Section 4 in The Maharashtra Water Resources Regulatory Authority Act, 2005
4. Qualification for appointment of Chairperson, other Members and special invitees of Authority.
(1)The Chairperson, the Members and special invitees of the Authority shall be appointed as follows-(a)the Chairperson shall be a person who is or who was of the rank of Chief Secretary or equivalent thereto,(b)one Member shall be expert from the field of water resources engineering,(c)one Member shall be expert from the field of water resources economy,(d)five special invitees as prescribed one from each river Basin Agency area, who are having adequate knowledge, experience or proved capacity in dealing with the problems relating to engineering, agricultural, drinking water, industry, law, economics, commerce, finance or management for assisting the Authority in taking policy decisions.(2)The Chairperson or any other Member of the Authority shall not hold any other office.
