Section 22(4) in The Gujarat Town Planning and Urban Development Act, 1976
(4)The urban development authority shall consist of the following members namely:-(i)a Chairman to be appointed by the State Government;(ii)such persons, not exceeding [four in number] [These words were substituted for the words 'two in number,' by Gujarat 2 of 1999, Section 9 (3) (a) (w.e.f. 01-05-1999).] who are members of the local authority or authorities functioning in the urban development area, as may be nominated by the State Government;(iii)[Three officials] [These words were substituted for the words 'two officials', by Gujarat 2 of 1999, Section (3) (b) (w.e.f. 01-05-1999).] of the State Government, to be nominated by that Government, ex-officio;(iv)the Presidents of the district panchayats functioning in the urban development area, or, as the case may be, part thereof, ex-officio;(v)the Chief Town planner or his representative, ex-officio;,(vi)the Chief Engineer or Engineers (Public Health) of the local authority or authorities functioning in the urban development area or his or their nominee or nominees, ex-officio;[(vi-a) the Municipal Commissioner of the Municipal Corporation, if any, functioning in the urban development area, ex-officio;] [Clause (vi-a) was inserted by Gujarat 2 of 1999, Section 9 (3) (c) (w.e.f. 01-05-1999).](vii)a member secretary to be appointed by the State Government who shall also be designated as the Chief Executive Authority of the Urban Development Authority.
