Section 7(1) in Jodhpur Development Authority Act, 2009
(1)There shall be an Executive Committee of the Authority consisting of the following members, namely: -(i)a Chairman, who shall be the Jodhpur Development Commissioner;(ii)representative of Principal Secretary, Urban Governance (Development and Housing! not below the rank of Deputy Secretary;(iii)Secretary, Jodhpur Development Authority (who shall be the member-Secretary of the Committee);(iv)Chief Engineer, Public Works Department, Jodhpur, Rajasthan;(v)Chief Engineer, Public Health Engineering Department, Jodhpur Rajasthan;(vi)Managing Director or his representative of the Jodhpur Vidyut Vitaran Nigam Limited not below the rank of a Chief Engineer;(vii)Managing Director, Rajasthan State Industrial and Investment Corporation Limited; or his representative not below the rank of General Manager;(viii)Managing Director, Rajasthan State Road Transport Corporation; his representative not below the rank of General Manager;(ix)Deputy Director, Tourism, Jodhpur;(x)Director. Engineering of the Authority,(xi)Director, Town Planning of the Authority;(xii)Director, Finance of the Authority;(xiii)Director, Law of the Authority;(xiv)Collector. Jodhpur;(xv)Superintendent of Police, Jodhpur; and(xvi)The Commissioner, Municipal Corporation, Jodhpur:Provided that where an Administrator has been appointed of the Municipal Corporation of Jodhpur, he shall be the member.
