Section 7(2) in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997
(2)The Chairperson or, in his absence, such of the Vice-Chairpersons appointed under clause (b) of sub-section (1) of section 4, if both are the members of the State Legislature; as may be predetermined by the Chairperson by an order, shall preside over the meeting of the Corporation; and in the absence of all the three, the Chief Secretary to Government, being the ex-officio Vice-Chairperson shall preside over such meeting:Provided that, if the Vice-Chairpersons appointed under clause (b) of sub-section (1) of section 4 are persons other than the members of the State Legislature, the Chief Secretary as the ex-officio Vice-Chairperson shall, in the absence of the Chairperson, preside over the meeting and in absence of the Chief Secretary, such of the other ViceChairpersons, as may be predetermined by the Chairperson by an order, shall preside over such meeting:Provided further that, if for any reason the Chairperson and the Vice-Chairpersons are unable to attend any meeting, the meeting shall stand adjourned.
