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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Special Economic Zones Act, 2015

(2)The State Approval Committee shall consist of the following members, namely: -
(a) Chief Secretary to the State Government - Chairperson;
(b) Secretary to the Government incharge ofFinance Department - Member;
(c) Secretary to the Government incharge ofIndustries Department - Member;
(d) Secretary to the Government incharge ofUrban Development Department - Member;
(e) Secretary to the Government incharge ofRevenue Department - Member;
(f) Secretary to the Government incharge ofPublic Health and Engineering Department - Member;
(g) Secretary to the Government incharge ofPublic Works Department - Member;
(h) Secretary to the Government incharge ofPower Department - Member;
(i) Secretary to the Government incharge ofForest Department - Member;
(j) Commissioner, Investment and Non ResidentIndians - Member;
(k) Secretary to the Government incharge ofLabour Department - Member;
(l) Secretary to the Government incharge ofWater Resources Department - Member;
(m) Secretary to the Government incharge ofEnvironment Department - Member;
(n) Chief Town Planner, Rajasthan - Member;
(o) such other persons or officers not exceedingfive as may be nominated from time to time by the Chairpersonhaving regard to the matter before the State Approval Committee Members; and
(p) Managing Director, Rajasthan StateIndustrial Development and Investment Corporation Limited - Member Secretary.
Explanation. - For the purpose of this sub-section, expression "Secretary to the Government incharge" means the Secretary to the Government incharge of the Department and includes an Additional Chief Secretary and Principal Secretary when he is in charge of a department.