Section 54(1) in Kerala Town and Country Planning Act, 2016
(1)The General Council shall be constituted by the Government and shall consist of the following members, namely:-(a)the Chairman of the Development authority, ex-officio, who shall be the Chairman of the General Council;(b)not less than two persons nominated by the Government from among the members of the Local Self Government Institutions having jurisdiction in the area for which the Development Authority has been constituted;(c)the members of the State Legislative Assembly representing any area within the jurisdiction of the Development Authority:Provided that if any member of the State Legislative Assembly representing any area within the jurisdiction of the Development Authority becomes a Minister, he may nominate a person from his constituency to represent him in the General Council.(d)The Secretary of the Municipal Corporation, if any, the Town Planner of the Town and Country Planning Department of the district concerned, the Executive Engineer (Roads and Bridges) of the Kerala State Public Works Department of the area concerned;(e)not more than eight other persons nominated by the ' Government in such manner as may be prescribed;(f)the Member Secretary of the Development Authority, nominated by the Government who shall be an officer not below the rank of a Senior Town Planner of the Department of Town and Country Planning.
