Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 5 in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997 5. Executive Committee- (1)There shall be an Executive Committee consisting of the following members, namely-(a)Managing Director of the Corporation . . . . . . . . . . . . . . . . . . . . . . . . . Chairperson;(b)Executive Director of the Corporation . . . . . . . . . . . . . . . . . . . . . . . . . Member;(c)Chief Engineer, Irrigation Department, Aurangabad . . . . . . . . . . . . . Member ;(d)Chief Engineer (Command Area Development), . . . . . . . . . . . . . . . . Member ; Aurangabad.(e)Chief Accounts and Finance Officer of the Corporation. . . . . . . . . . Member-Secretary.(2)The powers, functions and duties of the Executive Committee shall be such as may be laid down by regulations.
