Section 17(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)The Authority established under sub-section (1) shall consist of the following members to be appointed by the State Government, namely :-(i)a Chairman;[(i-a) a Co-Chairman;] [Inserted by Punjab Act No. 30 of 2006, dated 27.10.2006.](ii)a Vice-Chairman;(iii)a Chief Administrator who shall be appointed from amongst the officers of the Government of Punjab having such qualifications and experience as may be prescribed; and(iv)not more than twelve and not less than six official and non- official members including the Secretaries to Government of Punjab holding the charge of Local Government and Town and Country Planning:Provided that the number of non-official members shall not, at any time, exceed three.
