Section 11 in The Gurugram Metropolitan Development Authority Act, 2017
11. Residents advisory Council.
(1)There shall be a Residents Advisory Council to advise the Authority and provide guidance on the exercise of its powers and performance of its functions.(2)The Residents Advisory Council shall consist of the Chief Executive Officer, who shall preside over the meetings of the council and the following members, namely:-(a)Commissioner of the Municipal Corporation, Gurugram, ex-officio member;(b)Commissioner of Police, Gurugram, ex-officio member;(c)Deputy Commissioner, Gurugram, ex-officio member;(d)Chief Administrator of the Haryana Urban Development Authority or an officer not below the rank of Administrator, to be nominated by the Chief Administrator, ex-officio member;(e)such officers of the Authority, not exceeding four, as the Chief Executive Officer may, from time to time, nominate, ex-officio members;(f)such officers, not exceeding three, of the State Government or any board or company or any agency wholly owned by the State Government and having their headquarters in the notified area, as the executive committee may, from time to time, nominate, ex-officio members;(g)such persons, not less than ten and not more than fifteen, being residents in the notified area, to be nominated amongst resident welfare associations, civil society, labour, industry, real estate developers, commerce and services by the Authority or the Executive Committee, in such manner and for such term, as may be prescribed, members.(3)The Residents Advisory Council shall monitor the implementation of the annual plan of action for infrastructure development, mobility management plan and the plan for sustainable management of the urban environment and make such recommendations, as it may decide.(4)The recommendations of the Residents Advisory Council, alongwith an explanatory memorandum on the action taken or proposed to be taken thereon, shall be placed by the Chief Executive Officer before the Authority.(5)The procedure for conduct of meetings and transaction of business of the Residents Advisory Council shall be such, as may be prescribed.(6)The members of the Residents Advisory Council nominated under clause (g) of sub-section (2), shall receive such allowances for attending the meetings of the Authority, as may be prescribed.
