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[Section 4]
[Entire Act]
State of Telangana - Subsection
Section 4(1) in Telangana Infrastructure Development Corporation Act, 1998
| (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. |