Section 29(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)The Special Urban Planning and Development Authority constituted under sub-section (1) shall consist of the following members to be appointed by the State Government, namely :-(i)a Chairman;(ii)a Chief Administrator who shall be appointed from amongst the officers of the Government of Punjab having such qualifications and experience as may be prescribed; and(iii)other members not exceeding ten to be appointed by the State Government:[Provided that out of the aforesaid members, the State Government may appoint a co- Chairman and Vice-Chairman:Provided further that out of the said members, atleast three members will be the members of the local authority or authorities functioning in the area of jurisdiction of the Special Urban Planning and Development Authority.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
