Section 4(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)The Corporation shall consist of the following members, that is to say-(a)The Minister for Horticulture;(b)Secretary to Government in Horticulture Department, ex-officio;(c)Director of Horticulture, Maharashtra State, ex-officio.(d)Deputy Secretary to Government, Finance Department, ex-officio;(e)Deputy Secretary to Government, Agriculture and Co-operation Department (Agriculture), ex-officio;(f)Director of Marketing, Maharashtra State, ex-officio;(g)Joint Director of Horticulture (Credit and Marketing), ex-officio;(h)Managing Director, Maharashtra State Co-operative Land Development Bank, ex-officio;(i)Managing Director of the Corporation, ex-officio;(j)Representatives of the [lead banks] [These words were substituted for the words 'lead dank' by Maharashtra 18 of 1990, Section 2.]not exceeding two, to be nominated by the State Government;(k)One representative, nominated by the Government of India, Ministry of Agriculture, ex-officio;(l)One representative from the Agricultural Universities, to be nominated by the State Government;(m)Non-official members not exceeding eight, of whom at least one shall be from each revenue division other than Bombay division and two shall be from the Bombay division, to be nominated by the State Government.
