Section 10 in The National Capital Region Planning Board Rules, 1985
10. Constitution of the Planning Committee.
- The Planning Committee shall consist of following members :-(a)the Member-Secretary to the Board who shall be chairman of the Committee;(b)the Joint Secretary to the Government of India in the Ministry of Works and Housing dealing with the work relating to the national Capital Region Planning Board;(c)Secretary to the Government of each participating State and the Union Territory in charge of the work relating to the National Capital Region Planning Board;(d)The Vice Chairman, Delhi Development Authority;(e)The Chief Planner, Town and Country Planning Orgainsation, New Delhi; and(f)The Director, Town and country Planning or the Chief Town Planner, as the case may be, of each participating State.
