Section 11(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The Residents Advisory Council shall consist of the Chief Executive Officer, who shall preside over the meetings of the council and the following members, namely:-(a)Commissioner of the Municipal Corporation, Gurugram, ex-officio member;(b)Commissioner of Police, Gurugram, ex-officio member;(c)Deputy Commissioner, Gurugram, ex-officio member;(d)Chief Administrator of the Haryana Urban Development Authority or an officer not below the rank of Administrator, to be nominated by the Chief Administrator, ex-officio member;(e)such officers of the Authority, not exceeding four, as the Chief Executive Officer may, from time to time, nominate, ex-officio members;(f)such officers, not exceeding three, of the State Government or any board or company or any agency wholly owned by the State Government and having their headquarters in the notified area, as the executive committee may, from time to time, nominate, ex-officio members;(g)such persons, not less than ten and not more than fifteen, being residents in the notified area, to be nominated amongst resident welfare associations, civil society, labour, industry, real estate developers, commerce and services by the Authority or the Executive Committee, in such manner and for such term, as may be prescribed, members.
