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State of Jharkhand - Section

Section 4 in Jharkhand Single Window Clearance Act, 2015

4. Constitution of Governing Body.

(1)There shall be constituted a `Governing Body' for the purposes of this Act.
(2)The Governing Body constituted under section 4.1 shall consist of the Chairman and the following members:Chairman and Members of Governing Body
Members Designation
a. Hon'ble Chief Minister Chairman
b. Industry Minister Vice Chairman
c. Finance Minister Member
d. Revenue, Registration and Land Reforms Minister Member
e. Chief Secretary Member
f. Principal Secretary/Secretary, Industry Member-Secretary
g. Other nominations by the State Government if any Members
(3)The Governing Body may co-opt any other member if so required, for proper and effective discharge of its functions.The Apex Committee may co-opt any other member if so required, for proper and effective discharge of its functions