Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 3 in The U. P. Industrial Area Development Act, 1976

3. Constitution of the Authority.

(1)The State Government may, by notification, constitute for the purposes of this Act, an authority to be called "(Name of the area) Industrial Development Authority", for any industrial development area.
(2)The Authority shall be a body corporate,
(3)The Authority shall consist of the following :
(a) The Secretary to the Government, Uttar Pradesh, IndustriesDepartment or his nominee not below the rank of Joint Secretary -ex officio Member-Chairman.
(b) The Secretary to the Government, Uttar Pradesh, Public WorksDepartment or his nominee not below the rank of Joint Secretary -ex officio Member
(c) The Secretary to the Government, Uttar Pradesh, LocalSelf-Government Department or his nominee not below the rank ofJoint Secretary -ex officio “
(d) The Secretary to the Government, Uttar Pradesh, FinanceDepartment or his nominee not below the rank of Joint Secretary -ex officio “
(e) The Managing Director, U. P. State Industrial DevelopmentCorporation -ex officio “
(f) Five members to be nominated by the State Government bynotification Member
(g) Chief Executive Officer Member-Secretary.
(4)The headquarters of the Authority shall be at such place as may be notified by the State Government.
(5)The procedure for the conduct of the meetings for the Authority shall be such as may be prescribed.
(6)No act or proceedings of the Authority shall be invalid by reason of the existence of any vacancy in or defect in the constitution of the Authority.