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[Cites 0, Cited by 16] [Entire Act]

State of Maharashtra - Section

Section 3 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975

3. Establishment of Tree Authority.

(1)As soon as may be after this Act is brought into force in any urban area the urban local authority concerned shall constitute a Tree Authority, consisting of [the Chairman and others] [These words were inserted by Maharashtra 7 of 1996, section 5(a).] not less than five and not more than fifteen persons from amongst its members, appointed in such manner and for such period as that authority may determine:Provided that, where an administrator by whatever name called is appointed for any municipal corporation or municipal council, he shall, during the period of his appointment, act as the Tree Authority and exercise all the powers and perform all the duties of the Tree Authority.
(2)In the case of an urban local authority specified in column (1) of the table below, the Chairman of its Tree Authority shall be the person specified against it in column (2) thereof.
Name of the urban local authority(1)   Chairman of its Tree Authority(2)
1. A Municipal Corporation   [the Commissioner] [These words were substituted for the words 'The Mayor' by Maharashtra 7 of 1996, section 5(b)(i).]of the Corporation.
2. A Municipal Council   The President of the Council
3. A Special Planning Authority constituted undersection 40(1)(a) of the Maharashtra Regional and Town planningAct, 1966.   [The Chief Executive Officer] [These words were substituted for the words 'The Chairman' by Maharashtra 7 of 1996, section 5(b)(ii).]of the SpecialPlanning Authority.
4. A New Town Development Authority constitutedunder section 113(2) of the Maharashtra Regional and TownPlanning Act, 1966.   [The Chief Executive Officer] [These words were substituted for the words 'The Chairman' by Maharashtra 7 of 1996, section 5(b)(iii).]of the New TownDevelopment Authority.
5. A New Town Development Authority declared undersection 113(3A) of the Maharashtra Regional and Town PlanningAct, 1966 or a Special Planning Authority appointed undersection 40(1)(b) of that Act.   The Managing Director of the Corporation orCompany declared to be the New Town Development Authority.
(3)Every Tree Authority may [nominate] [This word was substituted for the words 'co-opt' by Maharashtra 7 of 1996, section 5(c)(1).] representatives of non-official organisations, who have special knowledge or practical experience in the field of planting and preservation of trees, as members of the Tree Authority, but the number of [such nominated members shall not exceed the numbers of members appointed under subsection (1).] [These words, brackets and figure were substituted for the words 'such co-opted Members shall not exceed three' by Maharashtra 7 of 1996, section 5(c)(ii).]These members shall be [nominated in such manner and for such period as may be prescribed] [These words were substituted for the words 'co-opted in such manner and for such period as the Tree Authority may determine' by Maharashtra 7 of 1996, section 5(c)(iii).]
(4)Any vacancy in the Tree Authority shall be filled as so on as may be by the authority competent to appoint the member in whose place fresh appointment is to be made.