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State of Uttarakhand - Section
Section 3 in Uttarakhand Ropeways Act, 2014
3. Licensing Authority.
- The Authority having power to grant licences under this Act (hereinafter referred to as the Licensing Authority) shall be the Empowered Committee constituted of the following members:| 1 | Chief Secretary, Govt. of Uttarakhand | Chairman |
| 2 | Principal Secretary/Secretary, PWD | Member |
| 3 | Principal Secretary/Secretary, Tourism | Member |
| 4 | Managing Director, GMVM | Member |
| 5 | Managing Director, KMVM | Member |
| 6 | Concerned D.M. | Member |
| 7 | Engineer in chief of PWD Department | Member |
| 8 | Managing Director, UPCL | Member |
| 9 | Superintended Engineer-E&M, PWD | Member |
| 10 | Any other expert as nominated by StateGovernment | Member |
| 11 | Chief Ropeway Inspector | Member Secretary |