Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(5) in Uttarakhand Water Management and Regulatory Act, 2013 (5)The Chairperson and the Member of the Commission shall be appointed by the State Government on the recommendation of the Selection Committee referred to in Section 6.
