Section 17 in Punjab Regional and Town Planning and Development Act, 1995
17. Establishment and constitution of the Authority.
(1)With effect from such date as the State Government may, by notification, specify in this behalf, the State Government shall establish for the purposes of this Act, an Authority to be known as the Punjab Urban Planning and Development Authority with headquarters at such place as the State Government may specify.(2)The Authority established under sub-section (1) shall be a body corporate as well as a local authority, by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract; and shall, by the said name, sue and be sued.(3)The Authority established under sub-section (1) shall consist of the following members to be appointed by the State Government, namely :-(i)a Chairman;[(i-a) a Co-Chairman;] [Inserted by Punjab Act No. 30 of 2006, dated 27.10.2006.](ii)a Vice-Chairman;(iii)a Chief Administrator who shall be appointed from amongst the officers of the Government of Punjab having such qualifications and experience as may be prescribed; and(iv)not more than twelve and not less than six official and non- official members including the Secretaries to Government of Punjab holding the charge of Local Government and Town and Country Planning:Provided that the number of non-official members shall not, at any time, exceed three.(4)[The Chief Minister, Minister-in-Charge of Housing and Urban Development and the Secretary to Government of Punjab, holding the charge of Housing and Urban Development shall, respectively, be the Chairman, Co-Chairman and the Vice- Chairman of the Authority.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
