Section 4(3) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(3)(a)The Ambaji Pilgrimage Tourism Authority shall consist of the following members, namely: -(i)a Chairman to be appointed by the State Government;(ii)the Vice - Chairman – Collector, Banaskantha, ex-officio;(iii)the Secretary, Gujarat Pavitra Yatradham Vikas Board, ex-officio;(iv)the Joint Secretary / Deputy Secretary, Tourism Department, ex-officio;(v)the Superintendent of Police, Banaskantha, ex-officio;(vi)two officials of the State Government, to be nominated by the State Government, ex-officio;(vii)the Town Planner, District: Banaskantha, ex-officio;(viii)the Prant Officer, Ta: Danta, District: Banaskantha, ex-officio;(ix)two experts who possess experience and knowledge in area development or Pilgrimage Tourism to be nominated by the State Government;(x)the President, Danta Taluka Panchayat, District: Banaskantha, ex-officio;(xi)a Member-Secretary who shall also be designated as the Chief Executive Officer – Administrator and Deputy Collector, Ambaji Trust, ex-officio;(b)The Chairman shall have powers to co-opt the members, not exceeding three, in the Ambaji Pilgrimage Tourism Authority subject to the rules as may be prescribed:Provided that no such appointment shall be made except without the prior consultation with the State Government.(c)The terms and conditions of service of the members so co-opted shall be as may be determined by the State Government.
