Section 10 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
10. Avas Samitis. - (1) The State Government may for any unit constitute a local advisory committee to be called Avas Samiti consisting of a Chairman and such other members and on such terms and conditions as may be prescribed.
(2)The Chairman of the Avas Samiti shall be -(a)in the case of a city, the Nagar Pramukh of the Nagar Mahapalika thereof;(b)in the case of a municipality, the President of the municipal board thereof;(c)in the case of any other area (which may include a municipality or part thereof), the President or Chairman of any local authority having jurisdiction in that area, to be appointed by the State Government.(3)The Board shall consult the Avas Samiti concerned on such matters as may be prescribed and may also consult it on any other matter.
