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State of Maharashtra - Section
Section 4 in The Pandharpur Development Authority Act, 2009
4. Constitution of Development Authority.
| (a) The Guardian Ministers of Solapur District | Chairperson; |
| (b) The Ministers or State Ministers from Solapur District, tobe nominated by the State Government. | Vice-Chairpersons; |
| (c) Member of the Legislative Assembly elected from thePandharpur Legislative Assembly Constituency. | Member; |
| (d) The President of the Pandharpur Municipal Council. | Ex-officioMember; |
| (e) Two eminent persons to be nominated by the StateGovernment. | Members; |
| (f) The Chief Executive Officer, Zilla Parishad, Solapur. | Ex-officioMember; |
| (g) The Superintendent of Police, Solapur District. | Ex-officioMember; |
| (h) The Superintending Engineer, Public Works DepartmentSolapur. | Ex-officioMember; |
| (i) The Superintending Engineer, Maharashtra State ElectricityDistribution Company Limited, Solapur. | Ex-officioMember; |
| (j) The Civil Surgeon, Solapur. | Ex-officioMember; |
| (k) The Executive Engineer, Maharashtra Jivan Pradhikaran,Solapur. | Ex-officioMember; |
| (l) The Assistant Director of Town Planning, Solapur. | Ex-officioMember; |
| (m) The District Project Officer, Office of the Collector,Solapur. | Ex-officioMember; |
| (n) The Chairman, Shri Vitthal -Rukmini Temples Committee,Pandharpur. | Ex-officioMember; |
| (o) The Chief Officer, Pandharpur Municipal Council. | Ex-officioMember; |
| (p) The District Planning Officer, Solapur | Ex-officioMember; |
| (q) The Collector, Solapur District. | Ex-officioMember, Secretary; |