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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Water Conservation Corporation Act, 2000

(1)There shall be an Executive Committee [[consisting of the Chairman of the Corporation as the Chairperson, the Vice-Chairmen of the Corporation as the Vice-Chairpersons and the following members] [These words were substituted for the words 'consisting of the following members' by Maharashtra 20 of 2001, section 3(a).]], namely:-
(a) Managing Director of the Corporation [Member-Secretary] [These words were substituted for the words 'Chairman' by Maharashtra 20 of 2001, section 3(b).]
(b) [Additional Commissioner (Water Conservation)] [Substituted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] Member;
(c) [Additional Commissioner (Soil Conservation)] [Substituted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] Member;
(d) Director, Social Forestry, Pune Member;
(e) Chief Accounts and Audit Officer of the Corporation Member;