(1)Following provisions shall govern the functioning of the Site Appraisal Committee (hereinafter referred to be as the "Committee") in these rules namely :-(a)The State Government may constitute or reconstitute a Site Appraisal Committee as and when necessary;(b)The State Government may appoint a senior official of the Factories Inspectorate, preferably having qualification in Chemical Engineering to be the Secretary of the Committee;(c)The State Government may appoint the following as members of the Committee, namely :-(i)a representative of the Local Government wing of the department of Local Government, Housing and Urban Development department of the State Government;(ii)a representative of the department of Industries of the State Government; and(iii)a representative of the Director-General of Factory Advice Service and Labour Institute, Bombay.
