Section 4(1) in The Maharashtra Water Conservation Corporation Act, 2000

[Cites 0, Cited by 0] [Section 4] [Entire Act]

(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;
(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, Forest 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 Conservation Department/ 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 to be nominated by the State Government, from amongst the members of the Maharashtra Legislative Assembly;

(p)two members, to be nominated by the State Government, from amongst the members of the Maharashtra Legislative Council;

(q)one member, to be nominated by the State Government, having special knowledge or practical experience in the field of Irrigation;

(r)one member, to be nominated by the State Government, having special knowledge in the field of Finance;

(s)the Member-Secretary to be appointed by the State Government but he shall have no right to vote.

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