Section 7 in Puducherry Town and Country Planning Act, 1969
7. Appointment of Committees by the Board.
(1)For the purposes of assisting the Board in exercising its powers, discharging its duties or performing its functions as may be specified by it, the Board may constitute one or more Committees.(2)The Committee constituted under sub-section (1) shall consist of such members as may be specified by the Board.(3)The Board shall have the power to co-opt as members of any Committee constituted under sub-section (1), any person or persons who are not members of the Board and the person or persons so co-opted shall not have a right to vote.CHAPTER - III Planning Areas, Senior Town Planner and Planning Authorities
