Section 9 in Tamil Nadu Town and Country Planning Act, 1971
9. Appointment of officers and servants of the planning authorities.
(1)Every planning authority may appoint such officers and servants as it considers necessary for the efficient performance of its functions.(2)The remuneration and other conditions of service of the officers and servants appointed under sub-section (1) shall be such as may be prescribed by regulations.Chapter - II-A Constitution and Incorporation of The Metropolitan Development Authority for the Chennai Metropolitan Planning Area and Special Provisions Relating Thereto
