Section 20(7) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(7)A local authority appointed as a Planning and Development Authority under sub-section (5) shall, for the purpose of performing the functions of a Planning and Development Authority under this Act, constitute a Planning Committee consisting of the following members, namely:-(i)a Chairman;(ii)the Town Planning Officer, who shall be the Member Secretary to the Committee; and(iii)five other members, two of whom shall be appointed by the Government in consultation with the Board.
