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[Section 4]
[Entire Act]
State of Uttarakhand - Subsection
Section 4(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
| (a) | The Secretary, Tourism, Government ofUttarakhand | ex-officio (Chairman); |
| (b) | The Secretary, Finance, Government ofUttarakhand | ex- officio (member); |
| (c) | The Secretary, Planning, Government ofUttarakhand | ex- officio (member); |
| (d) | The Secretary, PWD, Government of Uttarakhand | ex- officio (member); |
| (e) | The Secretary, Urban, Government of Uttarakhand | ex- officio (member); |
| (f) | The Secretary, Housing, Government ofUttarakhand | ex- officio (member); |
| (g) | The Secretary, Panchayat, Government ofUttarakhand | ex- officio (member); |
| (h) | The Secretary, Forest, Government of Uttarakhand | ex- officio (member); |
| (i) | Chief Town Country Planner, Government ofUttarakhand | ex- officio (member); |
| (j) | District Magistrate of the district, any partof, which is included in the special development area | ex- officio (member); |
| (k) | Five persons to be nominated by the StateGovernment, who shall be persons of ability, integrity andstanding and having adequate knowledge or experience of or haveshown capacity in dealing with problems relating to environment,landscape architecture, tourism, sports especially related towater, commerce, economics, public affairs, etc. | Members; |
| (l) | Such other members, not exceeding two, as may benominated by the State Government to represent, other interestsin the environment protection, sustained development, tourism andsports preferably related to water gaming; | Members; |
| (m) | Chief Executive Officer | Member Secretary. |