Section 5 in Punjab Regional and Town Planning and Development (General) Rules, 1995
5. Appointment of Committee.
- The Board may, for the purpose of securing efficient discharge by its functions under the Act, appoint one or more committees out of its members.(2)Each committee appointed under sub-rule (1) shall consist of such number of members as the Board may determine in respect of each committee and the Chairman of the Board, and in his absence, the Vice Chairman and in the absence of the Chairman and Vice-Chairman, any other member of the Board nominated by the Chairman shall preside over the meetings of the committee.(3)The committee appointed under sub-rule (1) may associate with it such persons who have special knowledge or practical experience in the field of housing, engineering, law, town planning, environment or architecture, traffic and transport planning or such other specialisations or other persons whose assistance or advice the committee may require in the discharge of its functions assigned to it by the Board.
