Section 203I(4) in The Haryana Municipal Act, 1973
(4)The Minister, Urban Development Department, Haryana, Commissioner, Urban Development Department, Haryana, Director, Urban Development Department, Haryana and Additional Director, Urban Development Department, Haryana, shall be ex-officio Chairman, Vice-Chairman, Chief Administrator and Secretary of the Board, respectively. The Board may associate any person whose assistance or advice it may require for carrying out the purposes of this Act.
