Section 4(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)The Authority established under section (1) of section 3 shall consist of the following members, namely :-(i)Chief Minister ;(ii)Minister for Housing and Urban Development ;(iii)Minister for Transport ;(iv)Members of Parliament in the Metropolitan Region ;(v)Minister of State for Housing and Urban Development ;(vi)Mayor of the Municipal Corporation concerned ;(vii)Presidents of the Municipal Committees and Municipal Councils within the Metropolitan Region ;(viii)Chairperson(s) of the District Planning and Development Board(s) in the Metropolitan Region.(ix)Four Members of the Legislative Assembly, representing constituencies falling wholly or partly within the limits of the Metropolitan Region, to be nominated by the Government ;(x)One Member of the Legislative Council, to be nominated by the Government ;(xi)Chief Secretary to the Government of Jammu and Kashmir ;(xii)Administrative Secretary, Housing and Urban Development Department ;(xiii)Chief Executive Officer ;(xiv)Divisional Commissioner and Inspector General of Police of the respective Region ;(xv)Municipal Commissioner of the Municipal Corporation within the Capital City ;(xvi)Such experts of eminence, not exceeding six, as the Government may from time to time nominate from the field of urban infrastructure, public administration, finance, management, urban forestry, environment, engineering, town planning, etc. as members ;(xvii)Vice-Chairperson(s)/Chief Executive Officer(s) of the Development Authority(ies) ; and(xviii)Deputy Commissioner(s) of the District(s) falling in the Metropolitan Region ;
