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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Industrial Facilitation Act, 2005

(2)The Empowered Committee constituted under sub-section (1), shall consist of the Chairman and the following members, namely :-
(a) Minister for Industries, Punjab   Chairman
(b) the Chief Secretary to Government of Punjab;   Member
(c) the Principal Secretary to Government of Punjab, Departmentof Industries and Committee;   Member
(d) the Principal Secretary to Government of Punjab, Departmentof Finance;   Member
(e) the Principal Secretary to Government of Punjab, Departmentof Power;   Member
(f) the Principal Secretary to Government of Punjab, Departmentof Science, Technology and Environment;   Member
(g) the Principal Secretary to Government of Punjab, Departmentof Labour and Employment;   Member
(h) the Principal Secretary to Government of Punjab, Departmentof Forests;   Member
(i) the Principal Secretary to Government of Punjab, Departmentof Public Works;   Member
(j) the Principal Secretary to Government of Punjab, Departmentof Excise and Taxation;   Member
(k) the Principal Secretary to Government of Punjab, Departmentof Local Government;   Member
(l) the Principal Secretary to Government of Punjab, Departmentof Housing and Urban Development;   Member
(m) the Chairman, Punjab State Electricity Board;   Member
(n) the Chairman, Punjab Pollution Control Board; and   Member
(o) the Secretary-cum-Director, Industries and Commerce.   Member- Secretary