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[Cites 0, Cited by 0] [Section 3AA] [Entire Act]

State of Haryana - Subsection

Section 3AA(1) in The Haryana Development and Regulation of Urban Areas Act, 1975

(1)The State Government shall, by notification in the Official Gazette, establish a Board consisting of the following members, namely:-
(i) The Chief Minister of Haryana. Chairman
(ii) The Chief Secretary to Government of Haryana Vice-Chairman
(iii) The Principal Secretary to Government ofHaryana, Finance Department Member
(iv) The Principal Secretary to Government ofHaryana, Irrigation Department Member
(v) The Principal Secretary to Government ofHaryana, Power Department Member
(vi) The Principal Secretary to Government ofHaryana, PWD (B&R) Department Member
(vii) The Principal Secretary to Government ofHaryana, Town & Country Planning Department Member
(viii) The Principal Secretary to Government ofHaryana, Transport Department Member
(ix) The Director General, Town & CountryPlanning Department, Haryana. Member
(x) The Chief Administrator, Haryana InfrastructureDevelopment Board Member Secretary
(xi) Any other person(s) to be nominated by theGovernment Special Invitee