Section 7(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)For the purpose of advising the Government matters related to urban and regional planning and development and also to perform the functions specified in sub-section (2) of section 4, the Government shall appoint a person having educational qualifications as may be prescribed as the Chief Town Planner of the State, hereinafter called the Chief own Planner.
