Section 54 in Kerala Town and Country Planning Act, 2016
54. The General Council.
(1)The General Council shall be constituted by the Government and shall consist of the following members, namely:-(a)the Chairman of the Development authority, ex-officio, who shall be the Chairman of the General Council;(b)not less than two persons nominated by the Government from among the members of the Local Self Government Institutions having jurisdiction in the area for which the Development Authority has been constituted;(c)the members of the State Legislative Assembly representing any area within the jurisdiction of the Development Authority:Provided that if any member of the State Legislative Assembly representing any area within the jurisdiction of the Development Authority becomes a Minister, he may nominate a person from his constituency to represent him in the General Council.(d)The Secretary of the Municipal Corporation, if any, the Town Planner of the Town and Country Planning Department of the district concerned, the Executive Engineer (Roads and Bridges) of the Kerala State Public Works Department of the area concerned;(e)not more than eight other persons nominated by the ' Government in such manner as may be prescribed;(f)the Member Secretary of the Development Authority, nominated by the Government who shall be an officer not below the rank of a Senior Town Planner of the Department of Town and Country Planning.(2)The Government shall prescribe the strength of the General Council which shall not be less than fifteen or more than thirty (excluding the Chairman).(3)The members nominated under sub-section (1) shall hold office during the pleasure of the Government and their terms and conditions of service shall be such as may be prescribed:Provided that the term of office of a non-official member so nominated shall not in any case exceed three years:Provided further that a member nominated under clause (b) of sub-section (1) shall cease to be a member on his ceasing to be a member of the Local Self Government Institution in the area:Provided also that a member under clause (c) of sub-section (1) shall cease to be a member of the General Council on his ceasing to be a member of the State Legislative Assembly representing any area within the jurisdiction of the Development Authority.(4)The General Council shall be the policy making body for determining the lines on which the improvement and development of the area within the jurisdiction of the Development Authority shall proceed and shall have the power to review the actions of the Executive Committee in implementing the policies determined by the General Council.
