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State of Chattisgarh - Section
Section 7 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
7. [ [Omitted by Act No. 16 of 2004, dated 2.1.2005.]
***]| 7. Constitution of the Divisional Investment Promotion Committee.- A Divisional Investment Promotion Committee shall consist of the following members, namely,-(a) A Chairperson, who shall be the Commissioner of the Revenue Division.(b) Such number of persons, not exceeding five, as the State Government may nominate from the fields, of industry, trade and commerce, labour and education.(c) Collector of the District in which the Project is proposed.(d) Chairperson of the Chhattisgarh State Electricity Board or his nominee not below the rank of a Chief Engineer.(e) Secretary in charge of matter relating to Labour, or his nominee not below the rank of a Deputy Commissioner.(f) Secretary in charge of matter relating to Forests, or his nominee not below the rank of a Conservator of Forests.(g) Secretary in charge of matter relating to Water Resources, or his nominee not below the rank of a Chief Engineer.(h) Secretary in charge of matter relating to Public Works, or his nominee not below the rank of a Superintending Engineer.(i) Secretary in charge of matter relating to Mining, or his nominee not below the rank of a Joint Director.(j) Secretary in charge of matter relating to Agriculture, or his nominee not below the rank of a Joint Director.(k) Chairperson of the relevant Local Government in whose jurisdiction the Project is proposed to be located, or his nominee not below the rank of the Commissioner or Chief Municipal Officer in the case of an urban body, or not below the rank of Chief Executive Officer in the case of a Zila Panchayat.(l) Secretary in charge of matter relating to Housing and Environment, or his nominee not below the rank of a Deputy Director of the Town and Country Planning Organization.(m) A nominee of the Secretary in charge of the matter relating to Industries, not below the rank of a Joint Director, who shall be theex-officioConvenor of the Committee. |