Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

(3)A District Level Authority shall consist of the following members: -
(i) District Magistrate of the district, Chairman,
(ii) Karmadhakshya, Krishi-Sech-O-Samabaya SthayeeSamity of the Zilla Parishad of the district, Member,
(iii) Karmadhakshya, Janasasthya-O-Paribesh SthayeeSamity of the Zilla Parishad of the district, Member,
(iv) Executive Engineer of the district under theWater Resources Development Directorate, Government of WestBengal, Member,
(v) Executive Engineer of the district under thePublic Health Engineering Directorate, Government of West Bengal, Member,
(vi) Executive Engineer of the district under theIrrigation and Waterways Directorate, Government of West Bengal, Member,
(vii) Principal Agricultural Officer of the district, Member,
(viii) Chief Medical Officer of Health of the district, Member,
(ix) Divisional Forest Officer of the district, Member,
(x) one representative of the West Bengal StatePollution Control Board, Member,
(xi) two representatives of the Department ofMunicipal Affairs, Government of West Bengal, Members,
(xii) any other officer of the State Government as theState Government may think fit, Member,
(xiii) Geologist of the State Water InvestigationDirectorate, Government of West Bengal, having jurisdiction: Member- Secretary.
Provided that where there is no Geologist having his office in the district, the Geologist of the State Water Investigation Directorate, Government of West Bengal, shall act as a member of that district as the State Government may, by notification, appoint.