Section 5(2) in The Orissa Development Authorities Act, 1982
(2)The Advisory Council shall consist of the following members, namely :((a) The President, who shall be appointed by the State Government;] [Substituted vide Orissa Gazette Extraordinary No. 2185/15.12.1984 Ordinance. No. 12 of 1984.][(a-1) the Vice-Chairman, member ex officio;] [Inserted vide Orissa Gazette Extraordinary No. 2185/15.12.1984 Ordinance. No. 12 of 1984.](b)the members of the Authority referred to in Clauses (g) and (h) of Sub-section (5) of Section 3, member ex officio;(c)a member of the Orissa Legislature, representing the whole or any part of the development area, to be nominated by the State Government-member;(d)other members not exceeding fifteen in number to be nominated by the State Government of whom at least five shall be such non-officials who in the opinion of the State Government have special knowledge or practical experience of matters relating to labour, industry, landscaping, economics or environmental science.
