Section 5(2) in The Delhi Development Authority Act, 1957
(2)The advisory council shall consist of the following members, namely: -(a)the chairman of the Authority, ex officio, who shall be the president;(b)two persons with knowledge of town planning or architecture to be nominated by the Central Government;(c)one representative of the Health Services of Delhi administration to be nominated by the Central Government;(d)four representatives of the Municipal Corporation of Delhi to be elected by the councillors and aldermen from among themselves.(e)[ two persons representing the Delhi Electric Supply Committee and the Delhi Water Supply and Sewage Disposal Committee of the said corporation of whom - [Substituted by Act 38 of 1984, w.e.f.12.3.1985](i)one shall be elected by the members of the Delhi Electric Supply Committee from among themselves, and [Substituted by Act 38 of 1984, w.e.f.12.3.1985](ii)one shall be elected by the members of the Delhi Water Supply and Sewage Disposal Committee from among themselves; [Substituted by Act 38 of 1984, w.e.f.12.3.1985](ee)one representative of the Delhi Transport Corporation to be nominated by the Central Government;] [Substituted by Act 38 of 1984, w.e.f.12.3.1985](f)three persons to be nominated by the Central Government of whom one shall represent the interests of commerce and industry and one, the interest of labour, in Delhi;(g)four persons from the technical departments of the Central Government to be nominated by that Government; and(h)three members of Parliament of whom two shall be members of the House of the People and one shall be a member of the Council of States to be elected respectively by the members of the House of the People and the members of the Council of States.
