Section 6 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
6.
(1)The Parishad shall, as soon as may be after the commencement of this Act, constitute a Planning and Development Committee, for assisting the Parishad in the discharge of itsfunctions.(2)The Planning and Development Committee shall consist of the following members, namely:-(a)the District Magistrate, Mirzapur, who shall be the Chairperson, ex officio;(b)the Chief Executive Officer, who shall be the member secretary,;(c)the Superintendent of Police, Vindhyachal, ex officio;(d)the Vice-Chairperson, Mirzapur-Vindhyachal Development Authority, Mirzapur, ex officio;(e)the Executive Officer, Vindhyachal Nagar Palika Parishad, ex officio(f)the Associate Planner, Town and Country Planning, Vindhyachal Division, Mirzapur, ex officio;(g)the Chairperson of every Local Body in the Mirzapur District, ex officio;(h)the Chief Engineer, Mirzapur-Vindhyachal Development Authority, Mirzapur, ex officio;(i)the Superintending Engineer, Public Works Departments, Mirzapur, ex officio;(j)the Superintending Engineer, Jal Shakti Department, Mirzapur , ex officio;(k)the Superintending Engineer, Dakshinanchal Vidyut Vitran Nigam Limited (Urban and Rural), Mirzapur, ex officio;(l)the Superintending Engineer, Uttar Pradesh Jal Nigam, Mirzapur, ex officio;(m)the Divisional Forest Officer, Mirzapur , ex officio;(n)the Regional Officer, Pollution Control Parishad, Sonbhadra, ex officio;(o)the Superintendent Archaeologist, Varanasi , ex officio;(p)the Regional Tourist Officer, Varanasi , ex officio;(q)a Landscape Designer and interpretive planner, to be nominated by the State Government;(r)an Environmentalist having experience of Vindhyachal region, to be nominated by the State Government;(s)an Eminent historian having experience in the cultural and mythological history of Vindhyachal Region, to be nominated by the State Government;(t)a Litterateur or an Artist of repute having experience of the Vindhyachal region, to be appointed by the State Government;(u)an Eminent lawyer, to be appointed by the State Government;(v)two eminent public representative or Social Worker, to be appointed by the State Government;(3)The terms and conditions of office of the members nominated under clauses (q),(r), (s), (t), (u) and (v) of sub- section (2) shall be such as may be prescribed.
