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State of Maharashtra - Section

Section 4 in The Maharashtra Krishna Valley Development Corporation Act, 1996

4. Constitution of Corporation.-

(1)The Corporation shall consist of the following members, namely :-
(a) the Minister for Irrigation ex officio Chairman; Vice-Chairman;
(a-1) two non-official members to be appointed by Government  
(b) the Chief Secretary to Government ex officio Vice-Chairman;
(c) Secretary to Government, Irrigation Department ex officio Member;
(d) Secretary to Government, Irrigation Department, (Command Area Development) 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, Revenue and Forests Department (Forests) ex officio Member;
(h) Secretary to Government, Revenue and Forests Department (Relief and Rehabilitation) ex officio Member;
(i) Secretary to Government, Agriculture Department ex officio Me
(j)three non-official members representing reputed and recognised financial institutions, to be nominated by the State Government;
(k)five members to be nominated by the State Government, from amongst the members of the Maharashtra State Legislative Assembly;
(l)two members to be nominated by the State Government, from amongst the members of the Maharashtra State Legislative Council;
(m)two non-official members to be nominated by the State Government having special knowledge or practical experience, one each from the field of Irrigation and Finance, respectively;
(m-1) one officer, not below the rank of Accountant General, from the cadre of the India Audit and Accounts Services or any other equivalent cadre of the Central Government, to be appointed by the State Government, shall be designated as the Finance Member of the Corporation. The Finance Member shall be entitled to take part in the deliberations and proceedings of the meetings of the Corporation but shall have no right to vote.
(n)one officer not below the rank of Secretary to Government from the cadre of the Engineering services of the Irrigation Department or from amongst the suitable officers from any other services to be appointed by the State Government as the Member-Secretary of the Corporation, who shall be designated as the Executive Director of the Corporation. The Executive Director shall be entitled to take part in all the deliberations and proceedings of the meetings of the Corporation but shall have no right to vote.
(2)The term of office of nominated members shall be for a period of one year unless terminated earlier by the State Government :Provided that, the members of the Maharashtra State Legislature shall cease to be the members of the Corporation, if they cease to be members of the Maharashtra State Legislature.
(3)The non-official members of the Corporation nominated under clauses (a-1) and (m) of sub-section (1) shall receive such remuneration and allowances as may be laid down by the regulations.
(4)The official members of the Corporation shall receive such compensatory allowances, for the purpose of meeting the personal expenditure in attending the meetings of the Corporation, as may be laid down by the regulations.