28. Constitution of the Planing Boards and transaction of business by it.
(1)A Board shall consist of such number of members, official or non-official, being not less than three, as the State Government may, from time to time determine by notification in the Official Gazette.(2)One of the members of the Board shall be a Highway Engineer the second. Town Planner with knowledge of architecture, and the third with experience in land valuation.(3)The Board shall meet and transact business in accordance with such rules as may be prescribed by the Government in this behalf.(4)Such rules referred to in sub-section (3), shall also provide for the appointment of a Chairman from among the technical members of the Board, the payment of remuneration and travelling allowance to him and to the other members, and the appointment of staff for the Board.(5)If any member of a Board owns, or has any interest in, land lying in any area the development of which is controlled by such a Board, he shall take no part in the proceedings of the Board relating to such area.(6)The Board shall be provided by the State Government with such funds as may be required for the proper discharge of its function and shall maintain regular accounts in accordance with such rules as may be prescribed by the State Government in this behalf.
