Section 5(3) in Uttarakhand State Urban Transport Fund Rules, 2015
(3)In addition to the aforesaid permanent members the following shall be the special invitee member whom the chairman may invite for consideration of any specific matter -(i)Managing Director, Uttarakhand Transport Corporation;(ii)District Magistrate of the concerned District;(iii)Mukhya Nagar Adhikari or competent officer of the concerned Municipal Corporation or Municipality or Municipal Panchayat;(iv)An officer nominated by Ministry of Road Transport and Highways, Government of India.
