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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Water Resources Regulatory Act, 2012

(2)The Board shall consist, of the following Members, namely:-
(a) the Minister Incharge, Water ResourcesDepartment Chairperson;
(b) the Chief Secretary of the State ex-officioMember;
(c) the Principal Secretary, Planning Department ex-officioMember;
(d) the Director/ Commissioner, WatershedDevelopment Department ex-officioMember;
(e) the Secretary, Public Health EngineeringDepartment ex-officioMember;
(f) the Secretary, Command Area DevelopmentDepartment ex-officioMember;
(g) the Secretary, Agriculture Department ex-officioMember;
(h) the Secretary, Indira Gandhi Canal ProjectDepartment ex-officioMember;
(i) two Experts nominated by the State Government.One expert shall be from the field of water resources engineeringand another shall be from the field of water resources economy ex-officioMember; and
(j) the Secretary, Water Resources Department ex-officioMember-Secretary.
Explanation. - For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of a department.