Section 9 in Tamil Nadu Infrastructure Development Act, 2012
9. Executive Committee.
(1)There shall be an Executive Committee of the Board. It shall exercise such of the powers and perform such of the functions as may be delegated to it by the Board.(2)The Executive Committee shall consist of the following members, namely :-(a)the Chief Secretary to Government, who shall be the Chairperson, ex-officio;(b)the Secretary to Government, Finance Department, ex-officio;(c)the Secretary to Government, Public Works Department, ex-officio;(d)the Secretary to Government, Industries Department, ex-officio;(e)the Secretary to Government, Municipal Administration and Water Supply Department, ex-officio;(f)the Secretary to Government, Rural Development and Panchayat Raj Department, ex-officio;(g)the Secretary to Government, Housing and Urban Development Department, ex-officio;(h)the Secretary to Government, Law Department, ex-officio;(i)the Secretary to Government, Revenue Department, ex-officio;(j)the Secretary to Government, Environment and Forests Department, ex-officio;(jj)[ the Secretary to Government, Agriculture Department, ex-officio;] [Inserted by Act No. I of 2014, dated 26.02.2014.](k)the Chief Executive Officer of the Board, who shall be the Member-Secretary, ex-officio; and(l)experts in the fields of banking, finance, economics, commerce, industry, environment, law, technology and the like not exceeding five, as may be nominated by the Chairperson of the Board.(3)The tenure and the terms and conditions of appointment of the experts shall be as prescribed in the regulations.
