(1)Constitution. - The following provision shall govern the functioning of the Site Appraisal Committee; hereinafter be referred to as the "Committee" in 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 a senior official of the Factories Inspectorate to be the Secretary of the Committee;(c)The State Government may appoint the following members in the committee;(i)a representative of the Fire Service Organization 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 Institutes, Bombay.
