Section 4(1) in Ajmer Development Authority Act, 2013
(1)The Authority shall consist of the following members, namely:-(i)a Chairman, who shall be appointed by the State Government;(ii)Ajmer Development Commissioner, Ajmer who shall be the Vice - Chairman;(iii)Secretary to the Government, Urban Governance (Development and Housing Department); or his representative not below the rank of Deputy Secretary;Explanation. - For the purpose of this clause, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of the department.(iv)Deputy Housing Commissioner, Rajasthan Housing Board, Jaipur (Ajmer Region);(v)Additional Chief Engineer, Public Health Engineering Department, Ajmer;(vi)Additional Chief Engineer, Public Works Department, Ajmer;(vii)District Collector, Ajmer;(viii)Chief Managing Director, Ajmer Vidyut Vitran Nigam Ltd., Ajmer;(ix)Mayor/Administrator, Municipal Corporation, Ajmer;(x)Chairman/Administrator, Municipal Council, Kishangarh (Ajmer);(xi)Chairman/Administrator, Municipal Board Pushkar (Ajmer);(xii)Zila Pramukh of Zila Parishad, Ajmer ;(xiii)Deputy Town Planner, Ajmer;(xiv)Non-official members, not exceeding seven, to be nominated by the State Government; and(xv)Secretary Ajmer Development Authority who shall be the Member-Secretary.
