Section 6 in The Gujarat Town Planning and Urban Development Act, 1976
6. Power to designate a local authority as area development authority.
(1)The State Government may, instead of constituting an area development authority for a development area, designate any local authority functioning in a development area or part thereof, as the area development authority for that development area.(2)The local authority designated under sub-section (1) as the Area Development Authority shall, for the purposes of performing the functions assigned to an area development authority under this Act, set up a Planning Committee consisting of the following members, namely:-(i)six members of the local authority appointed by it out of whom one shall be designated as the Chairman;(ii)the Chief Town Planner or his representative to be nominated by the State Government;(iii)[ one official of the State Government to be nominated by the State Government, ex-officio;] [Clauses (iii) and (iv) were inserted by Gujarat 2 of 1999, Section 4 (1) (w.e.f. 01-05-1999).](iv)Chief Officer or, as the case may, be Secretary of the local authority.][Provided that in case the local authority does not set up the Planning Committee within a period of three months from the date on which it is required to set up such Committee, then, the State Government shall appoint such Committee.] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.](3)The Planning Committee set up under sub-section (2) shall have all the powers, responsibilities and status as are given to a Standing Committee [or, as the case may be Executive committee,] [These words were inserted, by Gujarat 2 of 1999, Section 4 (2) (w.e.f. 01-05-1999).] if any, appointed under the Act under which the local authority is constituted.
