Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in Assam Town and Country Planning Act, 1959

(1)The State Government may constitute, by a notification in the Official Gazette, the Council consisting of the following members to advise the Government on matters referred to it: -
(i)Minister-in-charge of Town and Country Planning. ... Chairman
(ii) Director of the Town and Country PlanningDepartment. ... Secretary
(iii) Secretary, Town and Country PlanningDepartment. ... Member
(iv) Chief Engineer, Public Works Department.(R. and B.) or his nominee. ... Member
(v) Chief Engineer, Public Works Department.(Flood Control) or his nominee ... Member
(vi) Public Health Engineer or his nominee. ... Member
(vii) Secretary, Local Self-Government or hisnominee. ... Member
(viii) Secretary, Finance Department or hisnominee. ... Member
(ix) Secretary, Revenue Department or hisnominee. ... Member
(x) Six other non-official members half of whomshall be elected by the Assembly and the rest shall be nominatedby the State Government. ... Member
(xi)Such member of representatives of Local Authorities falling within the area as may Be covered by the Master Plan not exceeding two as may be co-opted by the Council by notification, Published in the official Gazette.