Section 3 in The National Capital Region Planning Board Rules, 1985
3. Constitution of the Board.
- The Board shall consist of the following 21 members :-(a)the Union Minister of Works and Housing who shall be the Chairman of the Board;(b)the Chief Minister of Haryana;(c)the Chief Minister of Rajasthan;(d)the Chief Minister of Uttar Pradesh;(e)the Administrator of the Union Territory of Delhi;(f)(i)two members (to be nominated by the Government on the recommendation of the State of Haryana);(ii)two members (to be nominated by the Government on the recommendation of State of Rajasthan);(iii)two members (to be nominated by the Government on the recommendation of the State of Uttar Pradesh);(iv)two members (to be nominated by the Government on the recommendation of the Administrator of the Union Territory);(g)(i)Secretary to the Government of India in the Ministry of Works and Housing;(ii)Secretary to the Government of India, Department of Expenditure, Ministry of Finance;(iii)one member who shall be a person having knowledge and experience in town planning to be nominated by the Government;(h)a full-time Member-Secretary of the Board to be nominated by the Government from amongst officers of, or above, the rank of a Joint Secretary to the Government of India;(i)four other members to be nominated by the Government having regard to their knowledge and experience relevant to the functions and powers of the Board.
