Section 26 in Sikkim Urban and Regional Planning and Development Act, 1998
26. Advisory Council.
(1)The Government shall, as soon as may be after the constitution of the Authority, by notification, constitute an Advisory Council for the purpose of advising the Authority on the preparation of perspective plan, development plan, annual plan and development schemes and on such other matters relating to the planning of development, or arising out of, or in connection with, the administration of this Act as may be referred to it by the Authority.(2)The Advisory Council shall consist of the following members, namely:-(a)The Vice-Chairman of the Authority, ex-officio; who shall be the President;(b)The members of the Authority referred to in clauses (g) and (h) of sub-section (5) of section ex-officio;(c)A member of the Sikkim Legislature, representing the whole or any part of the development area, to be nominated by the Government;(d)Members not exceeding three in number to be nominated by the Government who are elected members of the District Planning Committee or the municipal bodies constituted under the Sikkim Municipalities Act, 1995 or the Panchayats constituted under the Sikkim Panchayat Act, 1993 as may be considered necessary.(e)Members not exceeding four in number to be nominated by the Government who, in the opinion of the Government have special knowledge or practical experience of matters relating to industry, landscaping, mines and geology, economics, geography or environmental science.(3)The Advisory Council shall meet twice in a year and shall have the powers to regulate its own procedure.(4)the members of the Advisory Council, other than the ex-officio members shall hold office during the pleasure of the Government.(5)The members of the Advisory Council excepting the members specified in clauses (c) and (d) of sub-section (2) may be paid such fees and allowances for attending its meetings, as may be determined by regulations made in this behalf.
