Section 3(3) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
(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.
