Section 11(2) in Puducherry Town and Country Planning Act, 1969
(2)[ Every Planning Authority constituted under sub-section (1), shall consist of the following members, namely : -(i)a Chairman appointed by the Government;(ii)four officers appointed by the Government including the Senior Town Planner or any other officer of the Town and Country Planning Department, who shall be the Member-Secretary to the Planning Authority; and(iii)representatives of local authorities composed as follows: -(a)in the case of the Planning area in which only one local authority has jurisdiction, a representative nominated by that local authority from among the members of that authority;(b)in the case of Planning area in which two or more local authorities have jurisdiction, one representative each of such local authority as the Government may consider necessary to be represented, nominated by the respective local authorities from among the members of each such local authority].
