Section 10(4) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(4)The State Industry Advisory Board shall consist of the following members, namely:-(a)A Chairperson, who shall be the Chief Minister of the Stale.(b)A Vice-Chairperson, who shall be the Minister in charge of matters relating to Industries.(c)Ministers in charge and secretaries of such other Departments of the State Government, as the State Government may specify.(d)Such number of persons, not exceeding five, as the State Government may nominate from amongst the office bearers of the organisations representing commerce, trade and industry.(e)Such number of eminent persons and experts, not exceeding five, as the State Government may nominate from the fields of commerce, trade and industry.(f)Such number of persons, not exceeding five, as the State Government may nominate from the fields of labour and human resource development.(g)Secretary in charge of matters relating to Industries, by whatever name designated, shall ex-officio be the Convener of the Advisory Board.]
