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

State of Maharashtra - Subsection

Section 4(1) in The Konkan 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 Konkan region to be nominated by the State Government. Vice-Chairmen;
(c) the Chief Secretary to Government. Ex officio Vice-Chairman;
(d) Secretary (1) to Government, Irrigation Department. Ex officio Managing Director.
(e) Secretary (Command Area Development) to Government, Irrigation Department. Ex officio Member;
(f) Secretary to Government, Planning Department. Ex officio Member;
(g) Secretary to Government, Finance Department. Ex officio Member;
(h) Secretary (Forest) to Government, Revenue and Forest Department. Ex officio Member;
(i) Secretary (Relief and Rehabilitation) to Government, Revenue and Forest Department. Ex officio Member;
(j) Secretary to Government, Agriculture Department. Ex officio Member;
(k)Three members to be nominated by the State Government, from amongst the members of the Maharashtra State Legislative Assembly from Konkan Region;
(l)One member to be nominated by the State Government, from amongst the members of the Maharashtra State Legislative Council from Konkan Region;
(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 Executive Director of the Corporation. The Executive Director shall be entitled to take part in all deliberations and proceedings of the meetings of the Corporation but shall have no right to vote.