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State of Punjab - Section
Section 3rd in Punjab Special Economic Zone Policy
3rd. February 2004
Order - In pursuance to the decision taken in the meeting of the Punjab Regional and Town Planning and Development Board constituted under the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act No. 11 of 1995), held under the chairmanship of Hon'ble Chief Minister, Punjab on January 10, 2003, the Governor of Punjab is pleased to constitute a District Level Committee for each District for the promotion of planned growth and development of cities, towns and regions in the State and other related matters. The Committee shall comprise the following :-| 1 | Minister Incharge of the District (i.e. Chairman of DistrictPlanning and Development Board) | .. | Chairman |
| 2 | Deputy Commissioner | .. | Vice-Chairman |
| 3 | All M.Ps. of the District | .. | Members |
| 4 | All M.L.As. of the District | .. | Members |
| 5 | Mayor of Municipal Corporation/President of MunicipalCouncil/Nagar Panchayat | .. | Member |
| 6 | Additional Chief Administrator, PUDA | .. | Member |
| 7 | Chairman, Improvement Trust | .. | Member |
| 8 | Chairman, Zila Parishad | .. | Member |
| 9 | Superintending Engineer (Public Health) | .. | Member |
| 10 | Superintending Engineer, Punjab Water Supply and SewerageBoard | .. | Member |
| 11 | Superintending Engineer, PWD (B&R) | .. | Member |
| 12 | Superintending Engineer (Drainage) | .. | Member |
| 13 | Superintending Engineer, PSEB | .. | Member |
| 14 | General Manager, District Industries Centre | .. | Member |
| 15 | Environmental Engineer, Punjab Pollution Control Board | .. | Member |
| 16 | Chief Agriculture Officer | .. | Member |
| 17 | Divisional Forest Officer | .. | Member |
| 18 | District Development and Panchayat Officer | .. | Member |
| 19 | Representative of Industries Association | .. | Member |
| 20 | District Town Planner | .. | Member-Secretary |