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State of Punjab - Section
Section 3 in Punjab Urban Transport Fund Act, 2019
3. Constitution of Committee.
- There shall be constituted a Committee to be known as the Punjab Urban Transport Fund Management Committee consisting of the following members, namely: -| (1) | the Chief Minister; | Chairperson |
| (2) | the Minister, Local Government; | Vice-Chairperson |
| (3) | the Chief Secretary to Government of Punjab; | Member |
| (4) | the Administrative Secretary to Government ofPunjab, Department of Local Government; | Member |
| (5) | the Administrative Secretary to Government ofPunjab, Department of Finance; | Member |
| (6) | the Administrative Secretary to Government ofPunjab, Department of Transport; | Member |
| (7) | Joint Managing Director, Punjab MunicipalInfrastructure Development Company-cum-Chief Executive Officer,Punjab Municipal Infrastructure Development Company; | Member-Secretary |
| (8) | State Transport Commissioner, Punjab; and | Member |
| (9) | Managing Director, Punjab InfrastructureDevelopment Board-cum-Member Secretary, Punjab Bus Metro Society. | Member |