Section 14(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)Subject to prior approval of the State Urban and Country Planning Board and such control and restrictions as may be prescribed by rules, any Local Planning Authority may appoint such number of officers and employees or may engage State Government Officials/Officers as may be necessary for the efficient performance of its functions and may determine their designations and grades/ salaries, allowances and honorarium etc.
