Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(5)The Chairperson and the other Members of the Authority shall be appointed by the Governor of Maharashtra on the recommendation of the Selection Committee constituted under section 5.