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State of Rajasthan - Section

Section 4 in Rajasthan State Bus Terminal Development Authority Act, 2015

4. Constitution of the Authority.

(1)The State Government shall, as soon as may be after the commencement of this Act, constitute, by notification in the Official Gazette, an authority to be called the Rajasthan State Bus Terminal Development Authority for the purposes of this Act.
(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold, and dispose of property, both movable and immovable, and to contract, and may by the said name sue and be sued.
(3)The headquarters of the Authority shall be at Jaipur or at such other place as the State Government may notify in this behalf.
(4)The Authority shall consist of -
(a)a Chairperson, to be appointed by the State Government, by notification in the Official Gazette;
(b)four full time members, to be appointed by the State Government, by notification in the Official Gazette;
(c)six part-time members to be appointed by the State Government by notification in the Official Gazette, out of which three shall be the officers of the State Government, not below the rank of a Secretary to the State Government, one each of whom shall be from the Finance Department, the Planning Department and the Transport Department respectively, and the remaining three shall be eminent persons from the field of management, finance, banking, transport services, engineering, architecture, hotel and restaurant, commerce and industry and legal or accountancy profession.
(5)The Chairperson and full time members shall be appointed by the State Government on the recommendation of a screening committee consisting of -
(a) Chief Secretary to the State Government - Chairperson;
(b) Secretary to the Government incharge of Finance Department - Member;
(c) Secretary to the Government incharge of PlanningDepartment - Member;
(d) Secretary to the Government incharge of Public WorksDepartment - Member; and
(e) Secretary to the Government incharge of TransportDepartment - Member-secretary.
Explanation. - For the purposes of this sub-section and section 31, expression "Secretary to the Government incharge" means the Secretary to the Government incharge of a department and includes an Additional Chief Secretary or a Principal Secretary when he is incharge of a department.