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1
MAHARASHTRA ACT No. LII OF 2018.
(First published after having received the assent of the Governor in the
" Maharashtra Government Gazette ", on the 10th August 2018). An Act further to amend the Maharashtra Water Conservation Corporation Act, 2000.
WHEREAS it is expedient further to amend the Maharashtra Water Conservation Corporation Act, 2000, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-ninth Year of the Republic of India as follows :—
1. This Act may be called the Maharashtra Water Conservation Corporation (Amendment) Act, 2018.
2. In section 1 of the Maharashtra Water Conservation Corporation Act, 2000 (hereinafter referred to as " the principal Act"), in sub-section (2), for the figure "250" the figure "600" shall be substituted.
3. In section 2 of principal Act,—
(a) in clause (d), for figure "250" the figure "600" shall be substituted ; Short title.
Mah.
III of
2001.
Amendment of section 1 of Mah. III of
2001.
Mah. III of
2001.
Amendment of section 2 of Mah. III of
2001.
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In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Water Conservation Corporation (Amendment) Act, 2018 (Mah. Act No. LII of 2018), is hereby published under the authority of the Governor. By order and in the name of the Governor of Maharashtra,
RAJENDRA G. BHAGWAT,
I/c. Secretary (Legislation) to Government, Law and Judiciary Department.
————————
RNI No. MAHENG /2009/35528
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(b) for clause (h), the following clause shall be substituted, namely :—
"(h) "member" means a member of the Corporation and includes the Chairman and Vice-Chairmen of the Corporation ;".
4. In section 4 of the principal Act,—
(a) in sub-section (1),—
(i) after clause (b), the following clause shall be inserted, namely :—
"(b-1) One member to be nominated by Vice- the State Government, having special Chairman;"; knowledge and practical experience of water conservation and soil conservation as well as having a experience about water conservation, through peoples participation ;
(ii) for clause (q), the following clause shall be substituted, namely :—
" (q) two members to be nominated by the State Government having special knowledge and practical experience in the field of Irrigation ;";
(b) in sub-section (2), for the words, brackets and letters "clauses
(a) to (n)" the words, brackets and letters "clauses (a), (b) and (c) to (n)"
shall be substituted ;
(c) in sub-section (3), after the word "clauses" the brackets, letter and number "(b-1)," shall be inserted ;
(d) in sub-section (4), after the word "clauses" the brackets, letter and number "(b-1)," shall be inserted.
5. In section 5 of the principal Act, in sub-section (1),—
(a) for the portion beginning with the words "consisting of the Chairman" and ending with the words "the following members" the words
"consisting of the Chairman of the Corporation as the Chairperson, the Vice-Chairmen of the Corporation as the Vice-Chairpersons and the following members" shall be substituted ;
(b) in clause (b), for the words and brackets "Chief Engineer, Irrigation (Local Sector), Pune" the words and brackets "Additional Commissioner (Water Conservation)" shall be substituted ;
(c) in clause (c), for the words "Director, Soil Conservation and Watershed Management, Pune" the words "Additional Commissioner (Soil Conservation)" shall be substituted.
6. In section 7 of the principal Act, in sub-section (1), after the word
"clauses" the brackets, letter and number "(b-1)," shall be inserted.
7. In section 8 of the principal Act, for sub-section (2), the following sub- section shall be substituted, namely :—
"(2) The Chairman shall preside over every meeting of the Corporation. In the absence of the Chairman, the Ex officio Vice-Chairman under clause (b) of sub-section (1) of section 4 shall preside over such meeting and in absence of both Chairman and Ex officio Amendment
of section 4 of
Mah. III of
2001.
Amendment of section 5 of Mah. III of
2001.
Amendment of section 7 of Mah. III of
2001.
Amendment of section 8 of Mah. III of
2001.
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Vice-Chairman under clause (b) of sub-section (1) of section 4, the nominated Vice-Chairman under clause (b-1) of sub-section (1) of section 4 shall preside over the meeting. If, for any reason, the Chairman and Vice-Chairmen are unable to attend any meeting, the meeting shall be presided over by the seniormost member Minister, present in the meeting.".
8. In section 17 of the principal Act, in proviso to sub-section (4), for the words "Executive Engineers" at both the places where they occur, the words "District Water Conservation Officers" shall be substituted. Amendment
of section 17
of Mah. III of
2001.
ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY I/C DIRECTOR SHRI MANOHAR SHANKAR GAIKWAD, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004 EDITOR : I/C DIRECTOR SHRI MANOHAR SHANKAR GAIKWAD.