Section 5(d) in Rail Land Development Authority (Constitution) Rules, 2007
(d)Where commercial development of site entrusted to the Authority under clause (ii) of sub-section (2) of section 4(D), involves construction or re-development or modifications to railway station building and/or yards, the detailed plans for such development shall be got approved by a Committee consisting of one nodal officer each from Authority and railway administration and the Central Government shall ask the railway administrations to nominate one nodal officer for such purpose.
