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State of Punjab - Section

Section 3 in The Punjab Industrial Facilitation Act, 2005

3. Constitution of District Committee.

(1)There shall be constituted a District Committee by the State Government, by notification, for each district in the State of Punjab for the purposes of this Act to be called the District Single Window Clearance Committee.
(2)The District Committee constituted under sub-section (1), shall consist of the Chairman and the senior-most officers in the district of the following departments, authorities and boards as members, namely :-
(a) the Deputy Commissioner; Chairman
(b) the Department of Industries; Member-Secretary
(c) the Punjab Urban Development Authority; Member
(d) the Punjab Pollution Control Board; Member
(e) the Department of Local Government; Member
(f) the Department of Public Works; Member
(g) the Punjab State Electricity Board; Member
(h) the Department of Labour and Employment; Member
(i) the Department of Housing and Urban Development; Member
  (Town and Country Planning Wing); and  
(j) the Department of Forests; Member
(3)In addition to the members mentioned in sub-section (2), the Chairman may associate any other person as an expert on a particular subject under consideration of the District Committee, if he deems necessary.