Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 4 in The Maharashtra Water Conservation Corporation Act, 2000

4. Constitution of Corporation.

(1)The Corporation shall consist of the following members, namely:––
(a) Minister for Water conservation Ex Officio Chairman;
(b) Minister of State for Water Conservation Ex Officio Vice-Chairman;
(c) Minister for Agriculture Ex Officio Member;
(d) Minister for irrigation Ex Officio Member;
(e) Secretary to Government, Finance Department Ex Officio Member;
(f) Secretary to Government, Planning Department Ex Officio Member;
(g) Secretary to Government, Forest Department Ex Officio Member;
(h) Secretary to Government, Agriculture Department Ex Officio Member;
(i) Secretary to Government, Irrigation Department Ex Officio Member;
(j) Secretary to Government, Water Conservation Department/ Employment Guarantee scheme Ex Officio Member;
(k) Secretary to Government, Rural Development Department Ex Officio Member;
(l) Director, Maharashtra Remote Sensing Application Centre, Nagpur Ex Officio Member;
(m) Director, Ground Water Surveys and Development Agency, Pune Ex Officio Member;
(n) Managing Director Ex Officio Member;
(o)five members, including one woman to be nominated by the State Government, from amongst the members of the Maharashtra Legislative Assembly;
(p)two members, to be nominated by the State Government, from amongst the members of the Maharashtra Legislative Council;
(q)one member, to be nominated by the State Government, having special knowledge or practical experience in the field of Irrigation;
(r)one member, to be nominated by the State Government, having special knowledge in the field of Finance;
(s)the Member-Secretary to be appointed by the State Government but he shall have no right to vote.
(2)Notwithstanding anything contained in this Act, from the date of coming into force of this Act, all the powers, duties and functions of the Corporation shall, at any time, be exercised, performed and discharged by the ex officio members, who are for the time being holding offices specified in clauses (a) to (n) of sub-section (1), and the Corporation shall be deemed to have been validly constituted, even though all or any of the other members may or may not have been appointed for the time being.
(3)Appointments made, from time to time, as members under clauses (o), (p), (q), (r) and (s) of sub-section (1) shall be published in the Official Gazette.
(4)The Members of the Corporation nominated under clauses (o), (p), (q) and (r) of sub-section (1) shall receive such fees and allowances as may be laid down by the regulations.