Section 5 in Tamil Nadu Town and Country Planning Act, 1971
5. Constitution of the Board.
(1)The Government may constitute for the State, a Board called the Tamil Nadu Town and Country Planning Board.(2)The Board shall consist of a Chairman who shall be the Minister-in-charge of Town and Country Planning and of the following members, namely:-(a)the Minister-in-charge of Local Administration;(b)such Secretaries to the Government in the department dealing with the following subjects, namely:-(i)Town and Country Planning;(ii)Local Administration;(iii)Health;(iv)Industries;(v)Housing;(vi)Revenue;(vii)Agriculture;(vii-a) Public Works;(viii)Finance; and(ix)Education;as the Government may appoint in this behalf or such other officers as may be deputed in this behalf, from time to time, by such Secretaries;(c)the Chairman of the Tamil Nadu State Housing Board constituted under section 3 of the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961) or such other officer as the Chairman may nominate in this behalf, from time to time;(d)the Chairman of the Tamil Nadu Slum Clearance Board established under section 34 of the Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (Tamil Nadu Act 11 of 1971) or such other officer as the Chairman may nominate in this behalf, from time to time;(e)three Chief Engineers respectively in-charge of-(i)Public Health and Municipal Works;(ii)Highways and Rural Works; and(iii)Buildings;(f)three members nominated by the Central Government to represent respectively the Ministries of that Government dealing with-(i)Railways;(ii)Civil Aviation; and(iii)Transport and Communications;(g)one member to be nominated by the Tamil Nadu Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act LIV of 1948);(h)the Director of Town and Country Planning;(i)the Joint Director of Town and Country Planning;(j)four other members nominated by the Government of whom two shall be from the Members of the Tamil Nadu Legislative Assembly, one from the Members of the Tamil Nadu Legislative Council and one from the Members of Parliament representing the State of Tamil Nadu;(k)the President of the Chamber of Municipal Chairman;(l)the President of the Tamil Nadu Panchayat Unions Association.(3)The Director of Town and Country Planning or such officer as the Government may appoint in this behalf shall be the Member-Secretary of the Board.(4)The term of office of, and the manner of filing casual vacancies among the members of the Board referred to in clauses (f), (g) and (j) of sub-section (2) shall be such as may be prescribed.
