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State of Maharashtra - Section

Section 4 in Maharashtra Jeevan Authority Act, 1976

4. [ Constitution of [the Authority] [Section 4 was substituted by Maharashtra 18 of 1996, section 3.] - (1) On and from the date of commencement of the Maharashtra Water Supply and Sewerage Board (Amendment) Act, 1996 (hereinafter in this section referred to as "the commencement date"), in place of the existing Members [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall consist of the following Members, namely:-

(a) the Minister for Water Supply and Sanitation ex-officioChairman;
(aa) [ the Minister for Urban Development [These clauses were inserted by Maharashtra 25 of 1997, Section 8(a)(i).] ex-officioChairman;
(bb) the Minister for Rural Development ex-officioChairman;]
(b) the Minister of State for Water Supply and Sanitation ex-officioCo-Chairman;
(c) the Minister of State for Urban Development ex-officioVice-Chairman;
(d)six official Members, not below the rank of Secretary to Government to be appointed by the State Government to represent,-(i)the Water Supply and Sanitation Department,(ii)the Urban Development Department,(iii)the Rural Development and Water Conservation Department,(iv)the Finance Department,(v)the Industries, Energy and Labour Department; and(vi)the Public Health Department;(e)two Members to be appointed by the State Government one each from amongst,-(i)the Mayors of the Municipal Corporations and the Presidents of Municipal Councils; and(ii)the Presidents of the Zilla Parishads;(f)[Six Members] [These words were substituted for the words 'four Members' by Maharashtra 25 of 1997, Section 8(a)(ii).] to be appointed by the State Government who, in the opinion of the State Government, have special knowledge or practical experience in the field of Water Supply or Sewerage; and(g)the Member-Secretary to be appointed by the State Government.
(2)Notwithstanding anything contained in this Act, with effect from the commencement date, all the powers, duties and functions of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, at any time, be exercised, performed and discharged by the Members, who are for the time being holding offices specified in [clauses (a), (aa), (bb), (b)] [These words brackets and letters were substituted for the word brackets and letters 'clauses (a), (b)' by Maharashtra 25 of 1997; Section 8(4).],(c), (d), and (g) of sub-section (1), and the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be deemed to be validly constituted even though all or any of the other Members may or may not have been appointed for the time being.
(3)Appointments made, from time to time, as Members under clauses (d), (e) and (f) of sub-section (1) shall be published in the Official Gazette.]