Section 8 in The Orissa Town Planning and Improvement Trust Act, 1956
8. Constitution of Trust.
- [(1)] [Re-numbered by Orissa Act 30 of 1975.] The Trust shall consist of -(a)a Chairman appointed by the State Government;(b)the Chairman of the Municipality, ex officio;(c)the Chief Engineer of the Public Health Engineering Department, ex officio or his representative;(d)the Director of the Public Health ex officio or his representative;(e)the Director of Town Planning, ex officio, and(f)[six] [Substituted by Orissa Act 30 of 1975.] persons appointed by the State Government of whom at least two shall be non-officials:Provided that where the jurisdiction of the Trust extends over any Local authority other than a Municipality or over more than one Municipality the Chairman of every such Municipality or Local authority shall be a member, ex offcio.Explanation. - The expression "Chairman of a Local authority" shall include "the Chairman of a Notified Area Council, Sarpanch of a Grama Panchayat or the Chairman of an Anchal Sabha".(2)[ The State Government shall appoint one of the trustees to be the Vice-Chairman of the Trust who shall exercise the powers and perform the functions of the Chairman during the absence] [Inserted by Orissa Act 30 of 1975.].
