Section 13 in Arunachal Pradesh Urban and Country Planning Act, 2007
13. Temporary association of persons with State Urban and Country Planning Board the Local and Planning Authority for particular purposes.
(1)The State Urban and Country Planning Board and Local Planning Authority may associate with itself in such manner and for such and for purposes as maybe prescribed by rules any person/officers from various Departments of the State Government, whose assistance or advice it may desire in performing any its functions under this Act . In the event of non-availability of requisite experts/professionals from the various Government Departments, the .State Urban and Country Planning Board and Local Planning Authority may hire Professionals/Firms/ experts in the Field from outside for specific purpose or outsource as deemed necessary from time to time with such remuneration and allowances as may be fixed by the Board.(2)Any person associated with it by the Local Planning Authority under sub-section - (1) for any purpose shall have a right to take part in the discussions of the Local Planning Authority relevant to that purpose but shall not have a right to vote at a meeting and shall not be a member for any other purpose.(3)The Officers as mentioned in the sub-section (1), on requisition of their sends by the State Urban and Country Planning Board and Local Planning Authority, shall comply forthwith such requisition orders without fail.
