Section 57A(3)(b) in Uttar Pradesh Municipal Corporation Act, 1959

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(b)one-third of the members shall be nominated by the State Government from amongst -

(i)an officer, not below the rank of Deputy Secretary to the Central Government in the Ministry of Urban Development;

(ii)an officer, not below the rank of Joint Secretary to the State Government in the Urban Development Department;

(iii)an officer not below the rank of Joint Secretary to the State Government in the Forest Department;

(iv)the Chief Town and Country Planner, Uttar Pradesh;

(v)Director, Environment, Uttar Pradesh;

(vi)the Managing Director of Jal Nigam established under the Uttar Pradesh Water Supply and Sewerage Act, 1975;

(vii)the General Manager of Jal Sansthan established under the Uttar Pradesh Water Supply and Sewerage Act, 1975 situated in the Metropolitan area;

(viii)a Superintending Engineer of the Public Works Department;

(ix)a Superintending Engineer of the Uttar Pradesh State Electricity Board;

(x)Vice-Chairman of the Development Authority in the Metropolitan area.

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