Section 5(3) in Tamil Nadu Combined Development and Building Rules, 2019
(3)The competent authority for issue of building permit is the Executive Authority of Local Body or any Agency or person to whom the powers to implement these rules have been delegated by the Executive Authority.Explanation. - "Executive Authority" means. - In the case of village panchayat, a person notified as such by the Government under section 83 of Tamil Nadu Panchayat Act, 1994.In the case of municipal corporations, municipalities and town panchayats, any officer of the State Government, or of the local authority (not being the chairman or vice-chairman or the member of the council) as may be specified by the State Government as defined under sub-section (8-C) of section 3 of the Tamil Nadu District Municipalities Act 1920.Part - II Manner of Obtaining Permission
