Section 40 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
40. [ Constitution of Town and Country Development Authority. [Substituted by M.P. Act No. 4 of 1983 (w.e.f. 19-11-1982).]
- Every Town and Country Development Authority shall consist of the following, namely,-(a)a Chairman to be appointed by the State Government;(b)the Collector of the district or his nominee;(c)[four members] to be appointed by the State Government to represent respectively-(i)Town and Country Planning Department, Madhya Pradesh;(ii)Forest Department, Madhya Pradesh;(iii)Public Health Engineering Department, Madhya Pradesh;(iv)[ Public Works Department, Madhya Pradesh; [Inserted by M.P. Act No/26 of 1999.](v)Madhya Pradesh Electricity Board];(d)the Administrator, Commissioner or Chief Municipal Officer of the Municipal Corporation or Municipal Council of the area, as the case may be;(e)one other officer of the State Government to be appointed by the State Government;(f)a person who is art expert in the field of town planning or architecture to be appointed by the State Government;(g)[Five non official member to be appointed by the State Government out of whom at least two shall be women] [Substituted by M.P. Act No. 26 of 1999.];(h)[ Chief Executive Officer shall be the Member Secretary] [Inserted by M.P. Act No. 26 of 1999.] :Provided that the State Government may, if it considers it necessary so to do, appoint [one or more Vice-Chairman] [Substituted by M.P. Act No. 8 of 1996 (w.e.f. 17-4-1996).] :Provided further that the State Government may, if it considers it necessary so to do, constitute a single member Town and Country Development Authority.] [Inserted by M.P. Act No. 12 of 1375 (w.e.f. 4-6-1975).]
