Section 20(3) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(3)Every Planning and Development Authority constituted under sub-section (1) shall consist of the following members, namely:-(i)a Chairman to be appointed by the Government;(ii)a Town Planning Officer to be appointed by the Government in consultation with the Chief Town Planner who shall be the Member Secretary of the Planning and Development Authority;(iia)[ All the Members of Legislative Assembly representing a planning area;] [Inserted by the Amendment Act 19 of 1995.](iii)representatives of local authorities, to be composed as follows:-(a)in the case of a planning area in which only one local authority has jurisdiction, a representative nominated by that local authority from among its members and the Chief Executive Officer of that local authority;(b)in the case of a planning area in which two or more local authorities have jurisdiction, representatives of such local authorities as the Government may consider necessary to be represented, [* * *] [The words 'provided that the total number of such representatives does not exceed five' omitted by the Amendment Act 1 of 1988.];(iv)such number of other members, not exceeding [five] [Substituted in place of word 'three' by the Amendment Act 14 of 1992.], appointed by the Government, who, in the opinion of the Government, have special knowledge of, or practical experience in, matters relating to town and country planning, architecture, engineering, transport, industry, commerce and agriculture.
