Section 12(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(2)The Residents Advisory Council shall consist of the Chief Executive Officer, who shall preside over the meetings of the council and the following members, namely :-(a)Commissioner of the Municipal Corporation concerned ;(b)Deputy Commissioners and Superintendents of Police of the Districts falling in the Metropolitan Region ;(c)Director Urban Local Bodies of the respective division ;(d)Director Tourism of the respective division ;(e)Chief Engineers of Public Works Department, Public Health Engineering Department, Power Development Department and Urban Environment Engineering Department of the Region ;(f)such officers of the Authority, not exceeding two, as the Chief Executive Officer may, from time to time, nominate ; and(g)such persons, not less than six and not more than ten, being residents in the Metropolitan Region, to be nominated from amongst resident welfare associations, civil society, labour, industry, real estate developers, commerce and services by the Authority or the Executive Committee, in such manner and for such term, as may be prescribed.
