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Union of India - Section
Section 16 in The Plastic Waste Management Rules, 2016
16. State Level Monitoring Committee.
| (a) | the Secretary, Department of Urban Development | - | Chairman |
| (b) | Director from State Department of Environment | - | Member |
| (c) | Member Secretary from State Pollution Control Board orPollution Control Committee | - | Member |
| (d) | Municipal Commissioner | - | Member |
| (e) | one expert from Local Body | - | Member |
| (f) | one expert from Non-Governmental involved in Waste Management | - | Member |
| (g) | Commissioner, Value Added Tax or his nominee, | - | Member |
| (h) | Sales Tax Commissioner or Officer | - | Member |
| (i) | representative of Plastic Association, Drug ManufacturersAssociation, Chemical Manufacturers Association | - | Member |
| (j) | one expert from the field of Industry | - | Member and |
| (k) | one expert from the field of academic institution | - | Member |
| (l) | Director, Municipal Administration | - | Convener |