Section 4 in The Goa, Daman and Diu Town and Country Planning Act, 1974
4. Constitution of Goa, Daman and Diu Town and Country Planning Board.
(1)The Government shall, by notification, constitute for the Union territory, a Board to be called the Goa, Daman and Diu Town and Country Planning Board.(2)The Board shall consist of the following members, namely:-(a)The Minister-in-charge of town and country planning, who shall be the Chairman thereof;(b)Secretaries to Government in the department dealing with the following subjects, namely:-(i)town and country planning;(ii)local self Government;(iii)planning; and(iv)industry;(c)Head of the Public Works Department;(d)Head of the Forests Department;(e)Director of Agriculture;(f)Director of Tourism;(g: Director of Transport;(h)Director of Health Services;(h1)[ Director of Bureau of Economics, Statistics and Evaluation; [Inserted by the Amendment Act 9 of 1977.](h2)Director of Fisheries](i)four members nominated by the Central Government to represent respectively the Ministries of that Government dealing with:(i)railways;(ii)defence;(iii)transport; and(iv)tourism;(j)two persons having special knowledge of, and practical experience in, matters relating to town and country planning, architecture, engineering, transport, industries, commerce, agriculture or geology to be nominated by the Government;(k)one person deputed by Chamber of Commerce and Industries, Goa;(l)two members of the Legislative Assembly to be elected by the members thereof;(m)[ the Chief Town Planner (Planning), Member Secretary.] [Substituted by Act No. 17 of 2017, dated 9.9.2017](3)The Government may appoint one of the members of the Board as its Vice-Chairman.
