Section 3(3) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(3)The State Board shall consist of the following members, namely:-(a)Chief Secretary to Government;(b)The Secretaries to Government in charge of Industries, Finance, Labor, Local Administration, Revenue, Taxes, Irrigation, Power and Forests departments;(c)Executive Director, Bureau of Industrial Promotion, Kerala;(d)Managing Director, Kerala State Industrial Development Corporation;(e)Director of Industries and Commerce;(f)Managing Director; Kerala State Industrial infrastructure Development Corporation;(g)Chairman, Kerala State Electricity Board;(h)Managing Director, Kerala Financial Corporation;(i)Chief Town Planner;(j)Chairman, Kerala State Pollution Control Board;(k)Chief Electrical Inspector;(l)Director of Factories and Boilers;(m)Director of Mining and Geology;(n)Director of Health Services.
