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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Plastic Waste Management Rules, 2016

(1)The State government or the union Territory shall, for the purpose of effective monitoring of implementation of these rules, constitute a State Level Advisory Committee consisting of the following persons, namely;-
(a) the Secretary, Department of Urban Development - Chairman
(b) Director from State Department of Environment - Member
(c) Member Secretary from State Pollution Control Board orPollution Control Committee - Member
(d) Municipal Commissioner - Member
(e) one expert from Local Body - Member
(f) one expert from Non-Governmental involved in Waste Management - Member
(g) Commissioner, Value Added Tax or his nominee, - Member
(h) Sales Tax Commissioner or Officer - Member
(i) representative of Plastic Association, Drug ManufacturersAssociation, Chemical Manufacturers Association - Member
(j) one expert from the field of Industry - Member and
(k) one expert from the field of academic institution - Member
(l) Director, Municipal Administration - Convener
The State Level Advisory Body shall meet at least once in Six Month and may invite experts, if it considers necessary.