Section 4(2) in The Maharashtra Water Conservation Corporation Act, 2000
(2)Notwithstanding anything contained in this Act, from the date of coming into force of this Act, all the powers, duties and functions of the Corporation shall, at any time, be exercised, performed and discharged by the ex-officio members, who are for the time being holding offices specified in [clauses (a), (b) and (c) to (n)] [Substituted 'clauses (a) to (n)' by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] of sub-section (1), and the Corporation shall be deemed to have been validly constituted, even though all or any of the other members may or may not have been appointed for the time being.
