Section 4(3) in Jharkhand Tourism Development and Registration Act, 2015
(3)(i)The Authority shall consist of a Chairman, a Managing Director, an Executive Director, six other Directors, who shall be nominated by the State Government and who shall hold their office, on terms and conditions to be prescribed in this behalf, at the pleasure of the State Government.(ii)Directors of the Authority shall be nominated by the Government, by notification, from amongst the persons, who have outstanding contribution or expertise in the field of development and promotion of tourism industry and having experience of working in the tourism and travel trade for at least 10 years.(iii)Principal Secretary/Secretary of Department of Tourism, Art Culture, Sports & Youth Affairs shall be the Chairman of the Authority.(iv)The State Government may, if it is found to be expedient, appoint the same person as Chairman and Managing Director of the Authority.
