Section 11(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)The regional planning authority constituted under sub-section (1) shall consist of-(a)the Chairman to be appointed by the Government;(b)the Deputy Director of Town and Country Planning of the region;(c)such persons not exceeding four in number who are members of the local authorities functioning in the whole or any part of the region appointed by the Government.(d)three other persons to be appointed by the Government of whom two shall be members of the State Legislature representing a constituency which consists of, or comprises in, or relates to, the regional area; and(e)a Member-Secretary to be appointed by the Government.
