Section 3 in The Himachal Pradesh Town and Country Planning Act, 1977
3. Director and other officers.
(1)After the commencement of this Act the State Government shall, by notification in the Official Gazette, appoint an officer for the purpose of carrying out functions assigned to him under this Act, as the Director of Town and Country Planning for the State and may appoint such other categories of officers as it may deem fit.(2)The Director shall exercise such powers and perform such duties as are conferred or imposed upon him by or under this Act and the officers appointed to assist the Director shall, within such area as the State Government may specify, exercise such powers and perform such duties conferred and imposed on the Director by or under this Act as the State Government may, by special or general order, direct.(3)The officers appointed to assist the Director shall be subordinate to him and shall work under his guidance, supervision and control.
