Section 7(4) in Tamil Nadu Industrial Township Area Development Authority Act, 1997
(4)The Chairman may appoint any Officer exercising powers under the Factories Act, 1948 (Central Act LXIII of 1948), the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) and the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) as ex-officio members of the Authority and the officers so appointed shall exercise all powers and functions vested with their departments under the respective Acts in the Industrial Township Area.
