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State of Odisha - Section
Section 17 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
17.
There shall be a Governing. Body constituted as hereunder to consider and approve all proposals for expenditure and to decide the proportion of allocation to be made for different areas ;| (1) | Chief Minister | - | Chairman |
| (2) | Minister, Steel & Mines | - | Vice Chairman |
| (3) | Minister, Finance | - | Member |
| (4) | Chief Secretary | - | Member |
| (5) | Principal Secretary/Secretary, Steel & Mines | - | Member-Secretary |
| (6) | Secretary, Health & Family Welfare | - | Member |
| (7) | Secretary, School & Mass Education | - | Member |
| (8) | Secretary, Panchayat Raj | - | Member |
| (9) | Secretary, Rural Development | - | Member |
| (10) | Secretary, Works | - | Member |