Section 4 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
4. Constitution of Ambaji Pilgrimage Tourism Authority.
(1)As soon as may be after the declaration of a Pilgrimage Tourism development area under section 3, the State Government shall, by notification in the Official Gazette, constitute an authority for such area to be called the Ambaji Area Development and Pilgrimage Tourism Governance Authority (hereinafter referred to as “Ambaji Pilgrimage Tourism Authority”) for such Pilgrimage Tourism development area for the purpose of carrying out the functions assigned to it by or under this Act.(2)The headquarters of the Ambaji Pilgrimage Tourism Authority shall be at Village: Ambaji, District: Banaskantha:Provided that the State Government may, by notification in the Official Gazette, specify any other place to be the headquarters of the Ambaji Pilgrimage Tourism Authority.(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.(4)The State Government may, instead of constituting the Ambaji Pilgrimage Tourism Authority, designate any Government agency or Government company as the Ambaji Pilgrimage Tourism Authority and empower it to exercise any or all of the powers to enable it to perform the functions by or under this Act.
