Section 3 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
3. Director and other officers.
(1)The State Government shall appoint an officer to be the Director of Town and Country Planning for the State and may appoint one or more officers of the following categories to assist him namely :-(a)Additional Director of Town and Country Planning;(b)Joint Director of Town and Country Planning;(c)Deputy Director of Town and Country Planning;(d)Assistant Director of Town and Country Planning; and(e)such other categories of officers as may be prescribed.(2)The Director shall exercise such powers and perform such duties as are conferred or imposed upon him by or under this Act and the officers appointed to assist the Director shall, within such areas as the State Government may specify, exercise such powers and perform such duties conferred and imposed on the Director by or under this Act as the State Government may, by special or general order, direct.(3)The officers appointed to assist the Director shall be subordinate to him and shall work under his guidance, supervision and control.
