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State of Maharashtra - Section

Section 5 in The Maharashtra Devdasi System (Abolition) Act, 2005

5. Control Board.

(1)The State Government shall, by notification in the Official Gazette, establish for the State with effect from the date specified therein, a Board to be called the Devdasi Practice Control and Eradication Board (hereinafter referred to as "the Control Board").
(2)The Control Board shall consist of the following members namely:-
(a) [ [Clause (a) substituted by Maharashtra 22 of 2013, Section 2 (w.e.f. 21-8-2013).] a person, who is or has been a Judge not belowthe rank of a Selection Grade District Judge, to be appointed bythe Government in consultation with the High Court, or a personwho is or has been an officer not below the rank of a Secretaryto the Government, to be appointed by the Government........ [Clause (a) substituted by Maharashtra 22 of 2013, Section 2 (w.e.f. 21-8-2013).]   Chairman [Clause (a) substituted by Maharashtra 22 of 2013, Section 2 (w.e.f. 21-8-2013).]
(b) two other persons to assist the Chairman, whoshall be the persons of ability, integrity and standing havingadequate knowledge and experience of dealing with the problemsrelating to exploitation of women, to be nominated by theGovernment, of whom at least one shall be a Woman, nominated inconsultation with the State Women's Commission.........   Members
(c) the Commissioner of Women and Child Developmentof Government ....   Ex officioMember-Secretary.
(3)The term of office of the members of the Control Board shall be of five years.
(4)No act or proceeding of the Control Board shall be invalid by reason only of a vacancy therein, or any defect in nomination of any members, if such act or proceeding is otherwise in accordance with the provisions of this Act.
(5)Appointments made, from time to time, as members under clause (b) of subsection (2) shall be published in the Official Gazette.
(6)The Control board shall meet at such time and place and shall observe such procedure in regard to the transaction of its business as the Chairman may think fit.
(7)The non-official members nominated by the State Government under clause (b) of sub-section (2) shall receive such fees and allowances as may be prescribed.