Section 4(3) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(3)Every District Single Window Clearance Board shall consist of the following members, namely, -(a)Collector of the District;(b)General manager, District Industries Centre of the district concerned;(c)The President of the Grama Panchayat concerned or chairperson of the Municipality concerned in cases where license is required from the local bodies.(d)The District Officer of the Kerala Pollution Control Board or any other officer of the Board nominated by the Chairman, Kerala State Pollution Control Board;(e)The District Officer of the Electrical Inspectorate or any other officer nominated by the Chief Electrical Inspector;(f)The District Officer of the Town Planning Department or any other officer nominated by the Chief Town Planner ;(g)District Medical Officer;(h)An Officer of the Kerala State Electricity Board not below the rank of Executive Engineer nominated by the Chairman, Kerala State Electricity Board;(i)District Officer, Factories and Boilers Inspectorate;(j)Divisional Fire Force Officer;(k)Divisional Forest Officer;(l)District Labor Officer;(m)Secretary, Urban Development Authority or Secretary, District Panchayat;(n)Deputy Commissioner, Sales Tax and Agricultural Income Tax;(o)An Officer of the Kerala Water Authority not below the rank of Executive Engineer nominated by the Managing Director, Kerala Water Authority.
