Section 42A in The Himachal Pradesh Town and Country Planning Act, 1977
42A. [] [Added by section 3 of the H.P. Town and Country Planning(Amendment)Act No. 22 of 1983.] Constitution of Town and Country Development Authority for the Capital Town of Himachal Pradesh.
(1)Notwithstanding anything to the contrary contained in Section-42, the Town and Country Development Authority for the capital town of Himachal Pradesh shall consist of the Chairman, Vice-Chairman and eight other members to be appointed by the State Government.(2)The Chief Minister and the Minister-in-Charge of town and country planning, shall be the ex-officio Chairman and Vice-Chairman of the Town and Country Development Authority constituted under sub-section (1) and for the discharge of their duties as such they shall not be entitled to any emoluments and in relation to them the provisions contained in section 43, sub-section (3) of Section 44, Section 45 and Section 46 will not operate:Provided that during ne period of any proclamation issued under Article 356 of the Constitution of India, the Governor, may, by notification, appoint any persons to act as the Chairman and the Vice Chairman of the Development Authority constituted under this Section and the persons so appointed shall exercise the powers vested in them and perform the functions assigned to them under the Act during the period the said proclamation issued under Article 356 continues to be in force and the provisions contained in Section 43, 44(3), 45 and 46 shall apply to them.(3)In the absence of the Chairman, the Vice-Chairman shall preside over the meetings of the Town & Country Development Authority constituted under this section and shall, in relation thereto, exercise such powers and performs such functions as the Chairman may assign to him.
