Section 2 in The Maharashtra Water Conservation Corporation Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"bye-laws" means bye-laws made under this Act;(b)"Chairman" means the Chairman of the Maharashtra Water Conservation Corporation;(c)"Corporation" means the Maharashtra Water Conservation Corporation established under section 3;(d)"Irrigation Project" means Minor Irrigation Project or Scheme having irrigable command area up to [600] [Substituted '250' by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] hectares and shall include command area development and other allied activities;(e)"Local Area" means the area falling within the jurisdiction of a local body;(f)"Local body" means a Zilla Parishad, or Panchayat Samiti or Village Panchayat established under the relevant law for the time being in force;(g)"Managing Director" means the executive head who is an employee of the Corporation and whose appointment is made by the State Government but, who receives remuneration from the Corporation Fund for the services rendered;(h)[ "member" means a member of the Corporation and includes the Chairman and Vice-Chairmen of the Corporation;] [Substituted 'member means a member of the Corporation and includes the Chairman and Vice-Chairman of the Corporation;' by Maharashtra Act No. 52 of 2018, dated 10.8.2018.](i)"Member-Secretary" means the Member-Secretary of the Corporation;(j)"Non-official Member" means a member not being an ex-officio member;(k)"Premises" means any land or building or any part of a building;(l)"prescribed" means prescribed by rules made under this Act;(m)"regulations" means the regulations made under this Act;(n)"rules" means rules made under this Act;(o)"State Government" or "Government" means the Government of Maharashtra.(p)"Vice-Chairman" means the Vice-Chairman of the Maharashtra Water Conservation Corporation.
