(2)The Board shall consist of(i)A Chairperson who shall be the Minister Incharge of the subject matter of the Government and a Vice Chairperson to be nominated by Speaker from amongst members as per clause 2 (iii).(ii)A Chief Executive Officer to be nominated by the Government who shall be an officer drawing pay in the scale not less than that of a Joint Secretary to the Government of India.(iii)Three members of the Legislative Assembly of the National Capital Territory of Delhi to be nominated by the Speaker.(iv)Two members of the Municipal Corporation of Delhi to be nominated by the Mayor.(v)The Commissioner of the Municipal Corporation of Delhi, ex-officio. (vi) The Chairperson of the New Delhi Municipal Council, ex-officio. (vii) A member (Water Supply) to be nominated by Government who shall be an engineer, drawing pay in the scale not less than that of a Joint Secretary to the Government of India, having specialised knowledge and experience in the matters relating to water supply.(viii)A member (Drainage) to be nominated by Government who shall be an engineer, drawing pay in the scale not less than that of a joint Secretary to the Government of India, having specialised knowledge and experience in the matters relating to drainage.(ix)A member (Finance) to be nominated by Government drawing pay in the scale not less than that of a Joint Secretary to the Government of India having specialised knowledge and practical experience of accounting and financial matters.(x)A member (Administration) to be nominated by Government drawing pay in the scale not less than that of a joint Secretary to the Government of India, having specialised knowledge and practical experience of personnel and administrative matters.(xi)Secretary Incharge of the Department of the Government dealing with the Board, ex-officio.(xii)A representative of the Ministry of Urban Affairs and Employment, Government of India who shall not be below the rank of Joint Secretary to the Government of India, to be nominated by the Central Government.(xiii)One representative of the Delhi Cantonment Board, preferably an elected representative of the Delhi Cantonment Board, to be nominated by its President.(xiv)A representative of the Central Ground Water Authority who shall not be below the rank of a Chief Engineer, to be nominated by the Central Government.
