Section 65 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
65. Special Area Development Authority.
(1)Every special area shall have a Special Area Development Authority consisting of,-(a)a Chairman;(b)one or more Vice-Chairman; and(c)such number of members as the State Government may determine from time to time out of whom at least two shall be women to be appointed by the State Government.(2)The names of the Chairman, Vice-Chairman and other members shall be notified in the Gazette.(3)The term of office of Chairman, Vice-Chairman and other members shall be such as may be prescribed.(4)The salaries and allowances payable to, and other terms and conditions of service of the Chairman and Vice-Chairman shall be such as may be prescribed.(5)The members shall not be entitled to any salary but shall receive such allowances as may be prescribed.
