Section 3 in New Town, Kolkata Development Authority Act, 2007
3. Constitution of Development Authority.
(1)The State Government shall, by notification, constitute a Development Authority for New Town, Kolkata (hereinafter referred to in this Act as the Development Authority), for carrying out the purposes of this Act.(2)The Development Authority shall consist of-(a)a Chairman;(b)a Member-Secretary; and(c)such other members, not exceeding seven, as the State Government may deem fit.(3)The Chairman, the Member-Secretary and the other members shall be appointed by the State Government and shall hold office for a period of five years or for such lesser period, as the State Government may deem fit and shall be eligible to be re-appointed for a further period not exceeding five years.(4)Notwithstanding anything contained in this section, the State Government may, at any time, re-constitute the Development Authority.
