Section 3(2) in Punjab Infrastructure Development (General) Rules, 1998

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(2)[ The Board, established in terms of sub-rule (1), shall consist of a Chairman, Vice-Chairman and the following other members, namely :-

(1)	Chief Minister, Punjab	..	Chairman
(2)	Finance Minister, Punjab	..	Vice-Chairman
(3)	Minister of Housing and Urban Development	..	Member
(4)	Minister of Power	..	Member
(5)	Minister for Public Works	..	Member
(6)	Minister for Industries	..	Member
(7)	Chief Secretary	..	Member
(8)	Secretary		Department of Public Works
(9)	Secretary Planning	..	Member
(10)	Principal Secretary, Finance	..	Member-Secretary
(11)	Managing Director	..	Members
(12)	Three technical experts to be nominated by the Government	..	Members" ; and ]

[Substituted vide Punjab Government Gazette No. G.S.R. 46/P.A.1/99/Sections 9 and 3/Amendment (1)/2000.]

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