Section 16(4) in The States Reorganisation Act, 1956
(4)The Zonal Council for each zone shall have the following persons as Advisers to assist the Council in the performance of its duties, namely:--(a)one person nominated by the Planning Commission;(b)the Chief Secretary to the Government of each of the States included in the Zone; and(c)the Development Commissioner or any other officer nominated by the Government of each of the States included in the Zone.
