Section 5(3) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(3)Every Industrial Area Single Window Clearance Board shall consist of the following members, namely:-(a)Principal Secretary to Government, Industries Department or his nominee;(b)Collector of the District;(c)Chief Executive of the Agency owning or managing the industrial area;(d)Designated Authority of industrial area concerned;(e)District Officer of the State Pollution Control Board;(f)District Officer of the Electrical Inspectorate;(g)District Officer of the Town Planning Department;(h)District Medical Officer;(i)Executive Engineer of the Kerala State Electricity Board;(j)District Officer, Factories and Boilers Inspectorate;(k)Divisional Fire Force Officer;(l)Divisional Forest Officer;(m)District Labor Officer;(n)Deputy Commissioner, Sales Tax and Agricultural Income Tax;(o)Executive Engineer, Kerala Water Authority;
