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[Section 4]
[Entire Act]
State of Goa - Subsection
Section 4(1) in The Goa Tillari Irrigation Development Corporation Act, 1999
| (a) | A person possessing such qualifications as may be prescribed,to be appointed by the State Government | - | Chairman |
| (b) | Secretary,[Water Resources] [Substituted in place of word 'Irrigation' by the Amendment Act 38 of 2001.], Government of Goa | - | Director |
| (c) | Secretary, Finance, Government of Goa | - | Director |
| (d) | Chief Engineer,[Department of Water Resources] [Substituted in place of the word 'Irrigation Department' by the Amendment Act 38 of 2001.], Governmentof Goa | - | Director |
| (e) | Additional Chief Engineer, (Irrigation Project),[Departmentof Water Resources] [Substituted in place of the word 'Irrigation Department' by the Amendment Act 38 of 2001.], Government of Goa | - | Director |
| (f) | Superintending Engineer, Tillari Irrigation Project,[Department of Water Resources] [Substituted in place of the word 'Irrigation Department' by the Amendment Act 38 of 2001.], Government of Goa | - | Director |
| (g) | Three persons to be nominated by State Government | - | Directors |