(1)Constitution. - The following provisions shall govern the functioning of the Site Appraisal Committee, hereinafter, be referred to as the "Committee", in the these rules :-(a)The State Government may constitute a Site Appraisal Committee and reconstitute the Committee as and when necessary;(b)The State Government may appoint senior official of the Factories Inspectorate, preferably with qualification in Chemical Engineering to be the Secretary of the Committee;(c)The State Government may appoint the following as member of the Committee :-(i)A representative of the Fire Service Organisation of the State Government;(ii)A representative of the State Department of Industries;(iii)A representative of the Director General of Factory Advice Service and Labour Institute, Bombay.
