Section 12 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
12. Residents Advisory Council.
(1)There shall be a Residents Advisory Council to aid and advise the Authority in discharge of its functions.(2)The Residents Advisory Council shall consist of the Chief Executive Officer, who shall preside over the meetings of the council and the following members, namely :-(a)Commissioner of the Municipal Corporation concerned ;(b)Deputy Commissioners and Superintendents of Police of the Districts falling in the Metropolitan Region ;(c)Director Urban Local Bodies of the respective division ;(d)Director Tourism of the respective division ;(e)Chief Engineers of Public Works Department, Public Health Engineering Department, Power Development Department and Urban Environment Engineering Department of the Region ;(f)such officers of the Authority, not exceeding two, as the Chief Executive Officer may, from time to time, nominate ; and(g)such persons, not less than six and not more than ten, being residents in the Metropolitan Region, to be nominated from amongst resident welfare associations, civil society, labour, industry, real estate developers, commerce and services by the Authority or the Executive Committee, in such manner and for such term, as may be prescribed.(3)The Residents Advisory Council may aid and advise the Authority on the implementation of the annual plan of action for infrastructure development, mobility management plan and the plan for sustainable management of the urban environment and make appropriate such recommendations, as it may decide.(4)The recommendations of the Residents Advisory Council, along with an explanatory memorandum on the action taken or proposed to be taken thereon, shall be placed by the Chief Executive Officer before the Authority.(5)The procedure for conduct of meetings and transaction of business of the Residents Advisory Council shall be such, as may be prescribed.(6)The members of the Residents Advisory Council nominated under clause (e) of sub-section (2), may receive such allowances for attending the meetings of the Authority, as may be prescribed.
