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Bodies Under State Governments Andhra Pradesh Agricultural Improvement Fund Committee constituted under section 3 of the Hyderabad Agricultural Improvement Act, 1952. Co-operative Agricultural and Marketing Development Fund Committee. Livestock Purchasing Committee. Assam Adhi Concilition Boards constituted under section 2A of the Assam Adhiars Protection and Regulation Act, 1948. Assam Evacuee Property Management Committee constituted under section 12 of the Assam Evacuee Property Act, 1951. Assam Text Book Committee. Bihar Mining Board for Coal Mines. Text Book and Education Literature Committee. Bombay Allocation Committee (Allopathic) under the Employees' State Insurance Scheme. Allocation Committee (Ayurvedic) under the Employees' State Insurance Scheme. Board to conduct over-all supervision of the business and affairs of the Narsinggiriji Mills, Sholapur. Bombay Housing Board constituted under section 3 of the Bombay Housing Board Act, 1948. Bombay State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (54 of 1948). Bombay State Electricity Consultative Council constituted under section 16 of the Electricity (Supply) Act, 1948 (54 of 1948). Medical Service Committee under the Employees' State Insurance Scheme. Pharmaceutical Committee under the Employees' State Insurance Scheme. Regional Transport Authority for Ahmedabad, Aurangabad, Bombay, Nagpur, Poona, Rajkot and Thana constituted under section 44 of the Motor Vehicles Act, 1939 (4 of 1939). Saurashtra Housing Board constituted under section 3 of the Saurashtra Housing Board Act, 1954. State Transport Authority constituted under section 44 of the Motor Vehicles Act, 1939 (4 of 1939). Vidarbha Housing Board constituted under section 3 of the Madhya Pradesh Housing Act, 1950. Kerala Board of Examiners appointed under rule 8 of the Travancore-Cochin Boiler Attendants Rules, 1954. Panel of Assessors constituted under rule 63 of the Travancore-Cochin Boiler Attendants Rules, 1954. Panel of Assessors constituted under the Travancore-Cochin Economiser Rules, 1956. Madhya Pradesh Madhya Pradesh Housing Board constituted under section 3 of the Madhya Pradesh Housing Board Act, 1950. Mahakoshal Housing Board. 1[Tamil Nadu] Committee to select Books for Study for S.S.L.C. Examination. Landing and Shipping Fees Committees for Minor Ports. Local Committee constituted under regulation 10A of the Employees' State Insurance (General) Regulations, 1950. Madras Board of Transport. 2[Tamil Nadu State Electricity Board] constituted under section 5 of the Electricity (Supply) Act, 1948 (54 of 1948). Madras State Electricity Consultative Council constituted under section 16 of the Electricity (Supply) Act, 1948 (54 of 1948). Port Conservancy Boards. Port Trust Boards of Minor Ports. State Board of Communications. Text Books Committee. 3[Karnataka] Board of Management, Mysore Iron and Steel Works, Bhadravathi. Board of Management of Industrial Concerns. Orissa Appeal Committee under the Board of Secondary Education. Orissa Board of Communications and Transport. Regional Transport Authority constituted under section 44 of the Motor Vehicles Act, 1939 (4 of 1939). State Transport Authority constituted under section 44 of the Motor Vehicles Act, 1939 (4 of 1939). Punjab Punjab State National Workers (Relief and Rehabilitation) Board. Rajasthan City Improvement Trust, Kota constituted under the City of Kota Improvement Act, 1946. Excise Appellate Board, Ajmer. Rajasthan State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (54 of 1948). Urban Improvement Board, Jaipur. 1. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subject) Order, 1970, for "Madras" (w.e.f. 14-1-1969). 2. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subject) Order, 1970, for "Madras State Electricity Board" (w.e.f. 14-1-1969). 3. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, s. 3 and Sch., for "Mysore" (w.e.f. 1-11-1973). Uttar Pradesh Government Cement Factory Board. Local Committees for Agra, Kanpur, Lucknow and Saharanpur appointed under section 25 of the Employers' State Insurance Act, 1948 (34 of 1948). Sub-Committee to select books for Educational Expansion Department. U.P. Sugar and Power Alcohol and Labour Housing Board constituted under section 10 of the U.P. Sugar and Power Alcohol Industries Labour Welfare and Development Fund Act, 1950. West Bengal Licensing Board constituted under the regulations made under rule 45 of the Indian Electricity Rules, 1956. West Bengal Housing Board constituted under the West Bengal Development Corporation Act, 1954. Bodies in Union Territories Delhi Development Authority constituted under section 3 of the Delhi Development Act, 1957 (61 of 1957). Delhi Electricity Power Control Board constituted under section 5 of the Bombay Electricity (Special Powers) Act, 1946, as applied to Delhi. Delhi State Electricity Council constituted under section 16 of the Electricity (Supply) Act, 1948 (54 of 1948).    |
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