Section 3(3) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(3)The Parishad shall consist of the following members, namely:-(a)the Chief Minister, Uttar Pradesh who shall be the Chairperson of the Parishad;(b)Vice-Chairperson- The Minister of Tourism Department Government of Uttar Pradesh.(c)Members of each house of the State Legislature of district Chitrakoot, ex-officio;(d)Executive Vice-Chairperson- Appointed by Government of Uttar Pradesh.(e)Member Co-ordinator/The Princpal Secretary to Government of Uttar Pradesh in the Department of Tourism, ex officio;(f)the Principal Secretary to the Government of Uttar Pradesh in the Department of Housing and Urban Planning, ex officio;(g)The Principal Secretary to the Government of Uttar Pradesh in the Department of Finance, ex officio;(h)The Principal Secretary to the Government of Uttar Pradesh in the Department of Culture, ex officio;(i)The Principal Secretary to the Government of Uttar Pradesh in the Department of Religious Affairs, ex officio;(j)The Principal Secretary to the Government of Uttar Pradesh in the Department of Urban Development, ex officio;(k)The Principal Secretary to the Government of Uttar Pradesh in the Department of Transport, ex officio;(l)The Principal Secretary to the Government of Uttar Pradesh in the Department of Environment, Forest and Climate change, ex officio;(m)The Principal Secretary to the Government of Uttar Pradesh in the Department of Public Works, ex officio;(n)The Commissioner, Chitrakoot Division, Chitrakoot , ex officio;(o)The District Magistrate, Chitrakoot , ex officio;(p)Senior Superintendent of Police/Superintendent of Chitrakoot, ex officio;(q)The Chief Town and Country Planner, Uttar Pradesh, ex officio;(r)The Chief Executive Officer of the Parishad who shall be the Member-Secretary.(s)The Vice Chairperson, Chitrakoot Special Area-Development Authority, ex officio;(t)The Executive Officer Chitrakoot Nagar Palika Parishad , ex officio(u)five eminent persons having knowledge, experience, exposure and track record of efforts for the conservation of heritage of the state, to be nominated by the Chairperson;(v)Donors who donate a sum of Rs. One crore or more shall be eligible to be considered as a nominated member after the approval of the Parishad.
