Section 41A(1)(i) in The Factories Act, 1948

[Cites 0, Cited by 0] [Section 41A(1)] [Section 41A] [Entire Act]

Union of India - Subsection

Section 41A(1)(i) in The Factories Act, 1948

(i)a representative of the Town Planning Department of the State Government, and not more than five other members who may be co-opted by the State Government who shall be—

(i)a scientist having specialised knowledge of the hazardous process which will be involved in the factory,

(ii)a representative of the local authority within whose jurisdiction the factory is to be established, and

(iii)not more than three other persons as deemed fit by the State Government.

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Union of India - Subsection

Section 41A(1)(i) in The Factories Act, 1948