Section 4(1) in Jodhpur Development Authority Act, 2009
(1)The Authority shall consist of the following members, namely: -(i)a Chairman, appointed by the State Government;(ii)a Vice-chairman, Jodhpur Development Commissioner, Jodhpur;(iii)Principal Secretary to the Government, Urban Governance (Development and Housing Department); or his representative below the rank of Deputy Secretary;(iv)Dy. Housing Commissioner, Rajasthan Housing Board, Jodhpur;(v)Additional Chief Engineer, Public Health Engineering Department Jodhpur;(vi)Additional Chief Engineer, Public works Department, Jodhpur;(vii)District Collector, Jodhpur;(viii)Chief Managing director Jodhpur Vidyut Vitran Nigam Ltd., Jodhpur;(ix)Chairman/Administrator, Municipal corporation, Jodhpur;(x)Zila Pramukh of Zila Parishad, Jodhpur;(xi)Dy. Town planner, Jodhpur; and(xii)Non-official members, not exceeding seven to be nominated by the State Government.
