Section 10(1) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(1)The State Investment Promotion Board shall consist of the following members, namely :-(a)A Chairperson, who shall be the Chief Minister of Chhattisgarh.(b)A Vice-Chairperson, who shall be the Minister-in-charge of matters relating to Industries.[***] [Omitted '(c) Such member or persons, not exceeding seven, as the State Government may nominate from the fields of industry, trade and commerce, labour and academics.' by Act No. 16 of 2004, dated 2.1.2005.](d)Minister-in-charge of matters relating to Finance.(e)Minister-in-charge of matters relating to Energy.(f)Minister-in-charge of matters relating to Labour.(g)Minister-in-charge of matters relating to Forests.(h)Minister-in-charge of matters relating to Water Resources.(i)Minister-in-charge of matters relating to Agriculture.(j)Minister-in-charge of matters relating to Public Works.(k)Minister-in-charge of matters relating to Minerals.(l)Minister-in-charge of matters relating to Local Government.(m)Minister-in-charge of matters relating to Housing and Environment.(mm)[ Minister in charge of matters relating to Revenue.] [Inserted by Act No. 16 of 2004, dated 2.1.2005.](n)State Minister-in-charge of matters relating to Industries.(o)Chief Secretary of the Government-; and(p)Secretary in charge of matters relating to Industries by whatever name designated, shall ex-officio be the Convenor of the [Board] [Substituted 'Committee' by Act No. 16 of 2004, dated 2.1.2005.].
