Section 5(3) in The Gujarat Town Planning and Urban Development Act, 1976
(3)An area development authority shall consist of the following members, namely:-(i)a Chairman to be appointed by the State Government;(ii)the Chief Town Planner or his representative, ex-officio;(iii)[ such persons not exceeding four from amongst the members of the local authorities functioning in the development area as may be nominated by the State Government; [Clauses (iii) and (iii-a) were substituted for Clause (iii) by Gujarat 2 of 1999, Section 3 (w.e.f. 01-05-1999).](iii-a) the Presidents of the district panchayats functioning in the development area or in any part thereof, ex-officio;](iv)two officials of the State Government to be nominated by that Government, ex-officio;(v)a non-official who possesses special knowledge or practical experience in town planning, to be appointed by the State Government;(vi)a member secretary to be appointed by the State Government who shall also be designated as the Chief Executive Authority of the area development authority.
