Section 10 in The Maharashtra Regional and Town Planning Act, 1966
10. Consultation or association with experts; Regional Planning Committee.
(1)A Regional Board may, with the previous sanction of the State Government, associate with itself or consult such persons whose assistance or advise it may desire for the purpose of performing any of its functions under this Act. Such persons may be paid, by the Regional Board such remuneration or fees as may be sanctioned by the State Government.(2)The person so assisting or advising the Regional Board may take part in the discussions of the Regional Board relevant to the purpose for which he is associated or consulted, but shall not have the right to vote at a meeting, or take part in the discussions of the Regional Board relating to matters connected with any other purpose.(3)For the purpose of hearing any suggestions and objections received after the publication of a draft Regional Plan under section 16, a Regional Board shall appoint a Regional Planning Committee consisting of the Town Planning Officer and two other members of the Regional Board.(4)The members of a Regional Planning Committee shall be entitled to such allowances for performing its functions under this Act as may be prescribed.
