Section 4 in The National Capital Region Planning Board Act, 1985
4. Composition of the Planning Committee.
(1)The Board shall, as soon as may be, after the commencement of this Act, constitute & Committee to be called the Planning Committee, for assisting the Board in the discharge of its functions.(2)The Committee shall consists of such members as may be prescribed and unless the rules made in this behalf otherwise provide, the Committee shall consist of the following members, namely:-(a)the Member-Secretary to the Board, who shall be the ex officio Chairman of the Committee;(b)the Joint Secretary to the Government of India in the Ministry of Works and Housing in-charge of Housing and Urban Development, ex officio;(c)Secretary-in-charge of Urban Development in each participating State and the Union territory, ex officio;(d)the Vice-Chairman, Delhi Development Authority, ex officio;(e)the Chief Planner, Town and Country Planning Organisation, New Delhi, ex offico; and(f)the Chief Town Planner of each participating State, ex officio.
