Chairperson is the Chief Minister;(b)Chief Secretary of the State;(c)Secretaries to the Government not exceeding eight in number in the departments dealing with Urban Development and Housing, Agriculture, Industries, Planning and Development, Education, Finance, Rural Development, Buildings, Public Health Engineering, Mines and Geology, Roads and Bridges and Tourism;(d)Chairperson, State Finance Commission constituted under Article 243-1 of the Constitution of India read with section 97 of the Sikkim Panchayat Act, 1993;(e)Secretary, Sikkim Nationalized Transport;(f)Chairperson, State Pollution Control Board;(g)Principal Chief Conservator of Forests and Wild Life;(h)Secretary, Power;(i)Two members to be nominated by the Central Government to represent the Department/Ministers of that Government dealing with Defence, Public Works and Urban Development;(j)Two non-officials, who in the opinion of the Government, have special knowledge or practical experience of matters relating to town and country planning, Mines and Geology, engineering, transport, industry, commerce, agriculture or economics;(k)One member of the Sikkim Legislative Assembly to be nominated by the Government.(6)The Chief Town Planner shall be the ex-officio Secretary to the Board.
