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State of Punjab - Section

Section 5 in The Punjab Industrial Facilitation Act, 2005

5. Constitution of Empowered Committee.

(1)There shall be constituted an Empowered Committee by the State Government, by notification for the purposes of this Act to be called the Empowered Committee on Industrial Facilitation.
(2)The Empowered Committee constituted under sub-section (1), shall consist of the Chairman and the following members, namely :-
(a) Minister for Industries, Punjab   Chairman
(b) the Chief Secretary to Government of Punjab;   Member
(c) the Principal Secretary to Government of Punjab, Departmentof Industries and Committee;   Member
(d) the Principal Secretary to Government of Punjab, Departmentof Finance;   Member
(e) the Principal Secretary to Government of Punjab, Departmentof Power;   Member
(f) the Principal Secretary to Government of Punjab, Departmentof Science, Technology and Environment;   Member
(g) the Principal Secretary to Government of Punjab, Departmentof Labour and Employment;   Member
(h) the Principal Secretary to Government of Punjab, Departmentof Forests;   Member
(i) the Principal Secretary to Government of Punjab, Departmentof Public Works;   Member
(j) the Principal Secretary to Government of Punjab, Departmentof Excise and Taxation;   Member
(k) the Principal Secretary to Government of Punjab, Departmentof Local Government;   Member
(l) the Principal Secretary to Government of Punjab, Departmentof Housing and Urban Development;   Member
(m) the Chairman, Punjab State Electricity Board;   Member
(n) the Chairman, Punjab Pollution Control Board; and   Member
(o) the Secretary-cum-Director, Industries and Commerce.   Member- Secretary
(3)In addition to the members mentioned in sub-section (2), the Chairman may associate any other person as an expert on a particular subject under consideration of the Empowered Committee, if he deems necessary.