Section 3 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
3.
(1)The State Government shall, by notification in the Gazette, constitute for the purpose of this Act, a Parishad, to be called the Vindhya Dham Teerth Vikas Parishad.(2)The Parishad shall be a body corporate.(3)The Parishad shall consist of the following members, namely:-(a)the Chief Minister, Uttar Pradesh who shall be the Chairperson of the Parishad;(b)Vice-Chairperson- The Minister of Tourism Department Government of Uttar Pradesh.(c)Members of each House of the State Legislature of district Mirzapur, ex-officio;(d)Executive Vice-Chairperson- Appointed by Government of Uttar Pradesh.(e)Member Co-ordinator The Princpal Secretary to Government of Uttar Pradesh in the Department of Tourism, ex officio;(f)the Principal Secretary to the Government of Uttar Pradesh in the Department of Housing and Urban Planning, ex officio;(g)The Principal Secretary to the Government of Uttar Pradesh in the Department of Finance, ex officio;(h)The Principal Secretary to the Government of Uttar Pradesh in the Department of Culture, ex officio;(i)The Principal Secretary to the Government of Uttar Pradesh in the Department of Religious Affairs, ex officio;(j)The Principal Secretary to the Government of Uttar Pradesh in the Department of Urban Development, ex officio;(k)The Principal Secretary to the Government of Uttar Pradesh in the Department of Transport, ex officio;(l)The Principal Secretary to the Government of Uttar Pradesh in the Department of Environment, Forest and Climate change, ex officio;(m)The Principal Secretary to the Government of Uttar Pradesh in the Department of Public Works, ex officio;(n)The Commissioner, Vindhyachal Division, Mirzapur , ex officio;(o)The District Magistrate, Mirzapur , ex officio;(p)Senior Superintendent of Police/Superintendent of Mirzapur, ex officio;(q)The Chief Town and Country Planner, Uttar Pradesh, ex officio;(r)The Chief Executive Officer of the Parishad who shall be the Member-Secretary.(s)The Vice Chairperson, Mirzapur-Vindhyachal -Development Authority, Mirzapur, ex officio;(t)The Executive Officer Vindhyachal Nagar Palika Parishad , ex officio(u)five eminent persons having knowledge, experience, exposure and track record of efforts for the conservation of heritage of Vindhyachal region, to be nominated by the Chairperson in consultation with the State Government;(v)Donors who make a donation of Rs. Ten crore or more shall be eligible to be considered as a nominated member after the approval of the Parishad.(4)The terms and conditions of office of the members nominated under clause (u) and(v)of sub-section (3) shall be such as may be prescribed.(1)There shall be an Executive Vice-Chairperson of the Parishad to be appointed by the State Government(2)The Executive vice chairperson shall constitute a technical team in consultation with the Principal secretary/secretary of such departments as are members of the parishad comprising experts of different fields. The team will examin from time to time the work doneby the parishad and submit its report to the executive vice-chairperson.(3)There shall be the Chief Executive Officer of the Parishad to be appointed by the State Government from amongst the officers not below the rank of Special Secretary of the State Government.(4)The Chief Executive Officer shall be the officer of the Parishad and all the officers and employees appointed by the Parishad shall be under the administrative control of the Chief Executive Officer.(5)The Executive Vice-Chairperson and the Chief Executive Officer shall be entitled to receive from the fund of the Parishad such salaries and allowances and be governed by such conditions of service as may be determined by general or special order of the StateGovernment in this behalf.(6)All orders and decisions and other instruments of the Parishad shall be authenticated by the signature of the Chief Executive Officer.(1)There shall be an Executive Committee to exercise the powers and the functions of the Parishad in the event of an emergent or other time-sensitive matters when it is not practicable to assemble the entire Parishad. The Executive Committee shall comprise of all the ex-officio members of the Parishad and shall be chaired by the Vice-Chairperson.(2)The Parishad shall, in its next meeting, review the minutes of the Executive Committee and may modify, reject or ractify the action taken by the Executive Committee.
