(2)The official members shall be as follows:-(i)Secretaries to the State Government in the following Department or their representatives not below the rank of Deputy Secretary: -(a)Revenue,(b)Forest,(c)Animal Husbandry/Dairy,(d)Finance,(e)Special Schemes and integrated Rural Development Department,(f)Relief.(ii)Director General of Police, Rajasthan or his representative not below the rank of an Inspector General of Police.
