Section 4 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
4. Composition of Board.
- (i) A person to be appointed by the State Government-Chairperson(ii)The Chief Executive Officer-Member Secretary(iii)The District Magistrate, Varanasi-Member(iv)Additional Chief Executive Officer-Member(v)Vice Chairman, Varanasi Development Authority, Varanasi- Member(vi)Senior Superintendent of Police, Varanasi-Member(vii)Nagar Aayukt, Nagar Nigam Varanasi-Member(viii)Chief/Senior Treasury Officer, Varanasi-Member(ix)Chief Medical Officer. Varanasi-Member(x)Superintending Engineer, PWD, Varanasi-Member(xi)Superintending Engineer, Jal Nigam, Varanasi-Member(xii)Superintending Engineer, Purvanchal Vidhyut Vitaran Nigam Ltd., Varanasi-Member(xiii)The Secretary, to the Government of Uttar Pradesh, Housing Department or his nominee not below the rank of Special Secretary-Member (ex officio)(xiv)The Secretary, to Government of Uttar Pradesh, Tourism Department or his nominee not below the rank of Special Secretary-Member (ex officio)(xv)The Secretary to the Government, of Uttar Pradesh, Religious Affairs Department or his nominee not below the rank of Special Secretary-Member (ex officio)(xvi)The Secretary to the Government, of Uttar Pradesh, Finance Department or his nominee not below the rank of Special Secretary-Member (ex officio)(xvii)The Secretary to the Government, of Uttar Pradesh, Urban Development Department or his nominee not below the rank of Special Secretary-Member (ex officio)(xviii)Three persons, to be nominated by the State Government in consultation with the Chairperson, who shall be experienced in art, architecture, culture, history or literature-Member.(2)The Chairperson and the Members other than ex officio Members shall hold office at the pleasure of State Government.(3)No actions or proceeding of the Board shall be invalid by reason of the existence of any vacancy in, or defect in the Constitution of the Board.
