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State of Punjab - Section

Section 8 in Punjab Regional and Town Planning and Development (General) Rules, 1995

8. Qualifications and experience for appointment as Chief Administrator.

- The Chief Administrator of - (a) the Punjab Urban Planning and Development Authority established under section 17 of the Act, shall be appointed from amongst the officers of the Government of Punjab who are not below the rank of Secretary [ or Special Secreatry] [Inserted vide Punjab Government Gazette L.S.P. III dated 7-12-1995] to Government of Punjab; and
(b)A special Urban Planning and Development Authority constituted under section 29 or of a New Town Planning and Development Authority constituted under section 31 shall be appointed from amongst the officers of the State Government who are not below the rank of an Additional Secretary to that Government. (Sections 17, 29, 31 and 180(2)(e).)