Section 67 in The Himachal Pradesh Town and Country Planning Act, 1977
67. Special area Development Authority.
(1)Every special area shall have a Special Area Development Authority which shall consist of -(a)the Chairman; and(b)such other members as Government may determine from time to time.The Chairman and members shall be appointed by the State Government.(2)[ The Chairman shall receive such salary and allowances and shall be subject to such terms and conditions as may be determined by the State Government ] [Substituted vide H.P. Act No.14 of 1989 Published in H.P. R.. Ex-ordinary dated 9-6-89, Pages 1373 to 1376.](3)The members shall not be entitled to any salary but shall receive such allowances as may be prescribed
