Section 67 in Arunachal Pradesh Urban and Country Planning Act, 2007
67. Power to delegate.
(1)The State Urban and Country Planning Board may, by a resolution, direct that any power exercisable by it under this Act. rules or regulations there under may also be exercised by any Local Planning Authority, Local Authority, or any officer of the State Urban and Country Planning Board or the State Government with previous consent of State Government/ State Urban and Country Planning Board / Local Planning Authority or Local Authority as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(2)The Director Town Planning/ Chief Town Planner, in the capacity of Secretary to the State Urban and Country Planning Board, may by an order in writing delegate any power exercisable by him under this Act, rules or regulations to any officer of the State Urban and Country Planning Board or the State Government or any Local Planning Authority or Local Authority in such case and subject to such conditions, if any, as may be specified therein.(3)Any Local Planning Authority may, by a resolution direct that any power exercisable by it under this Act, rules, or regulations there under except the power to prepare any development plan or to make regulations, may also be exercised by a Local Authority or any officer of the State Government/ State Urban and Country Planning Board with previous consent of State Government/State Urban and Country Planning Board or Local Authority as may be mentioned therein, in such cases and subject to such conditions, if any as may be specified therein.(4)The Officer from Directorate of Town Planning of any Local Planning Authority may, by an order in writing, delegate any power exercisable by him under this Act, rules or regulations to any officer of the Local Planning Authority or Local Authority concerned, in such cases and subject to such conditions, if any as may be specified therein.
