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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in The U.P. District Planning Committee Act, 1999

(1)The Chief Development Officer of the District shall be the ex-officio Secretary of the Committee and shall be responsible for maintaining records of the Committee, preparing minutes of the meetings of the Committee, and communication of decisions and all other incidental or ancillary matters and shall make available to the Committee such assistance as may be necessary for the discharge of its functions.Explanation. - For the purposes of this sub- Section ion, the expression "Chief Development Officer" includes Chief Executive Officer.