Section 3 in Tamil Nadu Infrastructure Development Act, 2012
3. Establishment of the Tamil Nadu Infrastructure Development Board.
(1)As soon as may be, after the commencement of this Act, the Government may, by notification, establish a Board to be called the Tamil Nadu Infrastructure Development Board with effect from such date as may be specified in the notification.(2)The head quarters of the Board shall be at Chennai.(3)The Board shall consist of the following members, namely :-(a)the Chief Minister, who shall be the Chairperson, ex-officio;(b)the Minister in-charge of Finance, who shall be the Vice-Chairperson, ex-officio;(c)the Chief Secretary to Government, who shall be the Member-Secretary, ex-officio;(d)the Secretary to Government, Finance Department, ex-officio;(e)the Secretary to Government, Public Works Department, ex-officio;(f)the Secretary to Government, Industries Department, ex-officio;(g)the Secretary to Government, Municipal Administration and Water Supply Department, ex-officio;(h)the Secretary to Government, Rural Development and Panchayat Raj Department, ex-officio;(i)the Secretary to Government, Housing and Urban Development Department, ex-officio;(j)the Secretary to Government, Law Department, ex-officio;(k)the Secretary to Government, Revenue Department, ex-officio;(kk)[ the Secretary to Government, Agriculture Department, ex-officio;] [Inserted by Act No. I of 2014. dt. 26.02.2014.](l)the Secretary to Government, Environment and Forests Department, ex-officio; and(m)the Chief Executive Officer of the Board, ex-officio.
