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State of Odisha - Section

Section 6 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

6. Constitution of committee.

(1)A Committee referred to in Subsection (3) of Section 3 shall consist of a Chairman and the following members for recommending the rate of tax, under Sub-section (2) thereof at which the same shall be levied, to the State Government, namely :-
1. Secretary to Government, Steel & Mines Department ... Chairman
2. One representative not below the rank of Joint Secretary ofFinance Department ... Member
3. One representative not below the rank of Joint Secretary ofLaw Department ... Member
4. The Director of Mines, Orissa ... Member
5. Financial Advisor, Steel & Mines Department ... Member Secretary
(2)The Chairman of the Committee under Sub-rule (1) may co-opt such other members or members not exceeding two having knowledge on the subject.