Section 6 in Goa (Regulation of Land Development and Building Construction) Act, 2008
6. Steering Committee.
(1)The Government may, by notification in the Official Gazette, appoint a "Steering Committee" consisting of the Chief Minister, Government of Goa, as it's Chairman, the Minister for Urban Development, Minister for Panchayats, Minister for Town and Country Planning, Chief Secretary, Secretary to the Government of Goa in charge of Urban Development, Secretary to the Government of Goa in charge of Panchayats and Secretary to the Government of Goa in charge of Town and Country Planning, as it's members. The Chief Town Planner of the Town and Country Planning Department shall be it's Member Secretary. The Government may co-opt an expert having vast knowledge in the field of town planning on the said Committee.(2)The Steering Committee shall appoint a Sub-Committee consisting of the Director of Municipal Administration, Director of Panchayats, the Chairman or member of the Goa Chamber of Commerce and Industry, the Chairman or member of the Goa Chamber of Housing Industry, a representative each of registered local Chapter/Associations of Town Planners, Engineers and Architects to consider objections and suggestions received from the public and to submit a report within a period of two months from the date of it's appointment to the Steering Committee or within such further period as the Steering Committee may from time to time extend on request of the Sub-Committee. The Senior Town Planner shall be the Member Secretary of the said Sub-Committee.(3)The Steering Committee and the Sub-Committee shall meet at such intervals and transact such business as may be prescribed.(4)The Steering Committee shall, after considering the report of the Sub-Committee, submit it's report together with recommendations to the Government within a period of thirty days from the date of receipt of the report of the Sub-Committee.
