Section 3(3) in Tamil Nadu Infrastructure Development Act, 2012
(3)The Board shall consist of the following members, namely :-(a)the Chief Minister, who shall be the Chairperson, ex-officio;(b)the Minister in-charge of Finance, who shall be the Vice-Chairperson, ex-officio;(c)the Chief Secretary to Government, who shall be the Member-Secretary, ex-officio;(d)the Secretary to Government, Finance Department, ex-officio;(e)the Secretary to Government, Public Works Department, ex-officio;(f)the Secretary to Government, Industries Department, ex-officio;(g)the Secretary to Government, Municipal Administration and Water Supply Department, ex-officio;(h)the Secretary to Government, Rural Development and Panchayat Raj Department, ex-officio;(i)the Secretary to Government, Housing and Urban Development Department, ex-officio;(j)the Secretary to Government, Law Department, ex-officio;(k)the Secretary to Government, Revenue Department, ex-officio;(kk)[ the Secretary to Government, Agriculture Department, ex-officio;] [Inserted by Act No. I of 2014. dt. 26.02.2014.](l)the Secretary to Government, Environment and Forests Department, ex-officio; and(m)the Chief Executive Officer of the Board, ex-officio.
