Section 3(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)The State Government shall, by notification in the Gazette, within three months of the constitution of District Ground Water Management Council, issue direction to the District Ground Water Management Council for constituting the Gram Panchayat Ground Water Sub-Committee, which shall consist of,-(a)the Chairperson - Gram Pradhan;(b)the Member Secretary - Gram Panchayat Secretary;(c)three Members as representative of Gram Panchayat, having field knowledge of water resources to be nominated by the Block Development Officer;(d)two Members of Bhoojal Sena/Pani Panchayat/Water User Association/Water and Sanitation Committee to be nominated by the Block Development Officer;(e)two Members as representative from concerned departments working at Block Level to be nominated by the Block Development Officer.
