Section 55(1) in Kerala Town and Country Planning Act, 2016
(1)The Executive Committee shall be constituted by the Government and shall consist of the following members, namely:-(a)the Chairman of the Development Authority, ex-officio, who shall be the Chairman of the Executive Committee;(b)not more than two persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council nominated under clause (b) of sub-section (1) of section 54;(c)not more than four persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council under clause (c) of sub-section (1) of section 54;(d)The Secretary of the Municipal Corporation, if any, the Town Planner of the Town and Country Planning Department of the district concerned, the Executive Engineer (Roads and Bridges) of the Kerala State Public Works Department of the area concerned;(e)not more than two persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council under clause (e) of sub-section (1) of section 54;(f)the Member Secretary of the Development Authority, ex-officio.
