Section 7 in Tamil Nadu Town and Country Planning Act, 1971
7. Appointment of committees by the Board.
(1)For the purpose of the assisting the Board in exercising such of its powers, discharging such of its duties or performing such of its functions as may be specified by it, the Board may constitute one or more committees.(2)Any committee constituted under sub-section (1) shall consist of such members as may be specified by the Board and shall also include the Chairman.(3)The Board shall have the power to co-opt as a member of any committee constituted under sub-section (1) any person who is not a member of the Board.
