Section 7(1) in The Jaipur Development Authority Act, 1982
(1)There shall be an Executive Committee of the Authority consisting of the following members namely:-(i)a Chairman, who shall be the Jaipur Development Commissioner;(ii)Secretary, Urban Development and Housing or his representative not below the rank of Deputy Secretary;(iii)Secretary, Jaipur Development Authority (who shall be the Member-Secretary of the Committee);(iv)Chief Engineer, Public Works Department, Rajasthan;(v)Chief Engineer, Public Health Engineering Department, Rajasthan;(vi)Representative of the Rajasthan State Electricity Board not below the rank of a Chief Engineer;(vii)Managing Director, Rajasthan State Industrial and Investment Corporation Limited;(viii)General Manager, Rajasthan State Road Transport Corporation;(ix)Managing Director, Rajasthan Tourism Development Corporation;(x)Director, Engineering of the Authority;(xi)Director, Town Planning of the Authority;(xii)Director, Finance of the Authority;(xiii)Collector, Jaipur;(xiv)Superintendent of Police, Jaipur;(xv)The Commissioner, Municipal Council, Jaipur:Provided that where an Administrator has been appointed of the Municipality of Jaipur, he shall be the member.
