Section 3(4) in The Delhi Urban Shelter Improvement Board Act, 2010
(4)The Board shall consist of the following, namely :-(i)(a)a Chairperson, who shall be the Chief Minister;(b)a Vice-Chairperson who shall be the Minister in-charge of the concerned department of the Government dealing with the Board;(ii)the Chief Executive Officer, to be nominated by the Government who shall be an officer carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India;(iii)three members of the Legislative Assembly of Delhi, to be nominated by the Chairperson in consultation with the Speaker;(iv)two members of the Municipal Corporation of Delhi, to be nominated by the Mayor;(v)the Vice-Chairman, Delhi Development Authority, ex-officio;(vi)the Commissioner of the Municipal Corporation of Delhi, ex-officio;(vii)the Chief Executive Officer, Delhi Jal Board, ex-officio;(viii)the Chairperson of the New Delhi Municipal Council, ex- officio;(ix)a Member (Engineering), to be nominated by the Government, who shall be an engineer, carrying a scale of pay, which is not less than that of a Joint Secretary to the Government of India, having specialized knowledge and experience in the matter relating to engineering;(x)a Member (Finance), to be nominated by the Government carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India, having specialized knowledge and practical experience of accounting and financial matters;(xi)a Member (Administration), to be nominated by the Government carrying a scale of pay, which is not less than that of a Joint Secretary to the Government of India, having specialized knowledge and practical experience of personnel and administrative matters;(xii)a Member (Power) to be nominated by the Government carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India, having specialized knowledge and practical experience of power and administrative matters;(xiii)the Secretary in-charge of the concerned Department of the Government dealing with the Board, ex-officio;(xiv)a representative of the Ministry of Urban Development, Government of India, who shall be an officer of the rank of Joint Secretary to the Government of India, to be nominated by the Central Government;(xv)two experts on the subjects dealing with the urban planning and slum matters non-officials, to be nominated by the Chairperson.
