Section 8 in Rail Land Development Authority (Constitution) Rules, 2007
8. Management of the Authority.
(1)The general superintendence, direction and management of the affairs and business of the Authority shall vest in an Executive Board which may exercise all such powers and do all such acts and things as may be exercised or done by the Authority under the provisions of the Act.(2)The Executive Board shall consist of the Chairman, the Vice Chairman and four other Members appointed under the Act. The four members shall be [Member (Projects), Member (Business Development), Member (Revenue) and Member (Planning)] [Substituted 'Member (Planning, Infrastructure and Development), Member (Planning Rail Traffic Coordination), Member Finance and Member (Real Estate and Urban Planning)' by Notification No. G.S.R. 32(E), dated 13.1.2020.].(3)The business of the Board shall be conducted according to the procedure laid down by the Authority under the provisions of section 4 F of the Act.(4)The Board at its meeting shall among other matters consider for approval, adoption and execution wherever applicable, the scheme or schemes for the use of railway land and sites for commercial development as entrusted by the Central Government and the Authority may, if necessary convey to the Central Government its Opinion regarding such schemes for reconsideration and the decision of the Central Government there after shall be final.(5)A member of the Executive Board who is in anyway directly or indirectly interested in a contract made or proposed to be made by the Authority or any associate of the Authority, which is brought up for consideration before the Board, shall as soon as possible after the relevant circumstances have come to his knowledge, disclose the nature of his interest at a meeting of the Board and such a disclosure shall be recorded in the minutes of the Board Meeting and thereafter the member shall not take part in any deliberation or decision of the Board with respect to that contract.(6)The Board may appoint from time to time any person as adviser or consultant as it may consider necessary on such terms and conditions as may be laid down by the regulations, as per the extant Central Government Rules.(7)The authority shall have one Chief Vigilance Officer who shall report directly to the Vice-Chairman.(8)The Board shall appoint the Secretary of the Authority who shall be responsible for all legal compliances and be the custodian of the common seal of the Authority. The Secretary shall report directly to the Vice-Chairman the day-to-day affairs of the Authority,
