Section 6(2) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(2)The Planning and Development Committee shall consist of the following members, namely:-(a)the District Magistrate, Chitrakoot, who shall be the Chairperson, ex officio;(b)the Chief Executive Officer, who shall be the member secretary,;(c)the Senior Superintendent of Police, Chitrakoot, ex officio;(d)the Secretary-Special Zone Development Authority, Chitrakoot, ex officio;(e)the Executive Officer, Chitrakoot Nagar Palika Parishad, ex officio(f)the sahyukt Niyojak, Nagar evam Gram Niyojan Vibhag Uttar Pradesh Jhansi, exofficio;(g)the Chairperson of every Local Body in the Chitrakoot District, ex officio;(h)the Chief Engineer, Chitrakoot-Chitrakoot Development Authority, Chitrakoot, ex officio;(i)the Superintending Engineer, Public Works Departments, Chitrakoot, ex officio;(j)the Superintending Engineer, Jal Shakti Department, Chitrakoot , ex officio;(k)the Superintending Engineer, Pashchimaanchal Vidyut Vitran Nigam Limited (Urban and Rural), Chitrakoot, ex officio;(l)the Superintending Engineer, Uttar Pradesh Jal Nigam, Chitrakoot, ex officio;(m)the Divisional Forest Officer, Chitrakoot , ex officio;(n)the Regional Officer, Pollution Control Parishad, Banda, ex officio;(o)the Superintendent Archaeologist, Lucknow , ex officio;(p)the Regional Tourist Officer, Jhansi , ex officio;(q)a Landscape Designer and interpretive planner, to be nominated by the State Government;(r)an Environmentalist having experience of the state, to be nominated by the State Government;(s)an Eminent historian having experience in the cultural and mythological history of the state, to be nominated by the State Government;(t)a Litterateur or an Artist of repute having experience of the state, to be nominated by the State Government;(u)an Eminent lawyer, to be nominated by the State Government;(v)two eminent public representative or Social Worker, to be nominated by the State Government;
