Section 4 in Jharkhand Tourism Development and Registration Act, 2015
4. Establishment and constitution of the Authority.
(1)The Government may, by notification in the Official Gazette, establish an Authority to be known as the "Tourism Development Authority" for carrying out the purposes of this Act for a specific Tourist place, as may be notified by the State Government. While notifying such tourist place, the extent and boundaries of such place would also be specifically mentioned so as to clearly demarcate the jurisdiction of such authority.(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power to acquire, hold and dispose of property and to contract and may, by the said name sue and be sued.(3)(i)The Authority shall consist of a Chairman, a Managing Director, an Executive Director, six other Directors, who shall be nominated by the State Government and who shall hold their office, on terms and conditions to be prescribed in this behalf, at the pleasure of the State Government.(ii)Directors of the Authority shall be nominated by the Government, by notification, from amongst the persons, who have outstanding contribution or expertise in the field of development and promotion of tourism industry and having experience of working in the tourism and travel trade for at least 10 years.(iii)Principal Secretary/Secretary of Department of Tourism, Art Culture, Sports & Youth Affairs shall be the Chairman of the Authority.(iv)The State Government may, if it is found to be expedient, appoint the same person as Chairman and Managing Director of the Authority.(4)(i)The Deputy Commissioner of the concerned district or as notified by the Government will be the Managing Director of the Authority. The Managing Director will also be the Vice Chairman of the Authority and carry out all the appertain functions in this regard.(ii)The services of the Executive Director of the Authority shall be taken on deputation or on contractual basis for a period of three years in the first instance on extend-able basis. Such services may, however, be terminated in case of unsatisfactory performance or due to resignation after giving a notice of 15 days to either party.(iii)The Executive Director of the Authority shall perform, among others, the following duties under the general guidance of the Managing Director :(a)he shall receive all the moneys on behalf of the Authority and issue receipt and maintain proper account for the same;(b)he shall withdraw money from the fund of the Authority to make payments of salaries and allowances and for the expenditures of the Authority;(c)he shall attest any order of the Authority;(d)he shall be the Member Secretary of the Authority and carry out all functions appertain therewith;(e)he shall carry out any such duty, which may be assigned to him from time to time by the Authority or State Government.(5)The non-official Directors shall be paid such allowances as may be notified by the Government from time to time.(6)Every Director and every officer and employee of the Authority shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
