Section 4 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
4. Constitution of Board of Directors.
(1)The general superintendence, direction and management of the affairs and business of the Corporation shall vest in a Board of Directors which, with the assistance of an Executive Committee and a Managing Director, may exercise all the powers and discharge all the functions which may be exercised or discharged by the Corporation.(2)The Board of Directors shall consist of fifteen Directors, namely:(i)Secretary to Government in the Industries Department;(ii)Secretary to Government in the Finance Department;(iii)Secretary to Government in the Revenue Department;(iv)Director of Industries, Orissa ;(v)Chairman, Orissa State Electricity Board;(vi)Managing Director, Industrial Development Corporation of Orissa Limited;(vii)Managing Director, Industrial Promotion and Investment Corporation of Orissa Limited;(viii)Managing Director, Orissa State Financial Corporation;(ix)Managing Director, Orissa Small Industries Corporation Limited;(x)Chief Engineer, Public Health Department;(xi)Managing Director of the Corporation ;(xii)four Directors nominated by the State Government from amongst persons appearing to it to be qualified as having had experience of, and having shown capacity in, industry or trade or finance, or who, in the opinion of the State Government, are capable of representing the interest of persons engaged or employed therein.(3)The State Government shall appoint one of the Directors to be the Chairman of the Board.
