Section 9 in Arunachal Pradesh Urban and Country Planning Act, 2007
9. Local Planning Authority.
(1)As soon as may be, after declaration of a Local Planning Area, the State Government in consultation with the Board, shall by notification in the Official Gazette constitute for the purposes of the performance of the functions assigned to it, an Authority to be called the Local Planning Authority of that area, having jurisdiction over that area having adequate representatives from Local Bodies.(2)Every Local Planning Authority shall be body corporate by the name aforesaid having perpetual succession and a common seal with there to acquire, hold and dispose of property both moveable and immovable and to contract and shall by the said name sue and be sued.(3)The State Government, may by notification in the Official Gazette constitute the Local Planning Authority with Chairman, Vice-Chairman and Members as deemed fit from time to time under this section.(4)The Assistant Town Planner, Town Planning shall be the Member Secretary to the Local Planning Authority till a Town Planner is appointed and posted to discharge the duties and responsibilities of the Member Secretary of a Local Planning Authority. The Town Planning/ Assistant Town Planner appointed under this Act shall possess such educational qualifications from any institution as recognized by the Institute of Town Planner, India.(5)The Local Planning Authority may, if need be felt, constitute a Sub-Divisional Planning Authority , with prior approval of the State Urban and Country Planning Board to discharge the power and functions of Local Planning Authority in the Sub-Divisional level, subject to following conditions-(i)The Local Planning Authority concerned may, if it thinks fit, overrule the decisions of Sub- Divisional Planning Authority and exercise its power and functions to discharge the duties assigned to it under this Act.(ii)The Local Planning Authority may, if it is of the opinion that the continued existence of Sub-Divisional Planning Authority is not necessary, may recommend dissolution of the Sub- Divisional Planning Authority to the State Urban and Country Planning Board, The State Urban and Country Planning Board shall dissolve such Sub-Divisional Planning Authority.(6)The Chairman vice Chairman and members of Sub-Divisional Planning Authority shall be entitled to receive such allowances as may be fixed by the State Government.(7)All other rules which is applicable to the Local Planning Authority shall also be applicable to the Sub-Divisional Planning Authority.
