Legal Document View

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

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(1)The State Government shall, by notification in the Official Gazette, for the purposes of sub-section (5) of section 3, constitute a Selection Committee consisting of,-
(a) the Chief Secretary of the State ex-officioPresident
(b) the Secretary, Planning Department ex-officioMember;
(c) the Secretary (Command Area Development Authority), WaterResources Department. ex-officioMember;
(d) the Secretary, Water Conservation Department. ex-officioMember;
(e) the Secretary, Water Supply Department. ex-officioMember;
(f) the Secretary, Urban Development Department. ex-officioMember;
(g) The Secretary, Energy and Environment Department. ex-officioMember;
(h) The Secretary, Agricultural Department. ex-officioMember;
(i) The Secretary, Water Resources Department. ex-officioMember-Secretary.