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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra Public Records Act, 2005

(2)The Board shall consist of the following members, namely:-
(a) the Secretary to Government, Cultural Affairs Department Ex-officioChairman;
(b) one officer not below the rank of Joint Secretary toGovernment, each from General Administration Department, FinanceDepartment, Revenue Department and Planning Department Ex-officioMembers;
(c) three persons to be nominated by the State Government for aperiod not exceeding three years, one being an Archivist and twobeing Professors in the Post-graduate Department of History in aStatutory University Members;
(d) the Director of the Department of Archives Ex-officioMember-Secretary