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State of Uttar Pradesh - Section

Section 3 in U.P. State Employment Guarantee Council Rules, 2019

3. Composition of the State Council.

- The State Council shall consist of the following members, namely -
(a)Ex-Officio Members -
1 Agriculture Production Commissioner Government of Uttar Pradesh Chairperson (Ex-Officio)
2 Principal Secretary, Rural Development Government of Uttar Pradesh Vice- Chairperson (Ex-Officio)
3 Principal Secretary, Planning Department Government of Uttar Pradesh Member (Ex-Officio)
4 Principal Secretary, Panchayati Raj Department Government of Uttar Pradesh Member (Ex-Officio)
5 Principal Secretary, Finance Department Government of Uttar Pradesh Member (Ex-Officio)
6 Principal Secretary, Minor Irrigation Department Government of Uttar Pradesh Member (Ex-Officio)
7 Principal Secretary, Rural EngineeringDepartment Government of Uttar Pradesh Member (Ex-Officio)
8 Principal Secretary, Public Works Department Government of Uttar Pradesh Member (Ex-Officio)
9 Principal Secretary, Forest Department Government of Uttar Pradesh Member (Ex-Officio)
10 Principal Secretary, Animal HusbandaryDepartment Government of Uttar Pradesh Member (Ex-Officio)
11 Principal Secretary, Agriculture Department Government of Uttar Pradesh Member (Ex-Officio)
12 Principal Secretary, Fishries Department Government of Uttar Pradesh Member (Ex-Officio)
13 Principal Secretary, Irrigation Department Government of Uttar Pradesh Member (Ex-Officio)
14 Principal Secretary, Sericulture Department Government of Uttar Pradesh Member (Ex-Officio)
15 Principal Secretary, Horticulture and FoodProcessing Department Government of Uttar Pradesh Member (Ex-Officio)
16 Director (Mahatma Gandhi National RuralEmployment Guarantee Scheme) Social Audit Organisation Government of Uttar Pradesh Member (Ex-Officio)
17 Principal Secretary, Labour Department Government of Uttar Pradesh Member (Ex-Officio)
18 Rozgar Gaurantee Ayukt Government of Uttar Pradesh Member-Secretary (Ex-Officio)
(b)Twelve non-official members appointed by the State Government as per provisions of sub-rule (2) of Rule 4.