Section 6(2) in U.P. Urban Planning and Development Act, 1973
(2)The Advisory Council in respect of a development area in Sub-section (3) of Section 4 shall consist of the following members namely-(a)the Chairman of the Authority ex-officio, who shall be the President.(b)The Chief Town and Country Planner, Uttar Pradesh, and the Chief Engineer, Local Self-Government Engineering Department, Uttar Pradesh, ex officio:(c)The Director, Medical and Health Services, Uttar Pradesh, or his nominee who shall not be below the rank of a Deputy Director, ex officio:(d)four representatives of the local authorities having jurisdiction within the limits of the development area, to be elected by their members from among themselves:(e)The Transport Commissioner, Uttar Pradesh, or his nominee who shall, not be below the rank of a Deputy Transport Commissioner, ex officio:(f)The Chairman, State Electricity Board, Uttar Pradesh or his nominee, ex officio:(g)All the members of the House of the People and the State Legislative Assembly whose constituencies include any part of the development area:(h)All members of the Council of States and the State Legislative Council who have their residence in the development area:(i)Three members to be nominated by the State Government, one of whom shall represent the interest of labour and one the interest of industry and commerce in the development area.
