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[Section 26]
[Entire Act]
State of Kerala - Subsection
Section 26(2) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
| (i) | Principal Chief Conservator and Head of ForestForce | : | Chairperson |
| (ii) | A representative of Government in Forest andWildlife Department not below the rank of a Joint Secretary | : | Member |
| (iii) | A representative of Government in IndustriesDepartment not below the rank of a Joint Secretary | : | Member |
| (iv) | A representative of Government in Law Departmentnot below the rank of a Joint Secretary | : | :Member |
| (v) | A representative of Government in FinanceDepartment not below the rank of a Joint Secretary | : | Member |
| (vi) | Director of Industries and Commerce or hisnominee not below the rank of an Additional Director | : | :Member |
| (vii) | Director ofKeralaForest Research Institute, Peechi or his representative | : | Member |
| (viii) | A representative of sawmill owners to benominated by Government | : | :Member |
| (ix) | A representative of other wood based Industrialunit to be nominated by Government | : | Member |
| (x) | Chief Conservator of Forests nominated by thePrincipal Chief Conservator of Forests and Head of Forest Force | : | Convenor |