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State of Maharashtra - Section

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

5. Constitution and functions of Selection Committee.

(1)The State Government shall, by notification in the Official Gazette, for the purposes of sub-section (5) of section 3, constitute a Selection Committee consisting of,-
(a) the Chief Secretary of the State ex-officioPresident
(b) the Secretary, Planning Department ex-officioMember;
(c) the Secretary (Command Area Development Authority), WaterResources Department. ex-officioMember;
(d) the Secretary, Water Conservation Department. ex-officioMember;
(e) the Secretary, Water Supply Department. ex-officioMember;
(f) the Secretary, Urban Development Department. ex-officioMember;
(g) The Secretary, Energy and Environment Department. ex-officioMember;
(h) The Secretary, Agricultural Department. ex-officioMember;
(i) The Secretary, Water Resources Department. ex-officioMember-Secretary.
(2)The Government, shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal of the Chairperson or any Member, and six months before the superannuation or end of tenure of Chairperson or any Member, make a reference to the Selection Committee for filling up of the vacancy.
(3)The Selection Committee shall finalise the selection of the Chairperson and Members within one month from the date on which the reference is made to it under sub-section (2).
(4)The Selection Committee shall recommend a panel of two names for every vacancy referred to it.
(5)Before recommending any person for appointment as the Chairperson or other Member of the Authority, the Selection Committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his functions as a Member.
(6)No appointment of the Chairperson or other Member shall be invalid merely by reason of any vacancy in the Selection Committee.