Section 3 in Arunachal Pradesh Urban and Country Planning Act, 2007
3. State Urban and Country Planning Board.
(1)As soon as may be, after the commencement of this Act, the State Government, shall by notification in the Official Gazette constitute and appoint for the purpose of carrying out the functions assigned to it under this Act, an Authority to be called the State Urban and Country Planning Board.(2)The State Government may by notification in the Official Gazette, constitute the State Urban and Country Planning Board as deemed necessary from time to time.(3)The Director of Town Planning/ Chief Town Planner, shall be Member Secretary to the State Urban and Country Planning Board, He may for the purpose of carrying out functions assigned to him under this Act, hire Officers/Officials/ professionals from various Government Works Departments for certain periods for specific purposes as mentioned in section- 13. Further, the State Urban and Country Planning Board may authorize the Director of Town Planning / Chief Town Planner, for execution of certain functions on behalf of the State Urban and Country Planning Board as required in the Act. The Director of Town Planning/ Chief Town Planner appointed under this Act shall possess such educational qualifications from any institution as recognized by the Institute of Town Planner, India.
