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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-Chairmen of the Corporation as the Vice-Chairpersons and the following members] [These words were substituted for the words 'consisting of the following members' by Maharashtra 20 of 2001, section 3(a).]], namely:-
(a) Managing Director of the Corporation [Member-Secretary] [These words were substituted for the words 'Chairman' by Maharashtra 20 of 2001, section 3(b).]
(b) [Additional Commissioner (Water Conservation)] [Substituted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] Member;
(c) [Additional Commissioner (Soil Conservation)] [Substituted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.] 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.