Annexure 1 :

List of Persons Associated with the Committee

Members

1. Finance Secretary of Karnataka - Shri C. Gopal Reddy
2. Finance Secretary of Gujarat – Shri K.V. Bhanujan and Shri Rajesh Kishore
3. Finance Secretary of Maharashtra - Shri R.B. Buddhiraja
4. Finance Secretary of Uttar Pradesh – Shri S.C. Tripathi and Shri M. Haleem Khan
5. Finance Secretary of Punjab - Shri C. Roul
6. Chief General Manager, Internal Debt Management Cell – Smt. Usha Thorat
7. Director (Budget) , Ministry of Finance, Government of India – Shri S.C. Pandey

Special Invitees

1. National Institute of Public Finance and Policy – Dr. Ashok Lahiri and Dr. Tapas Sen
2. Adviser-in-charge, Monetary Policy Department, Reserve Bank of India – Shri A. Anjaneyulu and Shri K. Kanagasabapathy
3. General Manager, Industrial and Export Credit Department, Reserve Bank of India - Shri C.V. Amalnerkar
4. Joint Legal Adviser, Legal Department, Reserve Bank of India – Shri K.D. Zacharias
5. Adviser , Planning Commission, Government of India – Dr. N.J. Kurien

Persons from Reserve Bank of India associated with the Committee

1. Dr. R.K. Pattnaik, Director, Internal Debt Management Cell
2. Smt. K. Jayanthi Anand, Assistant Adviser, Internal Debt Management Cell
3. Smt. Abha Prasad, Assistant Adviser, Division of Fiscal Analysis
4. Shri Bhupal Singh, Research Officer, Division of Fiscal Analysis
5. Shri B.B. Pathak, Assistant Manager, Internal Debt Management Cell
6. Smt. V.V. Shinde, Stenographer, Internal Debt Management Cell
7. Shri B.G. Koli, Stenographer, Internal Debt Management Cell

List of Banks and Financial Institutions, who attended the meeting

1. State Bank of India
2. Punjab National Bank
3. National Co-operative Development Corporation
4. Life Insurance Corporation of India
5. National Housing Bank
6. National Bank of Agriculture and Rural Development
7. Industrial Development Bank of India
8. Maharashtra State Financial Corporation
9. Bank of India
10. Housing and Urban Development Corporation
11. Industrial and Credit Corporation of India

Annexure 2

Deed of Transfer

This DEED OF TRANSFER executed at this the 16th day of August 1977 by the Governor of Tamil Nadu (hereinafter called "the Government" which expression shall unless excluded by or repugnant to the subject or context include his successors-in-office and assigns) in favour of the Tamil Nadu Housing Board, a Corporate Body constituted under the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961) (hereinafter called the "Housing Board" which expression shall unless excluded by or repugnant to the subject or context include its successors in office and assigns) and having its registered office at No.36, Anna Salai, Madras 600 035);

2. WHEREAS the Housing Board proposes to develop Housing Schemes at various important towns within the State of Tamil Nadu and to acquire the lands specified in the Schedule mentioned in the Annexure through the Government to enable the Housing Board to construct houses and develop plots under different schemes;

3. WHEREAS, at the instance of and at the cost of the Housing Board, the Government have acquired the lands specific in the Schedule mentioned in the Annexure under the Land Acquisition Act, 1894 (Central Act I of 1894), for the aforesaid public purpose of constructing houses and developing plots;

4. WHEREAS the requisite awards have been passed under the said Land Acquisition Act and the lands have vested absolutely with the Government free from all encumbrances;

5. WHEREAS the Housing Board has paid a sum of Rs.9,10,800/- (Rupees nine lakhs ten thousand and eight hundred only) to the Government for the cost of the lands specified in the Schedule mentioned in the Annexure hereto;

6. AND WHEREAS the possession of the lands so acquired and vested with the Government have been handed over to the Housing Board on the dates specified in the Schedule mentioned in the Annexure and whereas the Housing Board has requested the Government to transfer the said lands absolutely to the Housing Board by a deed of transfer in its favour with effect from the respective dates of taking possession;

7. NOW, THEREFORE, this Deed of Transfer witnesseth that the Government in consideration of the amount already paid by the Housing Board towards the cost of land hereby conveys, grants, assigns, transfers and vests unto the Housing Board all the pieces and parcels of lands, more particularly described in the Schedule mentioned in the Annexure hereto, to have and to hold the same freely alienable and heriteable without further consent of the Government and absolutely and forever. The transfer shall take effect on the respective dates of handing over possession of the pieces and parcels of lands as mentioned in the Schedule of properties set out in the Annexure hereto, to the Housing Board.

8. In witness whereof, Thiru C.V.S. Mani I.A.S., Commissioner and Secretary to Government, Housing Department, Government of Tamil Nadu, acting for and on behalf and by the order and direction of the Governor of Tamil Nadu, has set his hand on the day, month and year first above written.

Commissioner and Secretary to Government
Housing Department

In the presence of

1)	First witness:
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2)	Second witness:
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