Section 26 in The Tamil Nadu Acquisition of Hoardings Act, 1985
26. Committee for selecting places where hoardings can be erected.
(1)There shall be constituted a Committee for each local area whose duty shall be to select places for erection of hoardings.(2)Every such Committee shall consist of-(a)an officer of the Police Department not below the rank of a Deputy Commissioner of Police or a Superintendent of Police;(b)a representative of the local authority concerned;(c)not more than five other official members to be appointed by the Government.(3)The Government shall appoint one of the members specified in sub-section (2) to be the Chairman of the Committee.(4)Every Committee shall, in selecting places for erection of hoardings, have regard to the following matters, namely:-(a)the location of the proposed hoarding;(b)the effect of such hoarding on moving traffic; and(c)such other matters as may be prescribed.
