Section 3(1) in Punjab Regulation of Wood Based Industries Rules, 2019

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State of Punjab - Subsection

Section 3(1) in Punjab Regulation of Wood Based Industries Rules, 2019

(1)A State Level Committee (SLC) shall be constituted by the State Government with Principal Chief Conservator of Forests (HoFF) as its Chairman. The State Level Committee shall constitute as following :

a) Principal Chief Conservator of Forests/Headof Forest Department	Chairperson
b) A representative of the Regional Office ofthe Ministry of Environment, Forest and Climate Change	Member
c) A representative of the State ForestDepartment not below the rank of a Conservator of Forests dealingwith preparation of Working Plans/Working Schemes	Member
d) Director/Additional Director of Department ofIndustries	Member
e) Representative of the each AutonomousDistrict Council constituted in accordance with the provisions ofthe Sixth Schedule to the Constitution, in case any such Councilexists in the State	Member
f) Representative of the Forest DevelopmentCorporation, in case any such Corporation exists in the state.	Member
g) An officer not below the rank of Conservatorof Forests working in the Forest Head Quarters	Member Secretary