Section 11 in Puducherry Town and Country Planning Act, 1969
11. Planning Authorities.
(1)As soon as may be, after declaration of a local planning area, the Government in consultation with the Board, shall, by notification, constitute for the purposes of the performance of the functions assigned to it, an authority to be called the Planning Authority of that area having jurisdiction over that area.(2)[ Every Planning Authority constituted under sub-section (1), shall consist of the following members, namely : -(i)a Chairman appointed by the Government;(ii)four officers appointed by the Government including the Senior Town Planner or any other officer of the Town and Country Planning Department, who shall be the Member-Secretary to the Planning Authority; and(iii)representatives of local authorities composed as follows: -(a)in the case of the Planning area in which only one local authority has jurisdiction, a representative nominated by that local authority from among the members of that authority;(b)in the case of Planning area in which two or more local authorities have jurisdiction, one representative each of such local authority as the Government may consider necessary to be represented, nominated by the respective local authorities from among the members of each such local authority].(3)Every Planning Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property both movable and immovable and to contract and shall by the said name sue and be sued.
