Section 3 in The Goa, Daman and Diu Town and Country Planning Act, 1974
3. [ Appointment of Chief Town Planner. [Substituted by Act No. 17 of 2017, dated 9.9.2017]
(1)The Government shall, by notification, appoint Chief Town Planner (Administration), Chief Town Planner (Land Use) and Chief Town Planner (Planning), all possessing qualifications in Town and Country Planning as prescribed, for the purposes of this Act.(2)The Government may by an order transfer, change, substituted or appoint any of Chief Town Planners of any of the Posts in the preceding sub-section(1).]
