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State of Haryana - Section

Section 3 in The Haryana Special Economic Zone Act, 2005

3. Constitution and functions of project evaluation committee.

(1)The Government shall by notification in the Official Gazette, constitute, for the purposes of this Act, a committee to be called project evaluation committee.
(2)The project evaluation committee shall consist of -
(a) Secretary to Government, Haryana, Industries and CommerceDepartment Chairman
(b) Director, Town and Country Planning Department Member
(c) Managing Director, Haryana State Industrial DevelopmentCorporation Member
(d) Managing Director, Haryana Vidyut Prasaran Nigam Member
(e) Engineer-in-Chief, Irrigation Department Member
(f) Representative of Finance Department not below the rank ofJoint Secretary Member
(g) Concerned Managing Director, Uttar Haryana Bijli Vitran Nigamor Dakshin Haryana Bijli Vitran Nigam Member
(h) Director, Industries and Commerce Department Member-Secretary
(3)The Committee shall perform the following functions, namely :-
(a)to evaluate the project and in case the project satisfies the objects of this Act, it shall recommend it to the project approval committee for acceptance, approval, disapproval or modification in the project, as the case may be;
(b)to assess the desirability of the project in relation to Special Economic Zone already approved and the availability of water and power before making recommendations;
(c)to ensure that the setting up of this project does not adversely affect the prospects and sustainability of the projects already approved.