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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5) in Rajasthan State Bus Terminal Development Authority Act, 2015

(5)The Chairperson and full time members shall be appointed by the State Government on the recommendation of a screening committee consisting of -
(a) Chief Secretary to the State Government - Chairperson;
(b) Secretary to the Government incharge of Finance Department - Member;
(c) Secretary to the Government incharge of PlanningDepartment - Member;
(d) Secretary to the Government incharge of Public WorksDepartment - Member; and
(e) Secretary to the Government incharge of TransportDepartment - Member-secretary.
Explanation. - For the purposes of this sub-section and section 31, expression "Secretary to the Government incharge" means the Secretary to the Government incharge of a department and includes an Additional Chief Secretary or a Principal Secretary when he is incharge of a department.