Section 8(2) in Rail Land Development Authority (Constitution) Rules, 2007
(2)The Executive Board shall consist of the Chairman, the Vice Chairman and four other Members appointed under the Act. The four members shall be [Member (Projects), Member (Business Development), Member (Revenue) and Member (Planning)] [Substituted 'Member (Planning, Infrastructure and Development), Member (Planning Rail Traffic Coordination), Member Finance and Member (Real Estate and Urban Planning)' by Notification No. G.S.R. 32(E), dated 13.1.2020.].
