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State of Maharashtra - Section

Section 4 in The Maharashtra Water Conservation Corporation Act, 2000

4. Constitution of Corporation.

(1)The Corporation shall consist of the following members, namely:-
(a) Minister for Water Conservation Ex-Officio Chairman;
(b) Minister of State for Water Conservation Ex-Officio Vice-Chairman;
[(b-1) [Inserted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] One member to be nominated by the State Government,having special knowledge and practical experience of waterconservation and soil conservation as well as having a experiencebout water conservation, through peoples participation;] Vice-Chairman;
(c) Minister for Agriculture Ex-Officio Member;
(d) Minister for Irrigation Ex-Officio Member;
(e) Secretary to Government Finance Department Ex-Officio Member;
(f) Secretary to Government Planning Department Ex-Officio Member;
(g) Secretary to Government Forests Department Ex-Officio Member;
(h) Secretary to Government Agriculture Department Ex-Officio Member;
(i) Secretary to Government Irrigation Department Ex-Officio Member
(j) Secretary to Government, Water ConservationDepartment/Employment Guarantee Scheme. Ex-Officio Member;
(k) Secretary to Government, Rural Development Department. Ex-Officio Member;
(l) Director, Maharashtra Remote Sensing Application Centre,Nagpur. Ex-Officio Member;
(m) Director, Ground Water Surveys and Development Agency, Pune. Ex-Officio Member;
(n) Managing Director Ex-Officio Member;
(o) five members,[including one woman] [These words were inserted by Maharashtra 20 of 2001, section 2.]to be nominated by theState Government, from amongst the members of the MaharashtraLegislative Assembly;
(p) two members, to be nominated by the State Government, fromamongst the members of the Maharashtra Legislative Council;
(q) [ [Substituted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] two Members to be nominated by the State Governmenthaving special knowledge and practical experience in the fieldof Irrigation;]
(r) one member, to be nominated by the State Government, havingspecial knowledge in the field of Finance;
(s) the Member-Secretary to be appointed by the State Governmentbut he shall have no right to vote.
(2)Notwithstanding anything contained in this Act, from the date of coming into force of this Act, all the powers, duties and functions of the Corporation shall, at any time, be exercised, performed and discharged by the ex-officio members, who are for the time being holding offices specified in [clauses (a), (b) and (c) to (n)] [Substituted 'clauses (a) to (n)' by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] of sub-section (1), and the Corporation shall be deemed to have been 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 [(b-1)] [Inserted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] (o), (p), (q), (r) and (s) of sub-section (1) shall be published in the Official Gazette.
(4)The members of the Corporation nominated under clauses [(b-1)] [Inserted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] (o), (p), (q) and (r) of sub-section (1) shall receive such fees and allowances as may be laid down by the regulations.