Section 3 in Kerala Town and Country Planning Act, 2016
3. Constitution of the State Town anil Country Planning Board.
(1)As soon as may be after the commencement of this Act the Government may by notification in the Gazette, constitute and appoint the State Town and Country Planning Board (hereinafter referred to as the Board) for the purpose of carrying out the functions assigned to it under this Act.(2)The Board shall consist of a Chairperson Vice-Chairperson or Vice-Chairpersons and thirty-one other members as specified in sub-section (4).(3)The Chief Minister of the Slate shall be the Chairperson of the Board and the Minister or Ministers in-charge of Town and Country Planning Municipalities Panchayats, Rural Development and Planning in the State shall be its Vice-Chairperson or Vice-Chairpersons.(4)The other members of the Board shall be the following, namely:-(a)the Leader of Opposition of the State Legislative Assembly;(b)the Vice-Chairperson of the State Planning Board;(e)the Chief Secretary to Government;(d)the Principal Secretary to Local Self Government Department;(e)the Secretaries to Government in-charge of Local Self Government Department, Revenue Department, Finance Department, 'Agriculture Department, Planning and Economic Affairs Department, Environment Department and Transport Department as nominated by the Government;(f)the Chief Town Planner;(g)the Land Revenue Commissioner;(h)the Chief Engineer Local Sell Government Department;(i)the Chief Engineer (Roads and Bridges), Public Works Department;(j)Head of the Department, Kerala Forest and Wildlife Department;(k)the Chairperson Kerala State Pollution Control Board;(l)the Chairperson, Kerala State Electricity Board Limited;(m)the Managing Director, Kerala Water Authority;(n)two Members of Parliament, as nominated by the Government;(o)two Members of the State Legislative Assembly, as nominated by the Government;(p)two Chairpersons of the District Planning Committees and/or Metropolitan Planning Committees, as nominated by the Government;(q)the Chairperson of the Chamber of the Mayors of the Municipal Corporations;(r)the Chairperson of the Chamber of Municipal Chairpersons of the Municipal Councils;(s)the President of the Kerala Grama Panchayat Association; and(t)three non-official members, as nominated by the Government, of whom one person shall be with expertise and qualification in Town and Country Planning and other two persons shall, in the opinion of the Government, possess special knowledge or practical experience in matters relating to transportation, agriculture or economics;(5)The Principal Secretary to Government, in-charge of Local Self Government Department in the State shall be the ex-officio Member-Secretary of the Board and the Chief Town Planner shall be its Joint Secretary.(6)The following persons may be invited to the meetings of the Board as Special Invitees, as and when their presence is required at those meetings, namely:-(a)representatives of the Ministries of the Central Government, in-charge of Railways, Civil Aviation, Shipping, Defence, Transport and Communications. Environment, Urban Development, Rural Development, etc.;(b)Secretaries to the Government Departments other than those mentioned in clause (d) of sub-section (4);(c)the Chairperson of the Institute of Town Planners, India, Kerala Regional Chapter; and(d)the Chairpersons of the District Planning Committee, the Metropolitan Planning Committee and the Development Authority concerned.
