Section 11(4) in Tamil Nadu Town and Country Planning Act, 1971
(4)The new town development authority constituted under sub-section (1) shall consist of-(a)the Chairman to be appointed by the Government;(b)the Chairman of the regional planning authority concerned or a member of the regional planning authority nominated by him;(c)the Deputy Director of Town and Country planning of the region concerned;(d)such persons not exceeding four in number nominated by the Government of whom one shall be a member of the State Legislature representing a constituency which consists of, or comprises in, or relates to, the new town; and(e)a Member-Secretary to be appointed by the Government.
