Section 9(2) in Tamil Nadu Infrastructure Development Act, 2012
(2)The Executive Committee shall consist of the following members, namely :-(a)the Chief Secretary to Government, who shall be the Chairperson, ex-officio;(b)the Secretary to Government, Finance Department, ex-officio;(c)the Secretary to Government, Public Works Department, ex-officio;(d)the Secretary to Government, Industries Department, ex-officio;(e)the Secretary to Government, Municipal Administration and Water Supply Department, ex-officio;(f)the Secretary to Government, Rural Development and Panchayat Raj Department, ex-officio;(g)the Secretary to Government, Housing and Urban Development Department, ex-officio;(h)the Secretary to Government, Law Department, ex-officio;(i)the Secretary to Government, Revenue Department, ex-officio;(j)the Secretary to Government, Environment and Forests Department, ex-officio;(jj)[ the Secretary to Government, Agriculture Department, ex-officio;] [Inserted by Act No. I of 2014, dated 26.02.2014.](k)the Chief Executive Officer of the Board, who shall be the Member-Secretary, ex-officio; and(l)experts in the fields of banking, finance, economics, commerce, industry, environment, law, technology and the like not exceeding five, as may be nominated by the Chairperson of the Board.
