Section 6(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)The local authority designated under sub-section (1) as the Area Development Authority shall, for the purposes of performing the functions assigned to an area development authority under this Act, set up a Planning Committee consisting of the following members, namely:-(i)six members of the local authority appointed by it out of whom one shall be designated as the Chairman;(ii)the Chief Town Planner or his representative to be nominated by the State Government;(iii)[ one official of the State Government to be nominated by the State Government, ex-officio;] [Clauses (iii) and (iv) were inserted by Gujarat 2 of 1999, Section 4 (1) (w.e.f. 01-05-1999).](iv)Chief Officer or, as the case may, be Secretary of the local authority.][Provided that in case the local authority does not set up the Planning Committee within a period of three months from the date on which it is required to set up such Committee, then, the State Government shall appoint such Committee.] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.]
