Section 37 in Karnataka Town and Country Planning Act, 1961
37. Appointment of Town Planning Officer.
(1)Within one month from the date of the publication of the notification sanctioning a draft scheme under sub-section (3) of section 34, the State Government shall appoint a person with prescribed qualifications as Town Planning Officer whose duties shall be as hereinafter provided.(2)The State Government shall provide such establishment as it thinks necessary to assist the Town Planning Officer in the discharge of his duties.(3)The Town Planning Officer appointed under sub-section (1) shall be subordinate to the Director and shall perform his duties under this Act, subject to the general control and supervision of the Director.(4)When a person appointed as Town Planning Officer under subsection (1) ceases to hold the office and another person is appointed in his place, any proceedings pending before such officer immediately before the date he ceases to hold the office, shall be continued and disposed of by the new Town Planning Officer appointed in his place.
