Section 3B(2)(b) in Kerala Local Authorities Entertainments Tax Act, 1961

[Cites 0, Cited by 0] [Section 3B(2)] [Section 3B] [Entire Act]

(b)The Committee shall consist of -

(i)The Secretary to Government, Local self Government Department (Urban) - exofficio;

(ii)The Secretary to Government, Local Self Government Department (Rural) - exofficio;

(iii)The Secretary to Government, Finance (Expenditure) - ex-officio;

(iv)The Secretary to Government, Tourism - ex-officio;

(v)Chair Person, Mayors' Chamber;

(vi)Chair Person, Municipal Chairpersons' Chamber;

(vii)President, Kerala Grama Panchayath Association;

(viii)Chief Town Planner.

Legal Document View