Section 50(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Within one month from the date on which the sanction of the State Government to a draft scheme is notified in the Official Gazette, the State Government shall appoint a Town Planning Officer possessing such qualification as may be prescribed, for the purpose of such scheme and provide him with such number of officers and staff as may be considered necessary and his duties shall be as hereinafter provided:[Provided that the State Government may, on the request made by the Appropriate Authority, appoint a Town Planning Officer within one month from the [date of declaration of intention] [This proviso was added by Gujarat 2 of 1999, Section 16 (w.e.f. 01-05-1999).] under sub-section (1) of Section 42.]
