Section 14(1) in Ajmer Development Authority Act, 2013
(1)On the advice of the Authority, the State Government may, from time to time, by order published in the Official Gazette, constitute, (i) a Transport and Communications Board, (ii) a Water Resources Management Board, (iii) a Housing, Urban Renewal and Ecology Board and other Functional Boards for achieving the objects of the Authority with such names as it deems fit to specify, each having membership as provided in sub-section (2).
