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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir Energy Conversation Act, 2011

(2)The Governing Council shall consist of the following members, namely :-
(a) The Minister Incharge Power Development Department ... Ex officio Chairperson
(b) Administrative Secretary, Power Development Department ... Ex officio Member
(c) Administrative Secretary, Consumer Affairs and PublicDistribution ... Ex officio Member
(d) Administrative Secretary, Industries and CommerceDepartment ... Ex officio Member
(e) Administrative Secretary, Science and TechnologyDepartment ... Ex officio Member
(f) Development Commissioner, Power Development Department ... Ex officio Member
(g) Managing Director, J&K Power Development Corporation ... Ex officio Member
(h) Managing Director, J&K Minerals Corporation ... Ex officio Member
(i) Managing Director, J&K Small Scale IndustriesDevelopment Corporation ... Ex officio Member
(j) Managing Director, J&K State Industries DevelopmentCorporation ... Ex officio Member
(k) Managing Director, J&K Energy Development Agency ... Ex officio Member
(l) A nominee from Central Electricity Authority ... Ex officio Member
(m) Such other expert/professional as may be nominated by theGovernment ... Members
(n) Director General of Bureau ... Ex officio Member-Secretary.