Section 7 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
7. Advisory Committee.
(1)The Commission may. by notification, establish with effect from such date as it may specify in such notification, a Committee to be known as the State Advisory Committee.(2)The State Advisory Committee shall consist of one representative from each of the following nine interest-groups - (i) Commerce (ii) Industry (iii) Transport (iv) Builders (v) Senior Citizens (vi) Women (vii) Non-Governmental Organization involved in urban development (viii) Educational and Research' Institutions involved in Urban Development (ix) Advertisement Agencies.(3)The Chairperson of the Commission shall be the ex-officio Chairperson of the State Advisory Committee and the Members of the Commission and the Secretary, or his representative not below the rank of Deputy Secretary, to the Government in charge of the departments of housing, environment, urban, development and administration shall be the ex-officio members of the Committee.
