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State of Punjab - Section

Section 18 in The Punjab Infrastructure (Development & Regulation) Act, 2002

18. Establishment of the Board.

(1)With effect from such date, as the State Government may by notification appoint, there shall be established a Board for the purposes of this Act to be called the Punjab Infrastructure Development Board:Provided that till the Board is constituted under this Act, the Board already established under section 3 of the Punjab Infrastructure Development Act, 1998 (Punjab Act No. 1 of 1999) shall be deemed to have been constituted under this section.
(2)The Board established under sub-section (1), shall consist of a [Chairman, Vice-Chairman] [Substituted 'Chairman, Co-Chairman, Vice-Chairman' by Punjab Act No. 13 of 2017, dated 13.7.2017.] and the following, namely :
(a) The Chief Minister of Punjab Chairman
(aa) [ ***] [Omitted by Punjab Act No. 13 of 2017, dated 13.7.2017.]    
(b) The Minister of Finance of Punjab Vice-Chairman
(c) The Chief Secretary to Government of Punjab Member
(d) The Principal Secretary to Government of Punjab, Department ofFinance Member Secretary-cum-Convenor
(e) Principal Secretary to the Chief Minister of Punjab Member
(f) Managing Director of Board Member
(g) Three technical experts to be nominated by the StateGovernment; and Member
(h) [The Minister-in-charge of the concerned AdministrativeDepartment; and] [Added by Punjab Act No. 22 of 2003.] ..Special Invitee
(i) [The Administrative Secretary of the concerned Department,] [Added by Punjab Act No. 22 of 2003.] ..Special Invitee
(3)The Board may constitute an Executive Committee to aid and assist the Board in the discharge of its functions.
(4)The Executive Committee shall consist of the following, namely :-
(a)The Chief Secretary to Government of Punjab,
(b)The Principal Secretary to Government of Punjab, Department of Finance,
(c)Principal Secretary to the Chief Minister of Punjab,
(d)Managing Director of the Board - Convenor, and
(e)Any one other [person] [Word 'member' substituted by Punjab Act No. 22 of 2003.] to be nominated by the Board.
(5)The Administrative Secretary of the concerned Administrative Department shall be the special invitee to the Executive Committee.
(6)In addition to the above, the Board may appoint from time to time such Sectoral Sub-Committees and Infrastructure Project Implementation Sub- Committees in term of section 21, as may be considered necessary for carrying out the purposes of this Act. [-] [Words and sign 'The constitution, powers, functions, objectives, and officers of each of these Committee shall be such as may be prescribed by the State Government' omitted by Punjab Act No. 22 of 2003.]
(7)The Board shall meet at such time and place and shall observe such procedure to transact its business in the meetings as may be specified by bye-laws.