Section 4 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
4. Composition of the Authority.
- The Authority shall consist of the following members, namely:-(a)one member representing the promoting agency to be nominated by the Government;(b)one member each representing the Factories, Public Health and Town and Country Planning Development at such level and rank as may be determined and nominated by the Government in this behalf;(c)(i)one member nominated by the Government from among the owners of industrial undertakings situated in the Industrial Township Area;(ii)one member nominated by the Government having special knowledge of matters relating to technical or other aspects of industrial undertaking situated in the Industrial Township Area;(iii)one member nominated by the Government to represent the interests of person employed in the industrial undertaking situated in the Industrial Township Area;(iv)A Chief Executive Officer appointed by the Authority; and(v)The officer of the promoting agency nominated by the Government shall be the Chairman of the Authority.
