Section 126 in Sikkim Urban and Regional Planning and Development Act, 1998
126. Qualifications of the Chief Town Planner and the Town Planning Members of the Authority.
- The Chief Town Planner appointed under section 7 and the Town Planning Member of the Authority appointed under clause (e) of sub-section (5) of section 21 shall possess such educational qualifications from any institution recognized by the institute of Town Planners, India, as may be prescribed.
