Section 4(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The Punjab Regional and Town Planning and Development Board established under Section 3 shall consist of a Chairman, Vice Chairman, a Member-Secretary and the following other members, namely :-(a)not more than twelve ex officio members to be nominated by the State Government from amongst the Ministers including the Minister-in-charge of Housing and Urban Development and Local Government and the Secretaries to Government of Punjab including Secretary to Government of Punjab, Department of Local Government and other officers of the State Government; and(b)not more than three non-official members to be nominated by the State Government from amongst the persons having special knowledge or practical experience in matters relating to housing, engineering, regional and town planning, development and management thereof.
