Section 73K(1) in Maharashtra Factories Rules, 1963
(1)The following provisions shall govern the functioning of the Site Appraisal Committee, hereinafter referred to as the "Committee" in this rule-(a) The State Government may constitute a Site Appraisal Committee and reconstitute the Committee as and when necessary.(b)The State Government may appoint a senior official of the Factories Inspectorate to be the Secretary of the Committee.(c)The State Government may appoint the following as members of the Committee,-(i)a representative of the Fire Service Organisation of the State Government;(ii)a representative of the Department of Industries;(iii)a representative of the Director General of Factory Advice Service and Labour Institutes, Bombay.
