Section 7(1) in Ajmer Development Authority Act, 2013
(1)There shall be an Executive Committee of the Authority consisting of the following members, namely:-(i)Ajmer Development Commissioner, who shall be the Chairman;(ii)representative of Secretary, Urban Governance (Development and Housing) not below the rank of Deputy Secretary;Explanation. - For the purpose of this clause, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of the department.(iii)Secretary, Ajmer Development Authority who shall be the Member-Secretary of the Committee;(iv)Additional Chief Engineer, Public Works Department, Ajmer Region, Ajmer, Rajasthan;(v)Additional Chief Engineer, Public Health Engineering Department, Ajmer Region, Ajmer, Rajasthan;(vi)Managing Director, Ajmer Vidyut Vitaran Nigam Limited or his representative not below the rank of a Chief Engineer;(vii)Managing Director, Rajasthan State Industrial and Investment Corporation Limited or his representative not below the rank of a General Manager;(viii)Managing Director, Rajasthan State Road Transport Corporation or his representative not below the rank of a General Manager;(ix)Deputy Director, Tourism, Ajmer;(x)Director, Engineering of the Authority;(xi)Director, Town Planning of the Authority;(xii)Director, Finance of the Authority;(xiii)Director, Law of the Authority;(xiv)District Collector, Ajmer;(xv)Superintendent of Police, Ajmer;(xvi)The Chief Executive Officer, Municipal Corporation, Ajmer;(xvii)The Commissioner, Municipal Council, Kishangarh, Ajmer; and(xviii)The Executive Officer, Municipal Board Pushkar, Ajmer.
