(2)In the committee referred to in sub-section (1),-(a)Chairpersons of the Municipalities concerned;(b)Presidents of the Panchayats concerned;(c)Senior Engineer of the Water Authority of the concerned scheme, who shall be its Secretary and Convenor;shall be the members and the Chairperson or the President of the Local Self Government Institution to which the concerned scheme is more useful, shall be the chairman of the committee.
