Section 63(1) in Haryana Urban Development Authority Act, 1977
(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.
