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State of Uttarakhand - Section

Section 4 in Uttarakhand State Mineral Development Board Act, 2014

4. Chairman, Vice-chairman and members of the Board.

(1)The State Government may make appoint a Chairman and a Vice chairman amongst from the elected members of the Legislative Assembly.
(2)The State Government may make nomination of the following members in the Board.
(a) Infrastructure Development Commissioner Ex officiomember
(b) Principal Secretary / Secretary Mineral Ex officiomember
(c) Principal Secretary / Secretary Revenue Ex officiomember
(d) Principal Secretary / Secretary Forest andenvironment Ex officiomember
(e) Principal Secretary / Secretary Tourism Ex officiomember
(f) Managing Director, Kumaon Mandal VikasNigam, Garhwal Mandal Vikas Nigam and Uttarakhand Van Vikas Nigam Ex officiomember
(g) Director, Geology and Mineral Member- Secretary
Provided that the State Government may make appoint non Governmental members which numbers shall not more than three in special circumstances,
(3)The tenure of the Chairman and Vice-chairman from the date of resuming his duties shall be the date of his tenure as a Legislative Assembly member.
(4)The tenure of the members of the Board shall be such as may be prescribed.