Section 4 in Punjab Regional and Town Planning and Development Act, 1995
4. Constitution of the Board.
(1)The Punjab Regional and Town Planning and Development Board established under Section 3 shall consist of a Chairman, Vice Chairman, a Member-Secretary and the following other members, namely :-(a)not more than twelve ex officio members to be nominated by the State Government from amongst the Ministers including the Minister-in-charge of Housing and Urban Development and Local Government and the Secretaries to Government of Punjab including Secretary to Government of Punjab, Department of Local Government and other officers of the State Government; and(b)not more than three non-official members to be nominated by the State Government from amongst the persons having special knowledge or practical experience in matters relating to housing, engineering, regional and town planning, development and management thereof.(2)The Chief Minister, Punjab, and the Minister-in-Charge of Housing and Urban Development shall be respectively the Chairman and the Vice-Chairman of the Board:Provided that in the absence of the Chairman, and the Vice-Chairman any member of the Board to be nominated by the Chairman shall preside over the meeting of the Board.(3)The Secretary to Government of Punjab, holding the charge of Housing and Urban Development shall be the Member-Secretary of the Board.(4)The appointment of members nominated under clauses (a) and (b) of sub- section (1) of this section shall be notified by the State Government in the Official Gazette and they shall be entitled to receive such remuneration or allowances or both as the State Government may prescribe.(5)The members of the Board shall hold office at the pleasure of the State Government.
