Section 4(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(2)The Board of Directors shall consist of fifteen Directors, namely:(i)Secretary to Government in the Industries Department;(ii)Secretary to Government in the Finance Department;(iii)Secretary to Government in the Revenue Department;(iv)Director of Industries, Orissa ;(v)Chairman, Orissa State Electricity Board;(vi)Managing Director, Industrial Development Corporation of Orissa Limited;(vii)Managing Director, Industrial Promotion and Investment Corporation of Orissa Limited;(viii)Managing Director, Orissa State Financial Corporation;(ix)Managing Director, Orissa Small Industries Corporation Limited;(x)Chief Engineer, Public Health Department;(xi)Managing Director of the Corporation ;(xii)four Directors nominated by the State Government from amongst persons appearing to it to be qualified as having had experience of, and having shown capacity in, industry or trade or finance, or who, in the opinion of the State Government, are capable of representing the interest of persons engaged or employed therein.
