Section 3(3) in The National Capital Region Planning Board Act, 1985
(3)The Board shall consist of such number of members, not exceeding twenty-one, as may be prescribed, and unless the rules made in this behalf otherwise provide, the Board shall consist of the following members, namely:-(a)the Union Minister for Works and Housing, who shall be the Chairman of the Board;(b)the Chief Minister of the State of Haryana;(c)the Chief Minister of the State of Rajasthan;(d)the Chief Minister of the State of Uttar Pradesh;(e)the Chief Minister of the Union territory;(f)eight members to be nominated by the Central Government on the recommendation of the participating States and the Administrator of the Union territory:Provided that not more than two members shall be nominated on the recommendation of the participating States and the Administrator of the Union territory:(g)three other members, of whom one shall be a person having knowledge and experience in town planning, to be nominated by the Central Government;(h)a full-time Member-Secretary of the Board, to be nominated by the Central Government from amongst officers of, or above, the rank of a Joint Secretary to, the Government of India:Provided that no change shall be made in the composition of the Board by rules except with the consent of the Government of each of the participating States and of the Administrator of the Union territory.
