Section 14 in Arunachal Pradesh Urban and Country Planning Act, 2007
14. Staff of the Local Planning Authority.
(1)Subject to prior approval of the State Urban and Country Planning Board and such control and restrictions as may be prescribed by rules, any Local Planning Authority may appoint such number of officers and employees or may engage State Government Officials/Officers as may be necessary for the efficient performance of its functions and may determine their designations and grades/ salaries, allowances and honorarium etc.(2)The Officers and employees of the Local Planning Authority shall be entitled to receive such salaries and allowances and honorarium to the State Government Officials/Officers if engaged partly as maybe fixed by the Local Planning Authority and shall be governed by such terms and conditions of service as may be determined by rules and regulations made in this behalf.Chapter-IV Present Land Use Map
