Section 7(2) in The Konkan Irrigation Development Corporation Act, 1997
(2)The Chairman or, in his absence, such of the Vice-Chairmen, appointed under clause (b) of sub-section (1) of section 4, if both are the Members of the Maharashtra State Legislature; as may be predetermined by the Chairman by an order, shall preside over the meeting of the Corporation; and in the absence of all the three, the Chief Secretary to Government, being the other Vice-Chairman shall preside over the meeting:Provided that, if the Vice-Chairman appointed under clause (b) are persons other than the Members of the State Legislature, the Chief Secretary as the Vice-Chairman shall, in the absence of the Chairman, preside over the meeting and in the absence of the Chief Secretary, the other Vice-Chairman, as may be predetermined by the Chairman by an order, shall preside over such meeting.
