The Odisha Land Rights to Slum Dwellers Rules, 2017
3. Constitution of Urban Area Slum Redevelopment and Rehabilitation Committee.-
Subject to the provisions of sub-section (2) of section 6, every Urban Area Slum Redevelopment and Rehabilitation Committee shall comprise of such other members, namely:-
| (a) An elected representative of the Urban Local Body nominated by the Municipal Council - | : | Member; |
| (b) Superintendent of Police or his representative, not below the rank of Deputy Superintendent of Police or Sub-Divisional Police Officer (SDPO) | : | Member; |
| (c) Tehsildar of the District | : | Member; |
| (d) Executive Officer of the Urban Local Body | : | Member; |
| (e) One urban planner to be nominated by the Collector | : | Member; |
| (f) One representative from any Community Based Organization or slum dwellers who are resident in the slums in the respective urban area | : | to be nominated by the Collector; |
| (g) One representative of a reputed Non-Government Organization or Civil Society Organizations working in the urban area of the State | : | to be nominated by the Collector. |
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