Section 4 in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997
4. Constitution of Corporation-
(1)The Corporation shall consist of the following members, namely:-(a)the Minister for Irrigation . . . . . . . . . . . . . . . . . . . . . . . . . . . . . ex-officio Chairperson;(b)two non-official members to be appointed . . . . . . .Vice-Chairpersons; by the State Government.(c)the Chief Secretary to Government . . . . . . . . . . . . . . . . . . . . . .ex-officio Vice-Chairperson;(d)Secretary to Government, Irrigation Department . . . . . . . . . . ex-officio Managing Director;(e)Secretary to Government, Irrigation Department. . . . . . . . . . . ex-officio Member; (Command Area Development)(f)Secretary to Government, Finance Department. . . . . . . . . . . . . ex-officio Member;(g)Secretary to Government, Planning Department. . . . . . . . . . . . . ex-officio Member;(h)Secretary to Government, Revenue and Forests. . . . . . . . . ex-officio Member; Department (Forests)(i)Secretary to Government, Revenue and Forests. . . . . . . . . . ex-officio Member; Department (Relief and Rehabilitation).(j)Secretary to Government, Agriculture Department. . . . . . . . . . . . ex-officio Member;(k)Seven members to be nominated by the State Government, from amongst the members of the Maharashtra State Legislative Assembly elected from the Assembly constituencies in Nashik and Ahmednagar Districts Marathwada region.(l)two members to be nominated by the State Government, from amongst the members of the Maharashtra State Legislative Council from Nashik and Ahemednagar Districts and Marathwada region;(m)one officer not below the rank of Secretary to Government, from the cadre of the Engineering Services of the Irrigation Department to be appointed by the State Government as the Member-Secretary of the Corporation who shall be Designated as the Executive Director of the Corporation. The Executive Director shall be entitled to take part in all the deliberations and proceedings of the meetings of the corporation but shall have no right to vote.(2)The term of office of the nominated members shall be for a period of one year unless terminated earlier by the State Government:Provided that, the members of the Maharashtra State Legislature shall cease to be the members of the Corporation if they cease to be members of the Maharashtra State Legislature.(3)The non-official members of the Corporation nominated under clause (b) of sub-section (1) shall receive such remuneration and allowances as may be laid down by regulations.(4)The official members of the Corporation shall receive such compensatory allowances, for the purpose of meeting the personal expenditure in attending the meetings of the Corporation, as may be laid down by regulations.
