Section 8(2) in The Maharashtra Water Conservation Corporation Act, 2000
(2)[ The Chairman shall preside over every meeting of the Corporation. In the absence of the Chairman, the Ex officio Vice-Chairman under clause (b) of sub-section (1) of section 4 shall preside over such meeting and in absence of both Chairman and Ex officio Vice-Chairman under clause (b) of sub-section (1) of section 4, the nominated Vice-Chairman under clause (b-1) of sub-section (1) of section 4 shall preside over the meeting. If, for any reason, the Chairman and Vice-Chairmen are unable to attend any meeting, the meeting shall be presided over by the senior-most member Minister, present in the meeting.] [Substituted by Maharashtra Act No. 52 of 2018, dated 10.8.2018.]
