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State of Maharashtra - Section
Section 4 in The Tuljapur Development Authority Act, 2008
4. Constitution of Development Authority.
- The Development Authority shall consist of the following, namely :-| (1) The Collector, Osmanabad District. | Ex-officioChairperson |
| (2) Member of he Legislative Assembly elected from theTuljapur LegislativeAssembly Constituency. | Member |
| (3) The President of the Tuljapur Municipal Council. | Member |
| (4) Two eminent persons to be nominated by the StateGovernment. | Members |
| (5) The Chief Executive Officer,Zilla Parishad,Osmanabad. | Member |
| (6) The Superintendent of Police, Osmanbad. | Member |
| (7) The Superintending Engineer, Public Works Department,Osmanabad. | Member |
| (8) The Superintending Engineer, Maharashtra State ElectricityDistributionCompany Ltd., Osmanabad. | Member |
| (9) The Civil Surgeon, Osmanabad. | Member |
| (10) The Executive Engineer, Maharashtrajivan Pradhikaran,Osmanabad. | Member |
| (11) Town Planner, Osmanabad. | Member |
| (12) District Project Officer (Urban Development) Office ofthe Collector,Osmanabad. | Member |
| (13) The Chief Officer, Tuljapur Municipal Council. | Member |
| (14) District Planning Officer, Osmanabad. | Member Secretary. |