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State of Maharashtra - Section

Section 79A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

79A. [ Constitution of Water Management and Sanitation Committee. [Section 79A was substituted by Maharashtra 3 of 2005, Section 3.]

(1)Subject to the provisions of section 81, the Water Management and Sanitation Committee shall consist of-
(a) the President of the Zilla Parishad, ex-officioChairman;
(b) the Chairmen of all Subjects Committees, constituted undersub-section (1) of section 78, ex-officioMembers;
(c) [ [[Clause (c) was substituted by Maharashtra 18 of 2012, section 2 (w.e.f. 7-6-2012).Prior to substitution read as under:(c) four Councillors, out of which not less than two shall be women, to be elected by the Zilla Parishad from amongst the Councillors, - Members;]] six Councillors, out of which not less than three shall bewomen, to be elected by the Zilla Parishad from amongst theCouncillors, [[Clause (c) was substituted by Maharashtra 18 of 2012, section 2 (w.e.f. 7-6-2012).Prior to substitution read as under:(c) four Councillors, out of which not less than two shall be women, to be elected by the Zilla Parishad from amongst the Councillors, - Members;]] Members;] [[Clause (c) was substituted by Maharashtra 18 of 2012, section 2 (w.e.f. 7-6-2012).Prior to substitution read as under:(c) four Councillors, out of which not less than two shall be women, to be elected by the Zilla Parishad from amongst the Councillors, - Members;]]
(d) the Chief Executive Officer, ex-officioMembers;
(e) the Executive Engineer (Rural Water Supply), Zilla Parishad;the Executive Engineer (Minor Irrigation), Zilla Parishad, ex-officioMember;
(f) the Deputy Chief Executive Officer, Zilla Parishad lookingafter sanitation, ex-officioMember;
(g) the Deputy Chief Executive Officer (Panchayat), and, ex-officioMember;
(h) the Additional Chief Executive Officer, ex-officioMember-Secretary
Provided that, the committee may invite not more than two representatives of Support Organisations in the district (NGOs, consultants, educational institutions) working in the field and having special knowledge and experience in the subject of water conservation, drinking water supply and sanitation, as special invitees, for the purpose of assisting or advising the Committee in discharge of its duties and functions:Provided further that, the ex-officio Members appointed under clauses (d), (e), (f), (g) and (h) and the special invitees may take part in the deliberations of the committee but shall have no right to vote in such meetings.
(2)The Water Management and Sanitation Committee shall have and exercise, in relation to the subject of water conservation, preservation, utilisation, drinking water supply and sanitation, all the powers which the Subjects Committee has and exercises in relation to the subjects allocated to it, by or under the provisions of Act.]