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State of Punjab - Section

Section 3 in Punjab Infrastructure Development (General) Rules, 1998

3. Establishment of the Board.

(1)There shall be a Board to be called the Punjab Infrastructure Development Board for development of infrastructure in the State of Punjab.
(2)[ The Board, established in terms of sub-rule (1), shall consist of a Chairman, Vice-Chairman and the following other members, namely :-
(1) Chief Minister, Punjab .. Chairman
(2) Finance Minister, Punjab .. Vice-Chairman
(3) Minister of Housing and Urban Development .. Member
(4) Minister of Power .. Member
(5) Minister for Public Works .. Member
(6) Minister for Industries .. Member
(7) Chief Secretary .. Member
(8) Secretary   Department of Public Works
(9) Secretary Planning .. Member
(10) Principal Secretary, Finance .. Member-Secretary
(11) Managing Director .. Members
(12) Three technical experts to be nominated by the Government .. Members" ; and ]
[Substituted vide Punjab Government Gazette No. G.S.R. 46/P.A.1/99/Sections 9 and 3/Amendment (1)/2000.]
(3)The Board established in terms of sub-rule (2) shall be a body corporate having perpetual succession and a common seal with powers, subject to the provisions of this Ordinance, acquire, borrow and raise commercial loans and hold property and shall by the said name, sue and be sued.
(4)The Government shall exercise general superintendence and control over the Board and its employees and may call for such information as it may deem necessary.
(5)The Board shall have its headquarter at Chandigarh.
(6)[ The Government shall constitute an Executive Committee; of the Board, comprising of the following :-