Section 28(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The coordination committee shall consist exclusively of officers of the Authority or the State Government or any board or company owned or controlled by the State Government, but the standing committee shall include residents of the notified area who are not employees of the Authority or the State Government or any board or company owned or controlled by the State Government. The number of such persons shall not exceed one-third of its total membership.
