Section 4(3) in U.P. Urban Planning and Development Act, 1973
(3)The Authority in respect of a development area which includes whole or any part of a city as defined in the [Uttar Pradesh Municipal Corporation Act. 1959), shall consist of the following members namely-(a)Chairman to be appointed by the State Government:(b)Vice-Chairman to be appointed by the State Government:(c)[ the Secretary to the State Government, in charge of the Department in which, for the time being, the business relating, to the Development Authorities is transferred, ex-officio:)] [Substituted by sub-section-3 of amendment act-1985(Act No-21 of 1985) dated 21.08.1985](d)the Secretary to the State Government in charge Of the Department of Finance, ex-officio.(e)the Chief Town and Country Planner, Uttar Pradesh ex-officio:(f)[ the Managing Director of the Jal Nigam established under the Uttar Pradesh Water Supply and Sewerage Act, 1975. ex-officio)] [Substituted by sub-section-2 of amendment act-1976(Act No-19 of 1976) dated 03.10.1975](g)the Mukhya Nagar Adhikari, ex-officio:(h)the District Magistrate of every district any part of which Included in the development area ex-officio:(i)four members to be elected by Sabhasads of the Nagar Mahapalika for the said city from amongst themselves,Provided that any such member shall cease to hold such office as soon as he ceases to be Sabhasad of the [Municipal Corporation] [Substituted By UP Act No. 3 of 1997]:(j)such other members not exceeding three as may be nominated by the State Government.
