Section 17A(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(1)The State Government shall constitute a committee consisting of the following, namely :-(a)Mayor of the Municipal Corporation or President of the Municipal Council or Nagar Panchayat, as the case may be, which wholly or partly fall within the planning area;(b)President of the Zila Panchayat which wholly or partly fall within the planning area;(c)Members of Parliament representing constituencies which wholly or partly fall within the planning area;(d)All Members of the State Legislative Assembly representing the constituencies which wholly or partly fall within the planning area;(e)Chairman of the Town and Country Development Authority, or Special Area Development Authority, if any, which wholly or partly fall within the planning area;(f)President of the Janpad Panchayat which wholly or partly fall within the planning area;(g)Sarpanchas of the Gram Panchayats which wholly or partly fall within the planning area;(h)other persons not exceeding seven to represent specific interests to be nominated by the State Government;(i)an officer not below the rank of Deputy Director, Town and Country Planning to he nominated by the Director, who shall be the Convenor of the Committee.
