Section 6(2) in Bihar Industrial Investment Promotion Act, 2016
(2)Constitution:The Secretariat of the State Board shall be constituted consisting of the following members:-(a)An officer of the Finance Department not below the rank of Joint Secretary,(b)An officer not below the rank of Environmental Engineer of the Bihar State Pollution Control Board,(c)An officer not below the rank of Town Planner/ Architect/ Urban Planner of the Urban Development and Housing Department(d)An officer not below the rank of Joint Labour Commissioner of the Labour Resources Department(e)An officer not below the rank of Deputy Commissioner of the Commercial Taxes Department(f)An officer not below the rank of Superintendent Engineer of the Bihar State Power Holding Corporation Limited(g)An officer not below the rank of Deputy Secretary to be deputed by Revenue and Land Reforms Department(h)An officer not below the rank of Deputy Chief Inspector of Factories of the Labour Resources Department(i)Such other officers and staffs as may be required by the Secretariat to be appointed either on deputation or contract by the State Government.
