Section 5(1) in Telangana Infrastructure Development Corporation Act, 1998

[Cites 0, Cited by 0] [Section 5] [Entire Act]

(1)There shall be an Executive Committee consisting of the following Members, namely:-

(a) Minister - incharge of Planning	Chairman
(b) Managing Director of the Corporation	Vice-Chairman
(c) Principal Secretary to Government, MA & UDDepartment	Ex-Officio Member
(d) Secretary to Government (RD), PR&RDDepartment	Ex-OfficioMember
(e) Chief Accounts and Finance Officer of theCorporation	Ex-OfficioMember
(f) One Representative of any Department of theGovernment as may be nominated by the Government.

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