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State of Punjab - Section

Section 7 in The Punjab Industrial Facilitation Act, 2005

7. Constitution of the State Board.

(1)There shall be constituted a State Board by the State Government, by notification for the purposes of this Act.
(2)The State Board constituted under sub-section (1), shall consist of the Chairman and the following members, namely :-
(a) The Chief Minister of Punjab; Chairman
(b) the Minister of Finance; Member
(c) the Minister of Power; Member
(d) the Minister of Labour and Employment; Member
(e) the Minister of Science, Technology and Environment; Member
(f) the Minister of Forests; Member
(g) the Minister of Public Works; Member
(h) the Minister of Excise and Taxation; Member
(i) the Minister of Local Government; Member
(j) the Minister of Housing and Urban Development; Member
(k) the Minister of Industries; Member
(l) the Chief Secretary to Government of Punjab; and Member
(m) the Principal Secretary to Government of Punjab, Departmentof Industries and Commerce Member Secretary