Section 11 in Tamil Nadu Town and Country Planning Act, 1971
11. Constitution of town and country planning authorities.
(1)As soon as may be, after declaration of a regional planning area, a local planning area or the designation of a site for a new town under section 10, the Government may, in consultation with the Director, constitute for the purpose of the performance of the functions assigned to them, an authority called the "regional planning authority", the "local planning authority", or the "new town development authority", as the case may be, for that area having jurisdiction over it:Provided that, in case where the local planning area consists of the area under jurisdiction of a single local authority, the Government may declare such local authority as the local planning authority for that area(2)The regional planning authority constituted under sub-section (1) shall consist of-(a)the Chairman to be appointed by the Government;(b)the Deputy Director of Town and Country Planning of the region;(c)such persons not exceeding four in number who are members of the local authorities functioning in the whole or any part of the region appointed by the Government.(d)three other persons to be appointed by the Government of whom two shall be members of the State Legislature representing a constituency which consists of, or comprises in, or relates to, the regional area; and(e)a Member-Secretary to be appointed by the Government.(3)The local planning authority constituted under sub-section (1) other than the local authority which has been declared as the local planning authority under the said sub-section shall consist of-(a)the Chairman to be appointed by the Government;(b)the representatives of local authorities as specified below:-(i)in cases where there is only one local authority functioning in a local planning area and such local authority has not been declared as the local planning authority, two representatives nominated by that local authority and the Chief Executive Officer of that local authority;(ii)in other cases where there are two or more local authorities functioning in a local planning area, such persons not exceeding four in number who are members of the local authorities functioning in the whole or part of the area, appointed by the Government;(c)three other persons to be appointed by the Government of whom one shall be a member of the State Legislature representing a constituency which consist of, or comprises in, or relates to, the local area; and(d)a Member-Secretary to be appointed by the Government.(4)The new town development authority constituted under sub-section (1) shall consist of-(a)the Chairman to be appointed by the Government;(b)the Chairman of the regional planning authority concerned or a member of the regional planning authority nominated by him;(c)the Deputy Director of Town and Country planning of the region concerned;(d)such persons not exceeding four in number nominated by the Government of whom one shall be a member of the State Legislature representing a constituency which consists of, or comprises in, or relates to, the new town; and(e)a Member-Secretary to be appointed by the Government.
