Section 4(4) in Rajasthan State Bus Terminal Development Authority Act, 2015
(4)The Authority shall consist of -(a)a Chairperson, to be appointed by the State Government, by notification in the Official Gazette;(b)four full time members, to be appointed by the State Government, by notification in the Official Gazette;(c)six part-time members to be appointed by the State Government by notification in the Official Gazette, out of which three shall be the officers of the State Government, not below the rank of a Secretary to the State Government, one each of whom shall be from the Finance Department, the Planning Department and the Transport Department respectively, and the remaining three shall be eminent persons from the field of management, finance, banking, transport services, engineering, architecture, hotel and restaurant, commerce and industry and legal or accountancy profession.
