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State of Maharashtra - Act

The Maharashtra Industrial Development Rules, 1962

MAHARASHTRA
India

The Maharashtra Industrial Development Rules, 1962

Rule THE-MAHARASHTRA-INDUSTRIAL-DEVELOPMENT-RULES-1962 of 1962

Published on 6 August 1962
Commenced on 6 August 1962
[This is the version of this document from 6 August 1962.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharashtra Industrial Development Rules, 1962Published vide Notification No. G. N., I. & L. D., No. IDR. 1062/IND-1, dated 6th August, 1962 (M. G., Part 4B, p. 2603)In exercise of the powers conferred by [sub-section (1) and] [Inserted by G.N. of 26.9.1974.] clauses (a), (b), (c), (d), (e), (f), (g), (h), [(i) and (j)] [Substituted by G.N. of 26.9.1974.] of sub-section (2) of section 63 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962), and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules, namely :-

Chapter I
Preliminary

1. Short title.

- These rules may be called the Maharashtra Industrial Development Rules, 1962.

2. Definitions.

- In these rules, unless the context otherwise requires-

(a)"the Act" means the Maharashtra Industrial Development Act, 1961;

(b)"Chief Executive Officer" means the officer appointed by the State Government as the Chief Executive Officer of the Corporation under sub-section (1) of section 12;

(c)"Chief Accounts Officer" means the officer appointed by the State Government as the Chief Accounts Officer of the Corporation under sub-section (1) of section 12;

(d)"Form" means a form appended to these rules;

(e)"non-official member" means a member of the Corporation nominated under clauses (b), (c) or (d) of sub-section (1) of section 4;

(f)"regulations' means the regulations made by the Corporation under section 64;

(g)"section" means a section of the Act.

Chapter II
Remuneration of Members of the Corporation

3. Salary and allowances and honorarium of members.

(1)A nonofficial member shall be entitled to an allowance of Rs. 40 for every day on which he attends a meeting of the Corporation or any of its Committees.

(2)[ An official member nominated under clause (a) of sub-section (1) of section 4 shall, if he is a whole ti me member, be entitled to draw the same salary and allowances which he was getting under Government immediately before such nomination. If such official members is a part-time member, he shall not be entitled to draw any salary or allowances except travelling and daily allowances provided for in rule 4.] [Substituted by G.N. of 1.8.1973.]

4. Travelling allowances.

(1)The non-official members shall be entitled to travelling allowances admissible to a Government Officer of the first grade under the Bombay Civil Service Rules :Provided that, the Chairman, and with the permission of the Chairman a non-official member, may in the discharge of his duty, travel -

(i)by the highest class of accommodation available, including air-conditioned accommodation, or

(ii)by air.

(2)The official members shall be eligible to draw such travelling and daily allowances as may be admissible to them under the rules governing such members :Provided that, an official member shall not draw travelling or daily allowance from the Corporation if for the same journey or for the same halt he has drawn travelling or daily allowance, as the case may be, from Government treasury in another capacity.

(3)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed under this rule shall be counter-signed, when such allowance is claimed by -

(a)the Chairman, by the Chairman himself,

(b)the Vice-Chairman or by a non-official member, by the Chairman or the Vice-Chairman, and

(c)an official member, by the official member himself, before such bill is submitted for audit and payment.

Chapter III
Conditions of Appointment and Service and Scales of Pay of Chief Executive Officer and Chief Accounts Officer

5. Pay and allowances.

- The Chief Executive Officer and the Chief Accounts Officer shall be appointed by the State Government on such pay as may be fixed by that Government in the following scales of pay and allowances, namely :-

(a)Chief Executive, Officer -

Scale of Pay - [Rs. 5,900-200-6,700] [Substituted by G. N. of 11.5.1988.].

(b)Chief Accounts Officer -

[Scale of Pay - Rs. 2,000-125/2-2,250] [Substituted by G. N. of 2.9.1982.].Dearness Allowance. - As admissible according to the rates prescribed by the State Government for its officers [in the corresponding scale] [Added by G. N. of 22.7.1966.].

6. Travelling allowance.

(1)The Chief Executive Officer and the Chief Accounts Officer shall be entitled to travelling allowances for (he journeys performed in the sendee of the Corporation on the scale provided for Grade I Officers of the State Government.

(2)Notwithstanding anything contained in sub-rule (1), the Chief Executive Officer shall, whether he is a Government servant deputed on foreign service conditions or not and irrespective of the pay drawn by him, in the case of journeys on tour including various types of journeys for which travelling allowance is admissible as for the journey on tour, be entitled to travel by air :Provided that, such concession shall not be admissible to him for journeys on transfer and similar types of [journeys] [Substituted by G. N. of 22.7.1966.] and, in the case of any types of journeys, to the members of his family.

(3)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed by the Chief Executive Officer or the Chief Accounts Officer shall be countersigned by the Chief Executive Officer.

7. Leave and leave salary.

- The Chief Executive Officer or the Chief Accounts Officer who -

(a)is a Government servant deputed on foreign service conditions to the Corporation shall, so long as he remains in Government sendee, be entitled to leave and leave salary under the rules explicable to him as such Government servant; and

(b)is not a Government servant, or being in Government service has subsequently ceased to be in such service, shall be entitled to leave and leave salary which may be admissible to other officers of the Corporation under the Regulations.

8. Provident Fund.

- The Chief Executive Officer or the Chief Accounts Officer who -

(a)is a Government servant deputed on foreign service conditions to the Corporation and who has been admitted to the provident fund maintained by Government shall so long as he is in Government service, be entitled to continue to subscribe to the said fund upon the same terms and conditions and, subject to the same rules, as apply to Government servants; and

(b)is not a Government servant, or being in Government service, has ceased to be in Government service, shall be entitled to the benefit of the provident fund of the Corporation maintained under the Regulations.

9. Termination of service.

- Except, as otherwise expressly provided in the terms of a contract in any individual case, the State Government may terminate the service of the Chief Executive Officer or the Chief Accounts Officer, who is not a Government servant deputed on foreign service conditions to the Corporation or being a Government servant has ceased to be in Government service, by giving him three months' notice or in lieu of such notice an amount equal to three months' pay.

10. Resignation.

- Except as otherwise expressly provided by the terms of a contract in any individual case, the Chief Executive Officer or the Chief Accounts Officer, who is not a Government servant deputed on foreign service conditions to the Corporation, or being a Government servant has ceased to be in Government service, may resign his office by giving three months' notice in writing to the State Government :Provided that, if the State Government so directs before the expiry of the aforesaid period of three months, the Chief Executive Officer or the Chief Accounts Officer, as the case may be, giving such notice, shall not vacate his office after the period of three months until such time as he is relieved thereof.

11. Disciplinary action.

- The Chief Executive Officer or the Chief Accounts Officer, who -

(a)is a Government servant deputed on foreign service conditions to the Corporation, so long as he is in Government service, on the recommendation of the Corporation shall be subject to disciplinary action by the Government according to the rules applicable to its officers; and

(b)is not a Government servant, or being a Government servant has ceased to be in Government service, shall be subject to disciplinary action by the Corporation with the approval of Government according to the Regulations applicable to other officers of the Corporation.

12. Other conditions of service.

- All other matters relating to the conditions of service of the Chief Executive Officer or the Chief Accounts Officer, who -

(a)is a Government servant deputed on foreign service conditions to the Corporation, shall, be regulated in accordance with the provisions of the Bombay Civil Service Rules: and

(b)is not a Government servant, or being a Government servant has ceased to be in Government service, shall be regulated with the approval of Government in accordance with the provisions of the Regulations applicable to other officers of the Corporation

13. Government servants on deputation.

- Notwithstanding anything contained in these rules, the State Government may [determine] [Substituted by G. N. of 22.7.1966.] any other conditions of appointment, service or scales of pay for the Chief Executive Officer or the Chief Accounts Officer, who is a Government servant deputed on foreign service conditions.

Chapter IV
Finance of the Corporation

14. Money to be kept by the Corporation in current or deposit account.

- Except as otherwise directed by Government, all monies forming part of the fund of the Corporation shall be kept in current or deposit account with the State Bank of India or the Reserve Bank of India or in any Schedule Bank or invested in such securities as may be approved by the State Government :Provided that, the Corporation may keep on hand such sums not exceeding Rs. 10,000 as the Corporation may consider necessary.

15. Temporary borrowing by the Corporation.

- The Corporation may, for the purpose of meeting any current expenditure properly chargeable to revenue, borrow by way of temporary loan or over-draft from any bank or otherwise, such sums as it may require, on such terms and conditions as the Corporation thinks fit. The amount so borrowed, together with the interest thereon, shall be repaid from current revenues within a period of twelve months from the date of the temporary borrowing [or within such extended period as the State Government may allow.] [Added by G. N. of 22.7.1966.]

16. Limit on borrowing without previous consent of Government.

- The Corporation may borrow money and mortgage or charge its undertaking and property (including its revenues) or any part thereof and issue debentures, debenture stock, notes and other securities whether outright or as security for any debt, liability or obligation of the Corporation or of any third party; provided that the aggregate amount for the time being remaining undischarged of money borrowed or secured as aforesaid by the Corporation exclusive of the temporary loans as aforesaid shall not at any time, without the previous consent of the State Government exceed the sum of Rs. 25,00,000.Nothing herein contained shall require a bona fide lender to the Corporation to ascertain if the limits herein prescribed have been or are about to be exceeded.

17. Manner of Issuing securities.

- Every bond, obligation, debenture or other security issued by the Corporation for raising money or for securing money borrowed by or due from the Corporation shall be by a deed under the common seal of the Corporation and signed autographically by the Chief Executive Officer or any other officer authorised by the Corporation in that behalf.

18. Register of securities to be kept.

- A register of bonds, debentures and other securities shall be kept by the Corporation in which shall be entered the number and date of every such bond, debenture or other security and the sum secured thereby and the names of the parties thereto (if any) with their proper addresses and all other necessary particulars thereof.

19. Instructions which may be issued for Transfer of Securities.

- The Corporation may from time to time issue instructions for controlling the transfer of any bond, debenture or other security as it may deem expedient, provided that no such instructions shall affect the holder or transferee of any bond, debenture or other security unless distinct notice of such instruction shall appear thereon.

20. Assigning or conveying property of Corporation for certain purposes.

- The Corporation may, for the purpose of securing the payment of any such bonds, debentures or other securities as aforesaid, or the payment with interest of any money so borrowed as aforesaid or payable under any contract or otherwise, make and carry into effect any arrangement which the Corporation may deem expedient by assigning or conveying any property of the Corporation, including its revenues, to trustees.

21. Debentures ordinarily payable to bearer.

- Unless otherwise resolved by the Corporation in a general meeting, any debentures which may be issued by the Corporation may be so framed that the principal money and interest thereby secured shall be payable to the bearer and free from any equities between the Corporation and the persons to whom the same may be issued.

22. Particulars of borrowing on guarantee to be furnished.

- Where the Corporation proposes to borrow money on the guarantee of the State Government as provided in sub-section (2) of section 22, the Corporation shall furnish to the State Government all such particulars of the amount, purpose, nature and circumstances of the proposed borrowing and the amount of outstanding loans and such other information as the State Government may require.

23. Saving for Government.

- No security shall be issued or granted as a security in respect of which the payment of the principal and interest is guaranteed by the State Government, until the amount, price, rate of interest, date and method of issue of such security, the arrangements for the application of the proceeds of the issue and for the repayment of the proceeds have been previously approved by the State Government and no variation of any such arrangements shall be made without the like approval of the State Government.

Chapter V
Annual Financial Statement and other Statements and Reports to be Furnished by the Corporation and Manner of Maintaining Accounts

24. Budget and programme of work.

(1)The Corporation shall submit to the State Government for approval before the 1st day of February of each year the annual financial statement and programme of work for the succeeding financial year.

(2)The annual financial statement and the supplementary financial statement, if any, shall be in Form 'A', and the programme of work in Form 'B'.

(3)[* * *] [Deleted by G. N. of 19.11.1965.]

(4)The Corporation shall also forward to the State Government with its programme of work, a note giving history and description of each scheme including inter alia the progress made, expenditure incurred and receipts accrued in the previous years in respect of continuing schemes. The note shall, in particular, bring out the financial implications of each scheme.

25. Maintaining of accounts.

(1)The accounts of the Corporation shall be prepared and maintained in accordance with the Public Works Account Code, Bombay.

(2)The annual statement of accounts to be submitted to the State Government under sub-section (3) of section 27 shall be in [Form 'C'] [Substituted by G. N. of 19.11.1965.].

26. Annual report and other returns.

(1)The Corporation shall within three months of the date of closing of each year submit to the State Government an annual report.

(2)The report shall contain inter alia particulars regarding the -

(a)industrial areas/estates entrusted to the Corporation by the State Government;

(b)programme of work for the year under report:

(c)progress of work during the year with particular reference to the

(i)land acquired,

(ii)development carried out,

(iii)amenities provided,

(iv)industries established in the industrial areas/estates, and

(v)details of any other activities entrusted to and undertaken by the Corporation under and in accordance with the Act;

(d)finance for Corporation;

(e)changes, if any, in the constitution of the Corporation;

(f)establishment under the Corporation and administration of its business;

(g)directions given by the State Government to the Corporation and their compliance;

(h)[* * *] [Deleted by G. N. of 22.7.1966.]

(i)[* * *] [Deleted by G. N. of 22.7.1966.]

(3)[ The Corporation shall also submit to the State Government in April, July, October and January of each year, a progress report based on its working and accounts upto the end of the quarter immediately preceding the months aforesaid.] [Substituted by G. N. of 22.7.1966.]

Chapter VI
Miscellaneous

27. Time within which cases under section 33(3) to be disposed of.

- The Collector shall dispose of cases referred to him under sub-section (3) of section 33 within one year from the date on which they are referred to him, [or not later than such further period not exceeding twelve months, as the State Government may, in any case or class of cases, allow).

28. [ Delegation of Powers. [Rule 28 was substituted by G.N. of 11.6.1993.]

(1)The powers of the State Government under section 32, sub-section (2) of sections 33, 36 and 38 of the Act to acquire land and determine compensation by mutual agreement shall be exercised by the Collectors and Divisional Commissioners within their respective jurisdiction.

(2)The powers of the State Government to determine rates of compensation to be paid to land owners in cases of acquisition through negotiation and mutual agreement shall be exercised as follows :-

(a)by Collectors within their respective jurisdiction upto Rs. 50,000 per hectare;

(b)by Divisional Commissioners within their respective jurisdiction from Rs. 50,001 to Rs. 1,00,000 per hectare :

Provided further that, the State Government may specially appoint Assistant and Deputy Collectors within their respective jurisdiction and any other officer not below the rank of Deputy Collector, to exercise the powers of the State Government under sections 32, 36 and 38 of the Act in that behalf.] [Added by G. N. of 9.10.1974.]

29. [ Service charges. [Added by G. N. of 26.9.1974.]

- Where the Corporation provides any amenities in or to any industrial area or estate, then there shall be levied and collected from every person holding under the Corporation any premises whether as lessee or otherwise in such area or estate a fee at such rate not exceeding the following rate as the Corporation may determine, regard being had to the expenses incurred for providing and maintaining such amenities therein, namely :-

(1)in the case of amenities provided in an industrial area where premises, consists of land, at a rate not exceeding [one rupee: and fifty paise,] per square metre of the land;

(2)in the case of amenities provided in an industrial estate,-

(a)where the premises consists of land with or without building, at a rate not exceeding [one rupee and fifty paise,] [These words were substituted for the figures and words '50 Paise' by G.N. of 18.1.2001.] per square metre of the land; and

(b)where the premises consists of a part of a building, at the rate not exceeding [two rupees] [These words were substituted for the words 'one rupee' by G.N. of 18.1.2001.], per square metre of the carpet area of such part of the building.]

30. [ Period after which no notification shall be issued under first proviso to section 1(3). [Inserted by G.N. of 9.2.1977.]

- The following periods are hereby prescribed for different areas under the second proviso to sub-section (3) of section 1 of the Act, after the expiry of which no notification shall be issued by the State Government under the first proviso to the said sub-section (3) directing that Chapter VI of the Act shall cease to be in force in those areas or any parts thereof, namely :-

	Area	Period
1.	For all areas in which Chapter VI of the Acthas been brought into force before the commencement of theMaharashtra Industrial Development (Amendment) Act, 1974(Maharashtra XVIII of 1975) on the 15th day of September, 1976.	In the case of each such area, a period of 20years from the date of bringing into force of Chapter VI in thatarea under sub-section (3) of section 1 of the Act.
2.	For all areas in which Chapter VI of the Acthas been brought into force after the commencement of theMaharashtra Industrial Development (Amendment) Act. 1974(Maharashtra XVIII of 1975), on the 15th day September, 1976.	In the case of each such area, a period of 10years from the date of bringing into force of Chapter VI in thatarea under sub-section (3) of section 1 of the Act.]

[Form A'] [Substituted by G. N. of 19.11.1965.][See rule 24(2)]Annual Financial StatementI. Budget Estimates of the Maharashtra Industrial Development Corporation for the year(Revenue Receipts)

	Sub-heads	Actuals for previous year	Budget estimates for current year	Revised Estimates for the current year	Budget Estimates 19...	Remarks (explanation for increase/ decrease)
	(1)	(2)	(3)	(4)	(5)	(6)
		Rs.	Rs.	Rs.	Rs.
1.	Annual rent land leased
2.	Annual rent buildings
3.	Water supply and electric supply charges
4.	Hire charges for tools and plants
5.	Recovery of fines from contractors
6.	Forfeiture of deposits
7.	Interest
8.	Miscellaneous
9.	Subventions from State Government
				Total ..Deficit ..

II. Budget Estimates of the Maharashtra Industrial Development Corporation for the year..............(Revenue Expenditure)

	Sub-heads	Actuals for previous year	Budget estimates for current year	Revised Estimates for the current year	Budget Estimates 19...	Remarks (explanation for increase/ decrease)
	(1)	(2)	(3)	(4)	(5)	(6)
		Rs.	Rs.	Rs.	Rs.
I.	Administrative Expenses -
	(a) Establishment and other charges
	(b) Contingencies
	Total - I
	Deduct- ......per cent.
	Transferred to development expenditure in capital account
	Net ....
II.	Executive Expenses-
	(a) Establishment and other charges
	(b) Contingencies
	Total-II
	Deduct- .....per cent.
	Transferred to development expenditure in capital account.
	Net ....
III.	Water Supply and Electricity Supply Charges.
IV.	Maintenance and repairs -
	Deduct- per cent.
	Transferred to development expenditure in capital account
V.	Depreciation
VI.	Expenditure in connection with issue of loans
VII.	Interest on loans
VIII.	Sinking Fund Transfers
IX.	Miscellaneous
	Total ....
	Surplus ....

III. Budget Estimates of the Maharashtra Industrial Development Corporation for the year ....(Capital Receipts)

	Budget heads	Actuals for previous year	Budget estimates for current year	Revised Estimates for the current year	Budget Estimates 19...	Remarks (explanation for increase/ decrease)
	(1)	(2)	(3)	(4)	(5)	(6)
		Rs.	Rs.	Rs.	Rs.
1.	Loans received -
	(a) From Government
	(b) Other loans (public or private)
2.	Deposits -
	(a) For lease of plots and buildings
	(b) Other deposits
3.	Miscellaneous
4.	Sinking Fund transfers from Revenue
	Deduct-Investments ..
	Total ...
	Capital Deficit..

IV. Budget Estimates of the Maharashtra Industrial Development Corporation for the year.........(Capital Expenditure)

	Sub-head	Actuals for previous year	Budget estimates for current year	Revised Estimates for the current year	Budget Estimates 19...	Remarks (explanation for increase/ decrease)
	(1)	(2)	(3)	(4)	(5)	(6)
		Rs.	Rs.	Rs.	Rs.
I.	Fixed Assets
II.	Development of Industrial Areas and Estates
III.	Development of other schemes
IV.	Development of schemes undertaken for and on behalf ofGovernment
	Less- Deposits from Government
V.	Development of schemes undertaken on behalf of bodies otherthan Government.
	Less- Deposits
VI.	Stock
VII.	Advances
VIII.	Sundry Creditors (-)
	Total ...
	Capital Surplus ...

V. Budget Estimates of the Maharashtra Industrial Development Corporation for the year(Details of Schemes)

	Name of Scheme	Total estimated cost	Expenditure upto 31st march, 19...	Actuals for previous year	Budget estimates for current year	Revised Estimates for the current year	Budget Estimates 19...	Remarks (Explanation for increase/ decrease)
	(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
		Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
1.	Survey and Planning
2.	Roads
3.	Waterworks, Drainage Works and Electrical Works
4.	Buildings
5.	Railway Sidings
6.	Miscellaneous including contingencies
	Total....

VI. Ways and means

Revenue Surplus :	Revenue Deficit :
Capital Surplus :	Capital Deficit :
Explanatory Note :

Form 'B'[See rule 24(2)]Annual Programme of Work

Sr. No.	Name of Scheme	Estimated cost of the work	Estimated expenditure in the year for whichprogramme is proposed	Estimated receipts	Salient features, amenities and facilities toindustries
(1)	(2)	(3)	(4)	(5)	(6)

[Form 'C'] [Substituted by G. N. of 19.11.1965.][See rule 25(2)]Maharashtra Industrial Development Corporation

(i)Balance sheet as on 31st March, 20 ...

Liabilities	Rs. Rs. Rs.	Assets	Rs. Rs. Rs
A. Amounts repayable to the StateGovernmentB. Deposits received fromGovernment for schemes undertaken for and/or on behalf ofGovernmentLess- ExpenditureC. Deposits received from otherthan Government for other schemes of developmentLess- ExpenditureD. Loan from publicE. Deposits -(i) For lease of plots and buildings(ii) Other depositsF. Sundry CreditorsG. Net Surplus		1. Fixed Assets2. Development of Industrial Areasand Estates3. Development of other schemes4. Stock on hand5. Cash -(a) Short Term Deposits(b) Remittances in Transit(c) Cash at Bank(d) Cash in hand6. Amounts due from StateGovernment7. Advances -(i) Due from State Government(ii) Miscellaneous Advances(iii) Amounts recoverable8. Net deficit

(ii)Schedule of Fixed Assets as on the 31st March, 20 .....

(Item 1-Assets)

Class of Asset	Balance as on 31st March, 20 ...	Additions during the year	Cost to 31st March, 20 ...	Depreciation	Balance as on 31st March, 20 ...	Remarks
1. Tools and Plants
2. Miscellaneous
Total ...

(iii)A statement showing development of Industrial Areas and Estates as on 31st March, 20 .....

(Item 2 - Assets)

Industrial Area or Estate	Upto 31st March 20...	20......	Upto 31st March, 20...
Development Expenditure	Administrative Charges	Total Expenditure	Development Expenditure	Administrative Charges	Total Expenditure	Development Expenditure	Administrative Charges	Total Expenditure
1	2	3	4	5	6	7	8	9	10
1.2.3.etc.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.

(iv)A statement showing development of other schemes as on 31st March, 20 ....

Name of Scheme	Upto 31st March 20...	20......	Upto 31st March, 20...
Development Expenditure	Administrative Charges	Total Expenditure	Development Expenditure	Administrative Charges	Total Expenditure	Development Expenditure	Administrative Charges	Total Expenditure
1	2	3	4	5	6	7	8	9	10
1.2.3.etc.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.

(v)Income and Expenditure Account for the year ended 31st March, 19........

Expenditure	Rs. Rs. Rs.	Income	Rs. Rs. Rs.
1. Executive Expense. -(i) Establishment(ii) Contingencies (includingmiscellaneous)Less- 100 per cent,transferred development expenditure2. Administrative Expenses -(i) Establishment(ii) Contingencies (includingmiscellaneous)Less- 25 per cent,transferred to development expenditure3. Water Supply and ElectricityCharges4. Maintenance and Repairs -Less- Transferred todevelopment expenditure5. Depreciation6. Expenditure in connection withthe Issue of loans including Guarantee fees, if any7. Interest on loans8. Miscellaneous9. Surplus for the year		1. Annual rent of land leased2. Annual rent of building3. Water Supply and Electric SupplyCharges4. Hire charges for tools andplants5. Recovery of fines fromcontractors6. Forfeiture of deposits7. Interest8. Miscellaneous9. Subventions from StateGovernment10. Deficit for the year
Total		Total

NotificationsNo. IDC. 2190/(14670)/IND-14, dated 4th May, 1990 (M.G.G., Part IV-B, p. 537). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Bhiwandi Division, Bhiwandi, District Thane, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2190/(12724)/IND-14, dated 16th May, 1990 (M.G.G., Part IV-B, p. 569). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Dahanu Division, Dahanu, District Thane to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2190/(14671)/IND-14, dated 22nd June, 1990 (M.G.G., Part IV-B, p. 732). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Nandurbar Division, Nandurbar District Dhule to exercise the powers of the Government under section 32, sub-section (2) of the section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2190/(14733)/IND-14, dated 28th June, 1990 (M.G.G., Part IV-B, p. 749). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra, hereby specially appoints the Sub-Divisional Officer, Aheri, Division Aheri, District Gadchiroli to exercise the power of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2174/33002/IND-2, dated 29th October, 1975 (M. G., Part IV-B, p. 1104). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Chiplun Division, Chiplun, to exercise the powers of the Government under section 32, subsection (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2171/54-IND-2, dated 29th October, 1975 (M. G., Part IV-B, p. 1112). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Dahanu to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I, E. & L. D., No. IDC. 2175/577/IND-2, dated 1st November, 1975 (M. G., Part IV-B, p. 1116). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Sawantwadi, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2073/78/39039-IND-2, dated 14th November, 1975 (M. G., Part IV-B, p. 1200). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, Sholapur, district Sholapur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2175/25830-(303)/IND-14, dated 31st January, 1977 (M. G., Part IV-B, p. 199). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints, the Sub-Divisional Officer, Osmanabad. to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D.( No. IDC. 2176/101519/(401)/IND-14, dated 17th February, 1977 (M. G., Part IV-B, p. 187). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Savner Sub-Division, Savner, district Nagpur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & I. D., No. IDC. 2177/76609-(983)-IND-14, dated 15th July, 1978 (M. G., Part IV-B, p. 847). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer-I, Kulaba, Alibag, to exercise the powers of the Government under section 32, subsection (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2180/(2820)/IND-14, dated 16th January, 1981 (M.G.G., Part IV-B, p. 109). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Bhandara, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2179/3362/(2308)/IND-14, dated 16th December, 1982 (M.G.G., Part IV-B, p. 27). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Special Divisional Officer, Mulkapur, District Buldhana, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6560)/IND-14, dated 26th July, 1984 (M.G.G., Part IV-B, , p. 981). - Whereas, by Government Notification, by rule 28 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints, the Special Land Acquisition Officer, Minor Irrigation, Raigad, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2185/(8014)/IND-14, dated 29th January, 1986 (M.G.G., Part IV-B, p. 248). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Katol Division, Katol, District Nagpur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2185/(8046)/IND-14, dated 29th January, 1986 (M.G.G., Part IV-B, p. 248). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Deglur, District Nanded to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6906)/IND-14, dated 30th May, 1986 (M.G.G., Part IV-B, p. 450). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Gadchiroli Division, Gadchiroli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9036)/IND-14, dated 30th May, 1986 (M.G.G., Part IV-B, p. 450). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Parner Division, Ahmednagar to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9397)/IND-14, dated 18th July, 1986 (M.G.G., Part IV-B, p. 539). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Hingoli Division, Hingoli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9139)/IND 14, dated 19th November, 1986 (M.G.G., Part IV-B, p. 1132). - In exercise of the powers conferred by rule 28 and the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Udgir Sub-Division, Udgir, District Latur, to exercise the power of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9204)/IND-14, dated 19th November, 1986 (M.G.G., Part IV-B, p. 1132). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Khanapur Division, Khanapur, District Sangli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra II of 1962).No. IDC. 2186/(9144)/IND-14. - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Rahuri District Ahmednagar, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6906)/IND-14, dated 9th February, 1987 (M. G. G., Part IV-B, p. 270). - In exercise of the powers conferred by rule 28, and the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer (General) Gadchiroli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, section 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9354)/IND-14, dated 9th March, 1987 (M. G. G., Part IV-B, p. 397). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer (B & I. P.) No. (1) Bhandara, District Bhandara, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2187/(9995)/IND-14, dated 4th January, 1988 (M. G. G., Part IV-B, p. 113). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, No. (6), Kolhapur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 3(8 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2187/(10514)/IND-14, dated 8th June, 1988 (M.G.G., Part IV-B, p. 527). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, No. 1, Sholapur to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6902)/IND-14, dated 9th June, 1988 (M.G.G., Part IV-B, p. 551). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Arvi, District Wardha, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2188/(11426J/IND-14, dated 7th October, 1988 (M.G.G., Part IV-B, p. 929). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Baramati Division, Baramati to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(1401 D/IND-14, dated 17th September, 1990.] [M.G.G., Part IV-B, dated 27.9.1990, p. 1406.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962. the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Madha Division, Madha, district Solapur to exercise the powers of the Government under section 32, sub-section (2) of section 33 sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2190/(14709)/IND-14, dated 17th January, 1991.] [M.G.G., Part IV-B, dated 30.1.1992 p. 125.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Ratnagiri Division Ratnagiri, District Ratnagiri to exercise the powers of the State Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(14469)/IND-14, dated 17th January, 1992.] [M.G.G., Part IV-B, dated 30.1.1992 p. 132.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Chandrapur, Division Chandrapur, District Chandrapur, to exercise the powers of the Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(14468)/IND-14, dated 16th March, 1992.] [M.G.G., Part IV-B, dated 2.4.1992 p. 515.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Dhule, to exercise the powers of the Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(14508)/IND-14, dated 18th March, 1992.] [M.G.G., Part IV-B, dated 2.4.1992 p. 514.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Akola Division, Akola, District Akola, to exercise the powers of the State Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(12191)/IND-14, dated 18th April, 1992.] [M.G.G., Part IV-B, dated 30.4.1992 p. 541.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Nagar, Division Nagar, District Ahmednagar to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2190/(14670)/IND-14, dated 18th April, 1992.] [M.G.G., Part IV-B, dated 7.5.1992, p 547.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Jawar Division, Jawar, District Thane, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(16905)/IND-14, dated 7th May, 1992.] [M.G.G., Part IV-B, dated 28.5.1992, p. 595.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Sakoli, Division Sakoli, District Bhandara, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2191/(16597)/IND-14, dated 15th June, 1992 (M.G.G., IV-B, p. 892). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Bhor Division, Bhor, District Pune to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(12050)/IND-14, dated 26th June, 1992.] [M.G.G., Part IV-B, dated 9.7.1992, p. 917.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Deori, Division Deori, District Bhandara, to exercise the powers of the Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(12278)/IND-14, dated 3rd July, 1992.] [M.G.G., Part IV-B, dated 23.7.1992, p. 1162.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Pandharpur, Division Pandharpur, District Solapur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2191/(16184)/IND-14, dated 7th July, 1992.] [M.G.G., Part IV-B, dated 23.7.1992, p. 1157.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Nandurbar, Division Nandurbar, District Dhule, to exercise the powers of the Government under section 32, subsection (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(17064)/IND-14, dated 8th July, 1992.] [M.G.G., Part IV-B, dated 23.7.1992, p. 1157.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Mangaon, Division Mangaon, District Raigad, to exercise the powers of the State Government under section 32. sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2191/(16184)/IND-14, dated 1st August, 1992.] [M.G.G., Part IV-B, dated 3.9.1992, p. 1474.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer. Taloda, Division Taloda, District Dhule, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2186/(9422)/IND-14, dated 3rd September, 1992.] [M.G.G., Part IV-B, dated 24.9.1992, p. 1565.] - In exercise of the powers conferred by clause (c) of section 2 of the Maharashtra Industrial Development Act, 1961 Maharashtra III of 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Karvir, Division, Kolhapur, to perform the functions of the Collector under section (3) of section 33 of the said Act.[The above Notifications were published before the amendment made in Rule 28, amended in the year 1993.][No. IDC. 2191/(14902)/IND-14, dated 26th April, 1993.] [M.G.G., Part IV-B, dated 29.4.1993, p. 666.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, Jalgaon to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(17077)/IND-14, dated 26th April, 1993.] [M.G.G., Part IV-B, dated 13.5.1993, p. 689.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Vaijapur Division, Vaijapur, District Aurangabad to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2186/(3060)/IND-14, dated 10th June, 1993.] [M.G.G., Part IV-B, dated 24.6.1993, p. 854.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Karjat Sub-Division, Karjat to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(17335)/IND-14, dated 11th October, 1993.] [M.G.G., Part IV-B, dated 28.10.1993, p. 1165.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer Yavatmal, District, Yavatmal, to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2193/(521)/IND-14, dated 4th December, 1993.] [M.G.G., Part IV-B, dated 16.12.1993, p. 1279.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Partur, District Jalna to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2192/(17980)/IND-14, dated 3rd May, 1995 (M.G.G., Part IV-B, dated 3.5.1995, p. 192). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Panvel, District Raigad to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2194/(1045)/IND-14, dated 17th August, 1995 (M.G.G., Part, IV-B, p. 355). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby appoints the Assistant Collector, Bhoom, District Usmanabad to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2193/(200)/IND-14, dated 26th February, 1996.] [M.G.G., Part IV-B, dated 26.2.1996, p. 62.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Land Acquisition Officer No. 1, Nashik and (2) Land Acquisition Officer, Drought No. 1, Nashik to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2195/(1808)/IND-14, dated 18th June, 1996 (M.G.G., Part IV-B, p. 792). - In exercise of (he powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, No. 11, Kolhapur to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2196/(2774)/INI)-14, dated 1st August, 1996.] [M.G.G., Part IV-B, dated 1.8.1996, p. 925.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Junnar Sub-Division, Taluka Khed, District Pune to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2120/(6682)/IND-14, dated 26th September, 2000 (M.G.G., Part, IV-B, p. 821). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby appoints the Sub-Divisional Officer, Haveli Sub-Division, District Pune to exercise powers of the Government under section 32, section 33, sub-section (3), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2122/(8087)/Ind.-14, dated 8th January, 2003.] [M.G.G., Part IV-B, dated 16.1.2003, p. 5.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the [Sub-Divisional Officer, Radhanagari] [These words were substituted for the words 'Special Land Acquisition Officer, Radhanagari' by Corrigendum No. IDC-2122/(8087)/IND-14, dated 27th March, 2003 (M.G.G., Part IV-B, p. 133.], to exercise the powers of the Government under section 32, sub-section (3) of sections 33, section 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC-2123/(8711)/IND-14, dated 4th June, 2003.] [M.G.G., Part IV-B, dated 19th June, 2003, p. 485.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Ichalkaranji, Dist. Kolhapur to exercise the powers of the Government under section 32, sub-section (3) of section 33, section 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1932).[No. IDC. 2124/(9588)/IND-14, dated 14th January, 2005.] [M.G.G., Part IV-B, dated 20.1.2005, p. 82.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer No. 13, Pune District, Pune to exercise the powers of the Government under sections 32, 33(3), 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2183/(4805)/IND-14, dated 28th July, 1983 (M.G.G., Part IV-B, p. 841). - In exercise of the powers conferred by rule 29 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Sangamner, District Ahmednagar, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).

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State of Maharashtra - Act