Section 50 in The Gujarat Town Planning and Urban Development Act, 1976
50. Appointment of Town Planning Officer.
(1)Within one month from the date on which the sanction of the State Government to a draft scheme is notified in the Official Gazette, the State Government shall appoint a Town Planning Officer possessing such qualification as may be prescribed, for the purpose of such scheme and provide him with such number of officers and staff as may be considered necessary and his duties shall be as hereinafter provided:[Provided that the State Government may, on the request made by the Appropriate Authority, appoint a Town Planning Officer within one month from the [date of declaration of intention] [This proviso was added by Gujarat 2 of 1999, Section 16 (w.e.f. 01-05-1999).] under sub-section (1) of Section 42.](2)The State Government may, if it thinks fit, at any time, remove, on the ground of incompetence or misconduct or any other good and sufficient reason a Town Planning Officer appointed under this section and shall forthwith appoint another person in his place and any proceeding pending before Town Planning Officer immediately before the date of his removal shall be continued and disposed of by the new Town Planning Officer appointed in his place:Provided that no Town Planning Officer shall be removed under this sub-section except after an inquiry in which he has been informed of the charges against him and a reasonable opportunity of being heard in respect of those charges has been given to him.(3)Subject to the provisions of sub-section (2), a Town Planning Officer appointed under sub-section (1) for the purpose of any scheme shall cease to hold office with effect from the date on which the final scheme is sanctioned under Section 65.
