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[Section 15]
[Entire Act]
State of Maharashtra - Subsection
Section 15(2) in The Maharashtra Water Resources Regulatory Authority Act, 2005
| (a) | the Chief Secretary of the State | ex-officioPresident; |
| (b) | the Principal Secretary, Planning Department. | ex-officioMember; |
| (c) | the Principal Secretary, Finance Department. | ex-officioMember; |
| (d) | the Secretary, Water Conservation Department. | ex-officioMember; |
| (e) | the Secretary, Water Supply Department. | ex-officioMember; |
| (f) | the Secretary, Urban Development Department. | ex-officioMember; |
| (g) | the Secretary, Energy and Environment Department. | ex-officioMember; |
| (h) | the Secretary, Water Resources Department (Command AreaDevelopment Authority). | ex-officioMember; |
| (i) | the Secretary, Agriculture Department | ex-officioMember; |
| (j) | Divisional Commissioners of all Revenue Divisions in State. | ex-officioMember; |
| (k) | The Secretary, Water Resources Department. | ex-officioMember Secretary. |