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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(1)The Corporation shall consist of the following members, namely:—
(a) the Minister for Irrigation Ex-officio Chairman.
(b) Two non-official members from the Khandesh region to be nominated by the State Government Vice-Chairman.
(c) the Chief Secretary to Government. Ex-officio Vice-Chairman.
(d) Secretary to Government, Irrigation Department. Ex-officio Managing Director.
(e) Secretary to Government, Irrigation Department (Command Area Development) Ex-officio Member
(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 Department (forests). Ex-officio Member
(i) Secretary to Government, Revenue and Forests Department (relief and rehabilitation). Ex-officio Member
(j) Secretary to Government, Agriculture Department Ex-officio Member
(k)Two members to be nominated by the State Government from amongst the members of the Maharashtra State Legislative Assembly elected from the Assembly Constituencies in Dhule, Nashik and Jalgaon District.
(l)One member to be nominated by the State Government from amongst the members of the Maharashtra State Legislative Council from Dhule, Nashik and Jalgaon District.
(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.