(2)The Empowered Committee shall consist of the following, namely:-(a)Secretary, Department of Industrial Policy and Promotion, Government of India Chairman(b)Chairman, Central Board of Direct "Taxes, Government of India, or his representative Member(c)Secretary, Ministry of Urban Affairs and Employment, Government of India, or his representative Member(d)A representative of the State Government to which the project relates Member(e)Joint Secretary, Ministry of Industry, Government of India Secretary:Provided that the Empowered Committee may co-opt other Secretaries to the Government of India and officials of financial institutions, banks and professional experts from industry and commerce as co-opted members of the Committee and such co-opted members, however, shall not have any voting right.
