Section 5 in The Gurugram Metropolitan Development Authority Act, 2017
5. Constitution of Authority.
- The Authority shall consist of the following members, namely:-(a)Chief Minister of Haryana, Chairperson;(b)Minister Incharge Town and Country Planning, ex-officio member;(c)Minister Incharge Urban Local Bodies, ex-officio member;(d)Minister Incharge Transport, ex-officio member;(e)Members of Parliament representing the parliamentary constituency falling within the notified area, ex-officio members;(f)Members of the State Legislature representing assembly constituencies falling within the notified area, ex-officio members;(g)Mayor of the Municipal Corporation, Gurugram, ex-officio member;(h)Senior Deputy Mayor of the Municipal Corporation, Gurugram, ex-officio member;(i)Chairman, Zila Parishad, Gurugram, ex-officio member;(j)Additional Chief Secretary or Principal Secretary, as the case may be, Town and Country Planning Department, ex-officio member;(k)Additional Chief Secretary or Principal Secretary, as the case may be, Urban Local Bodies Department, ex-officio member;(l)such officers of the State Government, not below the rank of Principal Secretary, not exceeding six, as the State Government may, from time to time, nominate, ex-officio members;(m)such experts, not exceeding six, as the State Government may, from time to time, nominate from the field of urban infrastructure, governance, public administration, finance, management, urban forestry, environment, engineering, town planning etc., members;(n)Divisional Commissioner, Gururgam, ex-officio member;(o)Commissioner of the Municipal Corporation, Gurugram, ex-officio member;(p)Commissioner of Police, Gurugram, ex-officio member;(q)Deputy Commissioner, Gurugram, ex-officio member;(r)Chief Executive Officer, member-secretary.
