Section 203I(3) in The Haryana Municipal Act, 1973
(3)The Board shall consist of a Chairman, Vice-Chairman, Chief Administrator, Secretary and the following other ex-officio members, namely :-(i)Financial Commissioner and Secretary to Government, Haryana, Finance Department;(ii)Commissioner and Secretary to Government, Haryana, Town and Country Planning Department;(iii)Chief Administrator, Haryana Urban Development Authority;(iv)Chief Administrator, Housing Board, Haryana;(v)Project Director, Swarn Jayanti Shchri Rojgar Yojna and State Urban Development Society;(vi)Engineer-in-Chief, Public Works Department (Public Health Branch);(vii)Engineer-in-Chief, Public Works Department (Building and roads Branch);(viii)Chief Town Planner, Urban Development Department, Haryana;(ix)Superintending Engineer, Urban Development Department, Haryana.
