(1)The Authority shall consist of the following -(a)project administrator who shall be the Chairman;(b)an officer nominated by the Agricultural Production Commissioner, not below the rank of Joint Secretary;(bb)[ the Collectors of the Districts falling in the Area] [Instituted by U.P. Act 4 of 1987, vide Section 2 (w.e.f. 19th Dec. 1986)];(c)not more than five officials of the State Government;(d)one representative of the Central Government nominated by that Government;(e)one member to be nominated by the State Government to represent banks and financing institutions;(f)one member having special knowledge or practical experience in respect of agriculture and rural economics to be nominated by the State Government ;(g)not more than four members nominated by the State Government from amongst landholders of the relevant area, two of whom shall be so nominated from the weaker sections of that area, and the other two shall be from amongst the small farmers of that area.
