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State of Chattisgarh - Section

Section 4 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002

4. [ [Inserted by Act No. 16 of 2004, dated 2.1.2005.]

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4. Constitution of the District Investment Promotion Committee.- A District Investment Promotion Committee shall consist of the following members, namely :-(a) A Chairperson, who shall be the Collector of the Revenue District.(b) Such number of persons from the District, not exceeding five, as the State Government may nominate from the fields of industry, trade and commerce, labour and education.(c) General Manager of the District Trade and Industries Centre by whatever name designated, who shall beex-officiothe Convenor of the Committee.(d) Representative of the Chhattisgarh State Electricity Board, not below the rank of an Executive Engineer, by whatever name designated.(e) Nominee of the Department of Labour of the State Government not below the rank of an Assistant Commissioner.(f) Nominee of the Department of Forests of the State Government not below the rank of a Divisional Forest Officer.(g) Nominee of the Department of Water Resources of the State Government, not below the rank of an Executive Engineer.(h) Nominee of the Department of Public Works of the State Government, not below the rank of an Executive Engineer.(i) Nominee of the Department of Mineral Resources, of the State Government, being not below the rank of a District Mining Officer.(j) Nominee of the Department of Agriculture of the State Government, not below the rank of a Deputy Director.(k) Chairperson of the relevant Local Government in whose jurisdiction the Project is proposed to be located, or his nominee not below the rank of the Commissioner or Chief Municipal Officer in the case of an urban body, or not below the rank of a Chief Executive Officer in the case of a Zila Panchayat.(l) Nominee of the Department of Housing and Environment of the State Government, not below the rank of an Assistant Director of the Town & Country Planning Organization.