Section 4 in Maharashtra Industrial Development Act, 1961
4. [ Constitution. - With effect from the date of commencement of the Maharashtra Industrial Development (Amendment) Act, 1981, in place of the existing members, the Corporation shall consist of the following members, that is to say-
(a)the Minister for Industries, ex-officio, who shall also be the Chairman of the Corporation;(b)the Minister of State for Industries, ex-officio, who shall also be the Vice-Chairman of the Corporation;(c)two official members nominated by the State Government of whom, one shall be the Financial Adviser to the Corporation;(d)the Chairman of the State Electricity Board constituted under the Electricity (Supply) Act, 1948;(e)the Managing Director, State Industrial and Investment Corporation of Maharashtra Limited;(f)the Managing Director, Maharashtra State Financial Corporation;(g)one member nominated by the Maharashtra Housing and Area Development Authority established under the Maharashtra Housing and Area Development Act, 1976;(h)six members nominated by the State Government, from amongst persons appearing to it to be qualified as having had experience of, and having shown capacity in, industry, trade or finance, or who are in the opinion of the State Government capable of representing the interest of persons engaged or employed therein;(i)the Chief Executive Officer of the Corporation, ex-officio, who shall also be the Secretary of the Corporation.]
