Section 7(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)There shall be an Executive Committee of the Authority, consisting of the following members, namely :-(a)Chief Secretary to the Government of Jammu and Kashmir ;(b)Administrative Secretaries of Housing and Urban Development, Finance, Planning, Monitoring and Development, Tourism, Transport, R&B and PHE and Flood Control Departments ;(c)Divisional Commissioner and the Inspector General of Police of the respective Region ;(d)Municipal Commissioner of the Corporation in Capital City ;(e)Vice-Chairperson(s)/Chief Executive Officer(s) of Development Authority(ies) in the Region ;(f)Chief Executive Officers of Jammu & Srinagar Smart Cities Ltd. ;(g)Chief Executive Officer Economic Reconstruction Agency ;(h)Chief Town Planner, Town Planning Organization of the Region ;(i)Managing Director J&K Housing Board ;(j)Three members who are experts in the field of urban planning and infrastructure development, to be appointed by the Government ; and(k)Financial Advisor/ Chief Accounts Officer of the Authority.
