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State of Haryana - Section
Section 4 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
4. Constitution of Pradhikaran.
- The Pradhikaran shall consist of the following Members, namely:-| (i) | Chief Minister, Haryana | Chairperson |
| (ii) | Minister Incharge, Agriculture and Farmers’Welfare Department | Vice-Chairperson ex-officio |
| (iii) | Minister Incharge, Animal Husbandry and DairyingDepartment | Member ex-officio |
| (iv) | Minister Incharge, Horticulture Department | Member ex-officio |
| (v) | Minister Incharge, Fisheries Department | Member ex-officio |
| (vi) | Minister Incharge, Finance Department | Member ex-officio |
| (vii) | Minister Incharge, Industries and CommerceDepartment | Member ex-officio |
| (viii) | Minister Incharge, Development and PanchayatsDepartment | Member ex-officio |
| (ix) | Minister Incharge, Rural Development Department | Member ex-officio |
| (x) | Minister Incharge, Irrigation and WaterResources Department | Member ex-officio |
| (xi) | Minister Incharge, Food, Civil Supplies andConsumers Affairs Department | Member ex-officio |
| (xii) | Minister Incharge, Co-operation Department | Member ex-officio |
| (xiii) | Minister Incharge, New and Renewable EnergyDepartment | Member ex-officio |
| (xiv) | Minister Incharge, Forests and WildlifeDepartment | Member ex-officio |
| (xv) | Chief Secretary, Haryana | Member ex-officio |
| (xvi) | Additional Chief Secretary and FinancialCommissioner, Revenue and Disaster Management Department | Member ex-officio |
| (xvii) | Additional Chief Secretary / PrincipalSecretary, Agriculture and Farmers’ Welfare Department | Member ex-officio |
| (xviii) | Additional Chief Secretary / PrincipalSecretary, Animal Husbandry & Dairying Department | Member ex-officio |
| (xix) | Additional Chief Secretary / PrincipalSecretary, Fisheries Department | Member ex-officio |
| (xx) | Additional Chief Secretary / PrincipalSecretary, Industries and Commerce Department | Member ex-officio |
| (xxi) | Additional Chief Secretary / PrincipalSecretary, Development and Panchayats Department | Member ex-officio |
| (xxii) | Additional Chief Secretary / PrincipalSecretary, Rural Development Department | Member ex-officio |
| (xxiii) | Additional Chief Secretary / PrincipalSecretary, Irrigation and Water Resources Department | Member ex-officio |
| (xxiv) | Additional Chief Secretary / PrincipalSecretary, Food, Civil Supplies and Consumer Affairs Department | Member ex-officio |
| (xxv) | Additional Chief Secretary / PrincipalSecretary, Co-operation Department | Member ex-officio |
| (xxvi) | Additional Chief Secretary / PrincipalSecretary, New and Renewable Energy Department | Member ex-officio |
| (xxvii) | Additional Chief Secretary / PrincipalSecretary, Environment Department | Member ex-officio |
| (xxviii) | Additional Chief Secretary / PrincipalSecretary, Forests and Wildlife Department | Member ex-officio |
| (xxix) | Chief Executive Officer | Member-Secretary |
| (xxx) | Such experts, not exceeding six, as theGovernment may, from time to time, nominate from the field ofagriculture, animal husbandry, horticulture, fisheries,agri-business, food-processing, agriculture marketing, insurance,rural development etc. | Member |