Section 10 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
10. Constitution of the State Investment Promotion Board.
(1)The State Investment Promotion Board shall consist of the following members, namely :-(a)A Chairperson, who shall be the Chief Minister of Chhattisgarh.(b)A Vice-Chairperson, who shall be the Minister-in-charge of matters relating to Industries.[***] [Omitted '(c) Such member or persons, not exceeding seven, as the State Government may nominate from the fields of industry, trade and commerce, labour and academics.' by Act No. 16 of 2004, dated 2.1.2005.](d)Minister-in-charge of matters relating to Finance.(e)Minister-in-charge of matters relating to Energy.(f)Minister-in-charge of matters relating to Labour.(g)Minister-in-charge of matters relating to Forests.(h)Minister-in-charge of matters relating to Water Resources.(i)Minister-in-charge of matters relating to Agriculture.(j)Minister-in-charge of matters relating to Public Works.(k)Minister-in-charge of matters relating to Minerals.(l)Minister-in-charge of matters relating to Local Government.(m)Minister-in-charge of matters relating to Housing and Environment.(mm)[ Minister in charge of matters relating to Revenue.] [Inserted by Act No. 16 of 2004, dated 2.1.2005.](n)State Minister-in-charge of matters relating to Industries.(o)Chief Secretary of the Government-; and(p)Secretary in charge of matters relating to Industries by whatever name designated, shall ex-officio be the Convenor of the [Board] [Substituted 'Committee' by Act No. 16 of 2004, dated 2.1.2005.].(2)The State Board shall have the power to regulate its own procedure.(3)[ The State Board may constitute one or more Committee and may delegate any of its powers and functions to such Committee.(4)The State Industry Advisory Board shall consist of the following members, namely:-(a)A Chairperson, who shall be the Chief Minister of the Stale.(b)A Vice-Chairperson, who shall be the Minister in charge of matters relating to Industries.(c)Ministers in charge and secretaries of such other Departments of the State Government, as the State Government may specify.(d)Such number of persons, not exceeding five, as the State Government may nominate from amongst the office bearers of the organisations representing commerce, trade and industry.(e)Such number of eminent persons and experts, not exceeding five, as the State Government may nominate from the fields of commerce, trade and industry.(f)Such number of persons, not exceeding five, as the State Government may nominate from the fields of labour and human resource development.(g)Secretary in charge of matters relating to Industries, by whatever name designated, shall ex-officio be the Convener of the Advisory Board.]
