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State of Uttarakhand - Section

Section 4 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

4. The Special Area Authorities.

(1)The State Government may, by notification, for the purpose of this Act, constitute an Authority to be called (Name of the area) Special Area Tourism Development Authority.
(2)The Special Area Authority shall be a body corporate and shall consist of the following members, namely:-
(a) The Secretary, Tourism, Government ofUttarakhand ex-officio (Chairman);
(b) The Secretary, Finance, Government ofUttarakhand ex- officio (member);
(c) The Secretary, Planning, Government ofUttarakhand ex- officio (member);
(d) The Secretary, PWD, Government of Uttarakhand ex- officio (member);
(e) The Secretary, Urban, Government of Uttarakhand ex- officio (member);
(f) The Secretary, Housing, Government ofUttarakhand ex- officio (member);
(g) The Secretary, Panchayat, Government ofUttarakhand ex- officio (member);
(h) The Secretary, Forest, Government of Uttarakhand ex- officio (member);
(i) Chief Town Country Planner, Government ofUttarakhand ex- officio (member);
(j) District Magistrate of the district, any partof, which is included in the special development area ex- officio (member);
(k) Five persons to be nominated by the StateGovernment, who shall be persons of ability, integrity andstanding and having adequate knowledge or experience of or haveshown capacity in dealing with problems relating to environment,landscape architecture, tourism, sports especially related towater, commerce, economics, public affairs, etc. Members;
(l) Such other members, not exceeding two, as may benominated by the State Government to represent, other interestsin the environment protection, sustained development, tourism andsports preferably related to water gaming; Members;
(m) Chief Executive Officer Member Secretary.
(3)A member referred to in Clause (b), (c), (d), (e), (f), (g) and (h) of sub-section (2) may instead of attending a meeting of the Authority himself, depute an officer, not below the rank of Additional Secretary ex-official in the department, and a member referred to in clause (j) of sub-section (2) may, likewise depute an officer not below the rank of Additional District Magistrate ex-official. The officer so deputed shall have the right to take part in the proceeding of the meeting and shall also have the right to vote.
(4)The Special Area Authority may associate with itself, in such manner and for such purpose as may be determined by regulations, any person whose assistance or advice it may desire in complying with any of the provisions of this Act.
(5)Any person associated under sub-section (4) shall have the right to take part in the discussion of the Authority relevant to the purpose for which he has been associated, but he shall not be entitled to vote.
(6)The terms of office of the nominated members under clause (k) and (l) of sub-section (2) of this section shall be such as the State Government may determine by order :Provided that the State Government may anytime for the reasons recorded in writing terminate membership of the nominated member before expiry of the term so determined under this sub-section.
(7)The nominated member of the Authority may anytime by writing under his hand addressed to the State Government resigned from his office, and on such resignation being accepted he shall be deemed to have vacated his office.
(8)No act or proceedings of the Authority shall be invalid merely by reason of the existence of any vacancy in, or defect in the constitution thereof or any irregularity in the procedure thereof not affecting the merits of the case.