Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Haryana Special Economic Zone Act, 2005

(2)The project evaluation committee shall consist of -
(a) Secretary to Government, Haryana, Industries and CommerceDepartment Chairman
(b) Director, Town and Country Planning Department Member
(c) Managing Director, Haryana State Industrial DevelopmentCorporation Member
(d) Managing Director, Haryana Vidyut Prasaran Nigam Member
(e) Engineer-in-Chief, Irrigation Department Member
(f) Representative of Finance Department not below the rank ofJoint Secretary Member
(g) Concerned Managing Director, Uttar Haryana Bijli Vitran Nigamor Dakshin Haryana Bijli Vitran Nigam Member
(h) Director, Industries and Commerce Department Member-Secretary