Section 46(2) in The Maharashtra Habitual Offenders Rules, 1960
(2)The following officers shall be the ex-officio members of the Committee namely :-(i)[ * * *] [Deleted by G. N. of 4.7.1973.](ii)The District Magistrate of the district;(iii)The District Superintendent of Police;(iv)The Civil Surgeon of the district;(v)[ * * *] [Deleted by G. N. of 4.7.1973.](vi)[ * * *] [Deleted by G. N. of 4.7.1973.](vii)[ * * *] [Deleted by G. N. of 4.7.1973.](viii)The Inspector-General of Prisons;(ix)The Deputy Inspector General of Prisons of the region concerned.
