Section 23(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)A local authority appointed as a development authority under section 23 shall, for the purpose of performing the functions of a development authority under this Act, constitute a Development Committee consisting of the following, namely:-(a)A Chairman;(b)A Town Planning Officer, who shall be the Member Secretary to the Committee; and(c)Five other members, two of whom shall be appointed by the Government.
