Section 11 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
11. State Slum Redevelopment Authority.
(1)The State Government, may by notification, establish for the purpose of this Act an Authority to be called the State Slum Redevelopment Authority, (hereinafter referred to as the State Authority'), to continuously monitor implementation of this Act and to recommend corrective measures wherever necessary, to take overriding decisions that concern land use, town planning, master planning processes etc. and to exercise powers and perform such other functions assigned to it under this Act.(2)The State Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may by the said name sue and be sued.(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.(4)The Procedure and conduct of business by the State Authority, its budget and the term of office and conditions of service of the members shall be as prescribed(5)The terms and conditions for the appointment of officers and employees to function as the secretariat of the State Authority, their salaries and allowances etc. shall be as prescribed.
