West Bengal Town and Country Planning (Terms and Conditions of Service of the Chairman and other Members of a Planning Authority or a Development Authority) Rules, 1980
Published vide Notification No. 2351-T&CP/1R-6/80 dated 2nd April, 1980
005
In exercise of the power conferred by section 138 of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979), the Governor is pleased hereby to make the following rules :-
Rules
- Short title.—These rules may be called the West Bengal Town and Country Planning (Terms and Conditions of Service of the Chairman and other Members of a Planning Authority or a Development Authority) Rules, 1980.
- Definitions.—In these rules unless the context otherwise requires,—
(a) "the Act" means the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979);
(b) "Chairman" means the Chairman of a Planning Authority or a Development Authority; and
(c) "Member" means a member of a Planning Authority or a Development Authority;
(d) "section" means a section of the Act.
- Terms of office and conditions of service of Chairman.—(1) The Chairman of a Planning Authority of a Development Authority, not being a local or statutory authority, shall hold office for a period not exceeding 3 years from the date of his appointment and shall be eligible for reappointment on the expiry of such period.
(2) The Chairman referred to in sub-rule (1), who is the Chairman of a local or statutory authority, shall be entitled to service a consolidated allowance of Rs. 50/- for attending each meeting.
- Term of office and conditions of service of a Member of a Planning Authority or a Development Authority.—Same as hereinafter provided, a member, who is not a whole-time Government official or who is not a member of a local or statutory authority shall hold office for a period not exceeding 3 years and shall be eligible for reappointment on the expiry of such period.
(2) A member who is not a whole-time official or who is not a member of a local or statutory authority shall be entitled to receive a sum of Rs. 25/- as consolidated allowance for attending each meeting of the Planning Authority or the Development Authority.
- Removal of the Member.—If the State Government is of opinion that the Chairman referred to in rule 3 or any member referred to in rule 4, is guilty of misconduct in the discharge of his duties or is incompetent or has become incapable of performing his duties as such Chairman or member, or shall for any other good and sufficient reasons be removed, the State Government may, after giving him an opportunity to show cause, remove him from office.
- Resignation.—The Chairman or a member of a Planning Authority or a Development Authority may at any time resign his office by writing under his hand addressed to the State Government and upon the acceptance thereof, the office of the Chairman or the member, as the case may be, shall become vacant.
By order of the Governor Sd/- A. Choudhury Secy. to the Govt. of West Bengal