Section 6(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

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State of Odisha - Subsection

Section 6(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(1)A Committee referred to in Subsection (3) of Section 3 shall consist of a Chairman and the following members for recommending the rate of tax, under Sub-section (2) thereof at which the same shall be levied, to the State Government, namely :-

1.	Secretary to Government, Steel & Mines Department	...	Chairman
2.	One representative not below the rank of Joint Secretary ofFinance Department	...	Member
3.	One representative not below the rank of Joint Secretary ofLaw Department	...	Member
4.	The Director of Mines, Orissa	...	Member
5.	Financial Advisor, Steel & Mines Department	...	Member Secretary

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State of Odisha - Subsection

Section 6(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005