Section 3(3) in The Delhi Preservation Of Trees Act, 1994
(3)The Tree Authority may co-opt as members in such manner and for such period as it may determine not more than five representatives of non-official organisations and Government Departments having special knowledge or practical experience in the preservation of trees.NOTIFICATIONIn exercise of the powers conferred under sub-section (1) and (2) of section 3 of the Delhi Preservation of Trees Act, 1994 (Act No. 11 of 1994) and in supersession of all the previous notifications, the Lt. Governor of National Capital Territory of Delhi, constitutes the Tree Authority for the purposes of the said Act as mentioned in Sections 4 and 7, for whole of the National Capital Territory of Delhi, comprising of the following:i. Secretary (E&F), Government of NCT of Delhi -Chairmanii. Shri Anil Choudhury, Member of the Legislative Assembly of NCT of Delhi -Memberiii. Shri Devendra Yadav, Member of the Legislative Assembly of NCT of Delhi -Memberiv. Addl. Pr. Chief Conservator of Forests, Govt. of NCT of Delhi -Memberv. Chief Conservator of Forests & Chief Wildlife Warden, Govt. of NCT of Delhi -Membervi. Additional District Magistrate (HQ) as representative of Divisional Commissioner, Govt. of NCT of Delhi. -Membervii. Director (Hort), MCD as representative of the local bodies -Memberviii Director (Hort.), NDMC as representative of the local bodies -Memberix. Prof. C. R. Babu, Director, CMEDE, Delhi University, Delhi -Co-opted Official Memberx. Smt. Usha Srinivasan of Development Alternatives -Co-opted Non-official Memberxi. Managing Director, DMRC or his representative - Co-opted Non-official Memberxii. Chief Executive Officer, Delhi Parks & Gardens - Co-opted Society, Department of Environment, Govt. of Non-official NCT of Delhi Memberxiii. Director (Hort.), Delhi Development Authority - Co-opted Non-official Memberxiv. Conservator of Forests - Member Secretary
