Section 3 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
3. Constitution and composition of Gandhidham Development Authority.
(1)The State Government shall, as soon as may be, after the commencement of this Act, constitute for the purpose of this Act an authority to be called the Gandhidham Development Authority.(2)The Authority shall consist of the following members namely:-(a)the District Magistrate, Kutch, Ex-offico;(b)the District Public Health Officer, Kutch ex-officio;(c)five non-official members nominated by the State Government;(d)not more than three persons as may be nominated by the CentralGovernment.(3)The Chairman and the Secretary of the Authority shall be nominated by the State Government.(4)[ (a) the Chairman, Secretary and the members other than ex-officio members, of the Authority nominated by the State Government shall hold office during the pleasure of the State Government;(b)The members nominated by the Central Government under clause (d) of subsection (2) shall hold office, during the pleasure of the Central Government.](4A)[ The Chairman, the members other than members ex-officio and the Secretary, of the Authority shall receive such emoluments as may be prescribed.] [Sub-section (4A) was inserted by Gujarat 12 of 1966, section 2.](5)The Authority may, with the previous sanction of the State Government, appoint such officers, and clerical and other staff, as the Authority considers necessary.
