Section 8 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
8. Composition of City/Urban Areas Slum Redevelopment Committee.
(1)The City/ Urban Areas Slum Redevelopment Committee shall in case of a city be headed by the Chairperson of the Urban Local Body and in case of a Municipal Corporation/Municipal Council/ Nagar Panchayat/ metropolitan area by the Chairperson of the Metropolitan Development Authority/Committee as the case may be and shall comprise of the following members.(a)The president of the District Panchayat/s functioning in the district or urban area or in any part thereof, ex-officio/ local Hon'ble MP/MLA of the jurisdiction.(b)All Chairpersons of the Urban Local Bodies under the metropolitan Area (where the Chairperson is the head of the ULB metropolitan Development Authority);(c)District Collector or his representative, not below the rank of Additional Collector;(d)Superintendent of Police or his representative, not below the rank of Addition Superintendent of Police;(e)Chief Executive Officer of the Development Authority/ ULB;(f)City head of the Department of town and Country Planning(g)City head of the Environment Department of the State ;(h)District head of the Slum Development Board/ Slum Development Authority, if any ;(i)District Forest Officer;(j)One member having expertise in the field of urban planning to be nominated by the State Government;(k)Two representatives of reputed NGO's / CBO's/ Civil Society Organization from within the urban area, to be nominated by the State Government;(l)Representative of the Central Government Land owning agency/ Land Revenue and Settlement officer of the District.(m)Commissioner of the Urban Local Body as Member Secretary who shall also be designated as the chief Executive Officer of the City/ Urban Area Slum Redevelopment Committee.(n)Any other member that the State Government may decide.(2)The procedure and conduct of business by the City/ Urban Area Slum Redevelopment Committee shall be as prescribed.(3)The terms and conditions for appointment of officers and employees to assist the City/ Urban Area Slum Redevelopment Committee and the Special Committees, their salaries and allowances etc. shall be as prescribed.
