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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Industrial Facilitation Act, 2005

(2)The District Committee constituted under sub-section (1), shall consist of the Chairman and the senior-most officers in the district of the following departments, authorities and boards as members, namely :-
(a) the Deputy Commissioner; Chairman
(b) the Department of Industries; Member-Secretary
(c) the Punjab Urban Development Authority; Member
(d) the Punjab Pollution Control Board; Member
(e) the Department of Local Government; Member
(f) the Department of Public Works; Member
(g) the Punjab State Electricity Board; Member
(h) the Department of Labour and Employment; Member
(i) the Department of Housing and Urban Development; Member
  (Town and Country Planning Wing); and  
(j) the Department of Forests; Member