Section 11(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(3)The State Authority shall consist of the following members, namely:(a)Chief Minister of the State- Chairperson;(b)Ministers for Urban Development' Housing/ Municipal Administration/ Local Self-Government-vice-Chairman;(c)Minister for Finance-Member;(d)Minister for Land Management & Revenue-Member(e)Minister for Environment & Forest-Member(f)Minister for Law & Justice/ Legal Affairs-Member;(g)Chief Secretary-Member;(h)Managing Director/ Chief Executive Officer of the Slum Development Board/ Slum Development Authority, if any,(i)Two members representing civil society/community based organizations/ NGO's/ Social Organization etc to be nominated by the Chairperson-Members;(j)Secretary (Municipal Administration/ Urban Development/ Local Self Government/ Housing) of the State Government who shall also be designated as the Chief Executive Officer of the State Authority- Member Secretary;(k)Any other member that the State Government may decide.
