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[Section 5]
[Entire Act]
State of Maharashtra - Subsection
Section 5(2) in The Maharashtra Devdasi System (Abolition) Act, 2005
| (a) [ [Clause (a) substituted by Maharashtra 22 of 2013, Section 2 (w.e.f. 21-8-2013).] | a person, who is or has been a Judge not belowthe rank of a Selection Grade District Judge, to be appointed bythe Government in consultation with the High Court, or a personwho is or has been an officer not below the rank of a Secretaryto the Government, to be appointed by the Government........ [Clause (a) substituted by Maharashtra 22 of 2013, Section 2 (w.e.f. 21-8-2013).] | Chairman [Clause (a) substituted by Maharashtra 22 of 2013, Section 2 (w.e.f. 21-8-2013).] | |
| (b) | two other persons to assist the Chairman, whoshall be the persons of ability, integrity and standing havingadequate knowledge and experience of dealing with the problemsrelating to exploitation of women, to be nominated by theGovernment, of whom at least one shall be a Woman, nominated inconsultation with the State Women's Commission......... | Members | |
| (c) | the Commissioner of Women and Child Developmentof Government .... | Ex officioMember-Secretary. |