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State of Maharashtra - Section

Section 4 in The Vidarbha Irrigation Development Corporation Act, 1997

4. Constitution of Corporation.

(1)The Corporation shall consist of the following members, namely:-
(a) the Minister of Irrigation ex-officioChairman;
(b) [ [[Clause (b) was substituted by Maharashtra 18 of 2001, section 2(a), w.e.f. 24-10-2000. Substituted clause reads as follows:(b) one non-official member to be nominated by the State Government - Vice-Chairman;]] two non-official members from the Vidarbha region to benominated by the State Government. [[Clause (b) was substituted by Maharashtra 18 of 2001, section 2(a), w.e.f. 24-10-2000. Substituted clause reads as follows:(b) one non-official member to be nominated by the State Government - Vice-Chairman;]] Vice-Chairmen;] [[Clause (b) was substituted by Maharashtra 18 of 2001, section 2(a), w.e.f. 24-10-2000. Substituted clause reads as follows:(b) one non-official member to be nominated by the State Government - Vice-Chairman;]]
(c) the Chief Secretary to Government ex-officioVice-Chairman
(d) Secretary (1) to Government, Irrigation Department ex-officioManaging Director;
(e) Secretary (Command Area Development) to Government, IrrigationDepartment ex-officioMember;
(f) Secretary to Government, Planning Department ex-officioMember;
(g) Secretary to Government, Finance Department ex-officioMember;
(h) Secretary (Forests) to Government, Revenue and ForestsDepartment ex-officioMember;
(i) Secretary (Relief and Rehabilitation) to Government, Revenueand Forests Department. ex-officioMember;
(j) Secretary to Government, Agriculture Department. ex-officioMember;
(k) three non-official members representing reputedand recognised financial institutions, to be nominated by theState Government;
(l) five member to be nominated by the StateGovernment, from amongst the members of the Maharashtra StateLegislative Assembly;
(m) three members to be nominated by the StateGovernment, from amongst; the members of the Maharashtra StateLegislative Council;
(n) two non-official qualified members to benominated by the State Government having graduation and specialknowledge and practical experience, one each from the field ofIrrigation and Finance, respectively;
(o) one officer not below the rank of Secretary toGovernment, from the cadre of the Engineering services of theIrrigation Department to be appointed by the State Government asthe Member-Secretary of the Corporation, who shall be designatedas the Executive Director of the Corporation. The ExecutiveDirector shall be entitled to take part in all the deliberationsand proceedings of the meetings of the Corporation but shall haveno right to vote.
(2)The term of office of 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 member 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) and (n)] [These words and brackets substituted for the words and brackets 'clause (n)' by Maharashtra 18 of 2001, section 2(b), w.e.f. 24-10-2000.] of sub-section (1) shall receive such remuneration and allowance 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 the regulations.