Section 3(4) in Kerala Town and Country Planning Act, 2016
(4)The other members of the Board shall be the following, namely:-(a)the Leader of Opposition of the State Legislative Assembly;(b)the Vice-Chairperson of the State Planning Board;(e)the Chief Secretary to Government;(d)the Principal Secretary to Local Self Government Department;(e)the Secretaries to Government in-charge of Local Self Government Department, Revenue Department, Finance Department, 'Agriculture Department, Planning and Economic Affairs Department, Environment Department and Transport Department as nominated by the Government;(f)the Chief Town Planner;(g)the Land Revenue Commissioner;(h)the Chief Engineer Local Sell Government Department;(i)the Chief Engineer (Roads and Bridges), Public Works Department;(j)Head of the Department, Kerala Forest and Wildlife Department;(k)the Chairperson Kerala State Pollution Control Board;(l)the Chairperson, Kerala State Electricity Board Limited;(m)the Managing Director, Kerala Water Authority;(n)two Members of Parliament, as nominated by the Government;(o)two Members of the State Legislative Assembly, as nominated by the Government;(p)two Chairpersons of the District Planning Committees and/or Metropolitan Planning Committees, as nominated by the Government;(q)the Chairperson of the Chamber of the Mayors of the Municipal Corporations;(r)the Chairperson of the Chamber of Municipal Chairpersons of the Municipal Councils;(s)the President of the Kerala Grama Panchayat Association; and(t)three non-official members, as nominated by the Government, of whom one person shall be with expertise and qualification in Town and Country Planning and other two persons shall, in the opinion of the Government, possess special knowledge or practical experience in matters relating to transportation, agriculture or economics;
