Section 3(3) in The Delhi Development Authority Act, 1957
(3)The Authority shall consist of the following members, namely:-(a)a chairman who shall be the [Lieutenant Governor] [ Substituted for "Administrator" by Act 36 of 1996, w.e.f. 21.12.1996.] of the [National Capital Territory of Delhi] [Substituted for "Union Territory of Delhi" by Act 36 of 1996, w.e.f. 21.12.1996.], ex officio;(b)a vice-chairman to be appointed by the Central Government;(c)a finance and accounts member to be appointed by the Central Government;(d)an engineer member to be appointed by the Central Government;(e)as and when the Municipal Corporation of Delhi is established, two representatives of that corporation to be elected by the councillors and aldermen of the corporation from among themselves;(f)[ three representatives of the Legislative Assembly of the National Capital Territory of Delhi to be elected by means of a single transferable vote by the members of the Legislative Assembly from among themselves of which two shall be from among the ruling party and one from the party in opposition to the government:PROVIDED that no member of the Council of Ministers for the Government of National Capital Territory of Delhi shall be eligible to be elected to the Authority. [Substituted by Act 36 of 1996, section 3 for clause (f) (w.e.f. 21-12-1996). Earlier clause (f) was substituted by Act 19 of 1996, sec 36 (w.e.f 7-9-1966)]Explanation. [Substituted by Act 36 of 1996, section 3 for clause (f) (w.e.f. 21-12-1996). Earlier clause (f) was substituted by Act 19 of 1996, sec 36 (w.e.f 7-9-1966)] - For the purposes of this clause, "ruling party" and "party in opposition to government" shall mean the ruling party and the party in opposition to the Government recognised as such by the Speaker of the Legislative Assembly of the National Capital Territory of Delhi;] [Substituted by Act 36 of 1996, section 3 for clause (f) (w.e.f. 21-12-1996). Earlier clause (f) was substituted by Act 19 of 1996, section 36 (w.e.f 7-9-1966)](g)[ three other persons to be nominated by the Central Government, of whom one shall be a person with experience of town planning or architecture; and] [Substituted by Act 56 of 1963, section 3 for clause (g) (w.e.f. 30-12-1963)](h)the Commissioner of the Municipal Corporation of Delhi, ex officio.
