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[Section 18]
[Entire Act]
State of Punjab - Subsection
Section 18(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
| (a) | The Chief Minister of Punjab | Chairman |
| (aa) [ ***] [Omitted by Punjab Act No. 13 of 2017, dated 13.7.2017.] | ||
| (b) | The Minister of Finance of Punjab | Vice-Chairman |
| (c) | The Chief Secretary to Government of Punjab | Member |
| (d) | The Principal Secretary to Government of Punjab, Department ofFinance | Member Secretary-cum-Convenor |
| (e) | Principal Secretary to the Chief Minister of Punjab | Member |
| (f) | Managing Director of Board | Member |
| (g) | Three technical experts to be nominated by the StateGovernment; and | Member |
| (h) | [The Minister-in-charge of the concerned AdministrativeDepartment; and] [Added by Punjab Act No. 22 of 2003.] | ..Special Invitee |
| (i) | [The Administrative Secretary of the concerned Department,] [Added by Punjab Act No. 22 of 2003.] | ..Special Invitee |