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[Section 29]
[Entire Act]
State of Maharashtra - Subsection
Section 29(2) in Maharashtra Groundwater (Development and Management) Act, 2009
| (a) | Chairman of the concerned Panchayat Samiti | ex-officioChairperson; |
| (b) | one representative each from every Panchayat and urban localbodies within the notified area who shall be member of VillageWater and Sanitation Committee or Watershed Development TechnicalCommittee or any other person having knowledge and experience inwater conservation related field or in land use planning andwater conservation | Members; |
| (c) | one representative not below the rank of Deputy Engineer eachfrom the Water Supply and Sanitation Department, the WaterResources Department, the Agriculture, Animal Husbandry, DairyDevelopment and Fisheries Department, the Ground Water Surveysand Development Agency | Members; |
| (d) | one representative each from every Water Users' Association inthe notified area | Members; |
| (e) | elected members of the concernedPanchayat SamitiandZilla Parishad | ex-officiomembers |
| (f) | one representative of Non-Government Organisation or VolunteerOrganisation working on water conservation, within the notifiedarea | Member-invitee; |
| (g) | representative of concerned Water User's Association, if apart of the command area of an Irrigation Project is included inthe notified area | Members; |
| (h) | Block Development Officer | ex-officioMember-Secretary |