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[Cites 0, Cited by 24] [Entire Act]

State of Maharashtra - Section

Section 18 in Maharashtra Housing and Area Development Act, 1976

18. Establishment of Boards.

- [(1) (a) The five Boards which have been established before the commencement of the Maharashtra Housing and Area Development (Second Amendment) Act, 1992 and shown in column 1 of the following table, shall have the area of jurisdiction shown against each such Board in column 2 of the table.] [This was substituted for sub-sections (1) and (1A) by Maharashtra 22 of 1992, Section 2.]Table
Name of the Board Area of jurisdiction district of
1 2
(1)[The Mumbai Housing and Area DevelopmentBoard.] [These words were substituted for the words 'The Bombay Housing ands Areas Develpmet Board' by Maharashtra 25 of 1996, Section 2 Schedule para (3).] (a)[The City of Mumbai], [These words were substituted for the words 'The City of Bombay' by Maharashtra 25 of 1996.]
(2) The Nagpur Housing and Area Development Board. (b)[The Mumbai Suburban] [These words were substituted for the words 'Bombay suburban' by Maharashtra 25 of 1996.]
(3) The Aurangabad Housing and Area DevelopmentBoard. (a) Nagpur, (b) Chandrapur, (c) Gadchiroli, (d)Bhandara, (e) Wardha.
(4) The Pune Housing and Area Development Board. (a) Aurangabad, (b) Jalna, (c) Parbhani, (d) Beed,(e) Nanded, (f) Osmanabad, (g) Latur.
(5) Konkan Housing and Area Development Board. (a) Thane, (b) Raigad, (c) Sindhudurg, (d)Ratnagiri.
(b) The State Government shall, by notificationin theOfficial Gazette, establish the following two Boardshaving the area of jurisdiction in the districts as shown againsteach of them, on and with effect from such date as may bespecified in that notification, namely:-
(1) The Amravati Housing and Area DevelopmentBoard. (a) Amravati, (b) Akola, (c) Yavatmal, (d)Buldhana.
(2) The Nashik Housing and Area Development Board. (a) Nashik, (b) Ahmednagar, (c) Dhule, (d) Jalgaon]
(c) [ The State Government shall, by notificationin theOfficial Gazette, establish the following two Boards forcarrying out the activities of repairs and reconstruction, andslum improvement having the area of jurisdiction in the districtsas shown against each of them on and with effect from such dateas may be specified in that notification, namely :-] [Clause (c) was added by Maharashtra 11 of 1993, Section 2(a).]
(1)[The Mumbai Repairs and Reconstruction Board.] [These words were substituted for the words 'the Bombay Repairs and Reconstruction Board' by Maharashtra 25 of 1996, Section 2 and Schedule para 3.] (a)[The City of Mumbai.] [These words were substituted for the words 'City of Bombay', by Maharashtra 25 of 1996.]
(2)[The Mumbai Slum Improvement Board.] [These words were substituted for the words 'the Bombay Slum Improvement Board,' by Maharashtra 25 of 1996.] (b)[The Mumbai Suburban]. [These words were substituted for the words 'Bombay Suburban,' by Maharashtra 25 of 1996.]
(2)[ Every Board shall consist of a Chairman and not more than [17] [Sub-section (2) was substituted by Maharashtra 54 of 1977, section 3(a).] other members including a Vice-Chairman, if any, of whom not less than 3 shall be officials.All the members including the Chairman and the Vice-Chairman, if any, shall be appointed by the State Government.]
(3)Not less than two non-official members shall be persons who, in the opinion of the State Government, have special knowledge or practical experience in finance, structural engineering, architecture, town and country planning, and public housing.
(4)The names of the chairman, Vice-Chairman, if any, and other members of a Board shall be published in the Official Gazette, and upon such publication, to Board shall be deemed to be duly constituted.
(5)The appointment of the Chairman and Vice-Chairman of a Board may be either whole-time or part-time as the State Government may think fit. When the Chairman is appointed as a whole-time Chairman, he shall be the Chief Officer of the Board.
(6)Where the Chairman is appointed as a part-time Chairman, the Vice-Chairman, if full-time, shall be the Chief Officer of the Board. If the Vice-Chairman is also part-time, the State Government shall appoint a Chief Officer of the Board, and he shall be an Officer of the Board.
(7)Every Board shall have a Chief Accounts Officer. He shall be appointed by the Authority with the previous approval of the State Government.
(8)The provisions of sections 7, 8, 9, 10, 11, 12, 13 and 14 shall apply mutatis mutandis to a Board or to the Co-opted members of the Technical Committee appointed under sub-section (10). [* * * * * *] [These words, brackets and figure 'or of the Improvement Committee appointed under sub-section (11)' were deleted, by Maharashtra 54 of 1977, Section 3(b).] as they apply in relation to the Authority.
(9)Each Board shall be provided with such employees as the Authority may by order in writing, determine. The Board shall within its jurisdiction be responsible for administering and managing the affairs of the Authority for the purposes of this Act.
(10)[The Mumbai Repairs Reconstruction Board] [These words were substituted for the words 'the Bombay Repairs and Reconstruction Board' by Maharashtra 25 of 1996, 5. 2 and Schedule pars 3.] shall appoint a Technical Committee, consisting of not less than six of its members and may co-opt, not more than three other persons on the Committee who are not members of the Board. Subject to the superintendence and control of the Board, the Technical Committee shall sanction and supervise the repairs and reconstruction works, including the construction of transit camps, on behalf of the Board under Chapter VIII, The Board may delegate such of its other functions under Chapter VIII to the Committee as it may decide.
(11)[* ***] [Sub-section (11) was deleted by Maharashtra 11 of 1993, Section 3(c)]