Section 63 in Haryana Urban Development Authority Act, 1977
63. Constitution of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
(1)The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in respect of any local development area declared for development under sub-section (1) of Section 62 shall consist of the following members :-(a)Chairman of the Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be the Chairman of Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(b)[ a whole time Vice-Chairman not below the rank of Commissioner serving or retired to be appointed by the Government;] [Substituted by Haryana Act No. 23 of 2004.](c)the Secretary to the Government, Haryana, in the Town and Country Planning Department, ex-officio;(d)the Secretary of the Government, Haryana, in the Local Government Department, ex-officio;(e)the Secretary to the Government, Haryana, in the Finance Department, ex-officio;(f)the Director, Town and Country Planning Department, Haryana, ex- officio;(g)the Chief Administrator, Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], ex-officio;(h)Chairman of the Haryana State Electricity Board or his nominee;(i)Deputy Commissioner of the district in which the local development area is situated;(j)[ Mayor of a Municipal Corporation and in case of municipal committee/council, the president, ex officio;.] [Substituted by Haryana Act No. 23 of 2004.](k)not more than three other members, one of them having experience in engineering, town planning or architecture, as may be nominated by the Government.(2)A member referred to in clause (c), clause (d), clause (e), of sub-section (1) may instead of attending a meeting of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], himself, depute an officer, not below the rank of Deputy Secretary in the department, and not below the rank of Chief Town Planner and Administrator, Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], in case of a member referred to in clause (f) and clause (g), respectively. The officers so deputed shall have the right to take part in the proceedings of the meeting and also have the right to vote respectively.
