Section 3 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
3. Constitution of nuclear installation local authority.
(1)For every nuclear installation, the Government shall, by notification, constitute a nuclear installation local authority for the purpose of controlling the erection or re-erection of buildings and the use of land in the unclear installation area.(2)The notification under sub-section (1) shall specify, -(i)the date on which it shall take effect;(ii)the name of the nuclear installation local authority;(iii)the persons who shall be its members; and(iv)the term of office of its members of other than the ex-officio members, if any.(3)The Government shall appoint one of the members of the nuclear installation local authority to be its Chairman and another member to be its Secretary.
