Section 5 in Tamil Nadu Combined Development and Building Rules, 2019
5. Competent Authority.
(1)The competent authority for issue of planning permission in Chennai Metropolitan Area is, the Chennai Metropolitan Development Authority or a Local Authority concerned to whom the Chennai Metropolitan Development Authority has delegated the powers for issue of Planning Permission.(2)The competent authority for issue of Planning Permission in the rest of the State is, the Appropriate Planning Authority delegated by the Director or a Local Authority or any other Officer to whom the power is vested with to carry out certain activities like receiving application and to issue permission as prescribed in various provisions of these Rules.(3)The competent authority for issue of building permit is the Executive Authority of Local Body or any Agency or person to whom the powers to implement these rules have been delegated by the Executive Authority.Explanation. - "Executive Authority" means. - In the case of village panchayat, a person notified as such by the Government under section 83 of Tamil Nadu Panchayat Act, 1994.In the case of municipal corporations, municipalities and town panchayats, any officer of the State Government, or of the local authority (not being the chairman or vice-chairman or the member of the council) as may be specified by the State Government as defined under sub-section (8-C) of section 3 of the Tamil Nadu District Municipalities Act 1920.Part - II Manner of Obtaining Permission
