Section 3(5) in The Orissa Development Authorities Act, 1982
(5)The "Authority" shall consist of the following members, namely:(a)a Chairman, who shall be appointed by the State Government:(b)[a Vice-Chairman, who shall be an officer of the Central or State Government to be appointed by the State Government either on whole-time or on part-time basis and shall be the Chief Executive of the Authority: [Substituted vide Orissa Act No. 3 of 1993.]Provided that nothing in this clause shall debar the State Government to appoint a part-time Vice-Chairman during the vacancy caused due to the absence of the Vice-Chairman, either whole-time or part-time, to avoid dislocation in the functioning of the Authority ;](c)an Engineer-member, to be appointed by the State Government;(d)a Finance and Accounts member, to be appointed by the State Government ;(e)a Town and Regional Planning member, to be appointed by the State Government;(f)an Urban Designer or Architect-member, to be appointed by the State Government;(g)the Secretary, Housing and Urban Development Department, Government of Orissa or his representative, member ex officio;(h)the Chairman of Urban local bodies comprised within the development area, member, ex officio.
