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State of Maharashtra - Section

Section 5 in The Maharashtra Water Conservation Corporation Act, 2000

5. Executive Committee.

(1)There shall be an Executive Committee consisting of the Chairman of the Corporation as the Chairperson, the Vice-Chairman of the Corporation as the Vice-Chairperson and the following members, namely:––
(a) Managing Director of the Corporation Member Secretary;
(b) Chief Engineer, Irrigation (Local Sector), Pune Member;
(C) Director, Soil Conservation and Watershed Management, Pune Member;
(d) Director, Social Forestry, Pune Member;
(e) Chief Accounts and Audit Officer of the Corporation Member;
(2)The appointment of Managing Director and Chief Accounts and Audit Officer shall be made by the State Government on such terms and conditions as it may think fit.
(3)The powers, functions and duties of the Executive Committee shall be such as laid down by regulations.