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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(a) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(a)The Ambaji Pilgrimage Tourism Authority shall consist of the following members, namely: -
(i)a Chairman to be appointed by the State Government;
(ii)the Vice - Chairman – Collector, Banaskantha, ex-officio;
(iii)the Secretary, Gujarat Pavitra Yatradham Vikas Board, ex-officio;
(iv)the Joint Secretary / Deputy Secretary, Tourism Department, ex-officio;
(v)the Superintendent of Police, Banaskantha, ex-officio;
(vi)two officials of the State Government, to be nominated by the State Government, ex-officio;
(vii)the Town Planner, District: Banaskantha, ex-officio;
(viii)the Prant Officer, Ta: Danta, District: Banaskantha, ex-officio;
(ix)two experts who possess experience and knowledge in area development or Pilgrimage Tourism to be nominated by the State Government;
(x)the President, Danta Taluka Panchayat, District: Banaskantha, ex-officio;
(xi)a Member-Secretary who shall also be designated as the Chief Executive Officer – Administrator and Deputy Collector, Ambaji Trust, ex-officio;