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State of Jharkhand - Section

Section 12 in Jharkhand Single Window Clearance Act, 2015

12. District Executive Committee.

- DEC
(1)The State Government may by notification constitute committee at district level called as "District Executive Committee".
(2)The District Executive Committee constituted under section 12.1 shall consist of the Chairman and the following members, namely:-Chairman and Members of District Executive Committee
Members Designation
a. Deputy Commissioner of the District Chairman
b. Deputy Commissioner Commercial Tax Officer of theDistrict Member
c. Regional Officer, Jharkhand Pollution Control Board Member
d. General Manager of DIC Member-Secretory
e. District Planning Officer Member
f. District officer of Labour Department Member
g. Executive Engineer of the District of concerned ElectricityDistribution Company under which district falls Members
h. District Mining Officer Members
i. Divisional Forest Officer Members
(3)The District Executive Committee may invite an officer of the concerned Department as a special invitee if so required