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State of Maharashtra - Section

Section 45 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

45. Name and Constitution of Board.

(1)The Board to be constituted by the State Government under section 30 shall be called by the name of the Maharashtra State Board for Archives and Archaeology and shall consist of the President and other members, as follows, namely:-
(a) The Secretary to the Government of Maharashtraor any other officer of his status in charge of EducationDepartment as may be specified by Government (ex officio). President
(b) The Director of Archives and HistoricalMonuments (ex officio). Member-Secretary
(c) Eight persons to be nominated by the StateGovernment, on the recommendation of the Director, of whom fourshall be representing[the archival] [Substituted by G. N. of 15.4.1968.]interests and fourarchaeological interests. Member
(2)The Board may associate with itself for any particular purpose or area such number of Expert Co-opted Members not exceeding ten and such number of Associate Members not exceeding ten, as the Board may deem fit to appoint.