Section 8(2) in Ajmer Development Authority Act, 2013
(2)To aid and advise the Ajmer Development Commissioner, the State Government shall appoint the following Directors: -(i)Director, Engineering who shall not be below the rank of Chief Engineer of civil construction;(ii)Director, Town Planning who shall not be below the rank of Senior Town Planner and Architectural Advisor;(iii)Director, Finance who shall not be below the rank of Senior Accounts Officer; and(iv)Director, Law who shall not be below the rank of a District Judge or a Joint Legal Remembrancer of the Rajasthan State Legal Service.
