Section 5 in Himachal Pradesh Infrastructure Develoment Act, 2001
5. Constitution of Board.
- The Board shall consist of,-(a)the Chief Secretary to the Government who shall be the Chairperson ;(b)the Finance Secretary or any State Government officer of other equivalent rank shall be the Chief Executive Officer, to be appointed by the State Government, by notification;(c)not exceeding ten other members, which shall include Secretaries to the Government in the Departments of Power, Public Works, Irrigation and Public Health, Urban Development, Town and Country Planning, Tourism, Industry, Finance and Planning, to be appointed by the Government, by notification.
