Section 41 in Kerala Town and Country Planning Act, 2016
41. Joint Planning Committee and Master Plan for the Joint Planning Area.
(1)Subject to such rules as may be prescribed the Government may make in this behalf, the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat declared to be part of a Joint Planning Area under section 40 shall constitute a Joint Planning Committee with the district officer of the Department of Town and Country Planning having jurisdiction over the area as Member Secretary:Provided that two third of the members of the Joint Planning Committee shall be elected members of the Municipalities and the Village Panchayats in the Joint Planning Area.(2)Government may, by notification in the Gazette, constitute a Joint Planning Committee for any Joint Planning Area declared so under section 40.(3)The procedure to be followed in the meetings of the committee including the quorum for such meeting shall be governed by such rules, regulations or orders, as may be prescribed.
