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State of Telangana - Section

Section 4 in Telangana Infrastructure Development Corporation Act, 1998

4. Constitution of Corporation.

(1)The Corporation shall consist of the following members, namely:-
(a) Chief Minister … Chairman
(b) Minister - incharge of Planning … Member
(c) Minister - Panchayatraj & RuralDevelopment, Water Supply and Employment Generation. … Member
(d) Minister - Municipal Administration andUrban Development. … Member
(e) Principal Secretary or Secretary toGovernment, Panchayat Raj & Rural Development Department. … Ex-Officio Member;
(f) Principal Secretary or Secretary toGovernment, Municipal Administration and Urban DevelopmentDepartment. … Ex-Officio Member;
(g) Principal Secretary or Secretary toGovernment - Finance Department … Ex-Officio Member;
(h) One non-official Member representing reputedand recognised Principal Institutions, to be nominated by theGovernment    
(i) One officer to be appointed by theGovernment as the Member Secretary of the Corporation, who shallbe the Managing Director of the Corporation    
(j) Three other Members to be nominated byGovernment from officials or non-officials.    
(2)The term of office of nominated Members shall be for a period of one year unless terminated earlier by the Government.
(3)The non-official members of the Corporation under clauses (h) and (j) of sub-section (1) shall receive such remuneration and allowances as may be laid down by regulations.
(4)The Official Members of the Corporation shall receive such compensatory allowances, for the purposes of meeting the personal expenditure in attending the meetings of the Corporation as may be laid down by regulations.