Section 5 in The Wetlands (Conservation and Management) Rules, 2010
5. Constitution of Central Wetlands Regulatory Authority.
- [* * *] [[Omitted sub-rule (1) & (2) '(1) The Central Government, in exercise of the powers conferred by sub-section (3) of section 3 of the Environment (Protection) Act, 1986 (29 of 1986), hereby constitutes Central Wetlands Regulatory Authority consisting of the following Chairpersons and members for the purpose of these rules, namely:-(a)Secretary, Ministry of Environment and Forests, Government of India - Chairperson;(b)a representative (not below the rank of Joint Secretary) from Ministry of Tourism, Government of India - Member ex-officio;(c)a representative (not below the rank of Joint Secretary) from Ministry of Water Resources, (Government of India - Member ex-officio;(d)a representative (not below the rank of Joint Secretary) from Ministry of Agriculture, Government of India - Member ex-officio;(e)a representative (not below the rank of Joint Secretary) from Ministry of Social Justice, Government of India - Member ex-officio;(f)Chairman or his nominee, the Central Pollution Control Board - Member ex-officio;(g)Joint Secretary or Adviser, dealing with the wetland in the Ministry of Environment and Forests, Government of India, - member ex-officio;(h)Dr. Asad R. Rahmani, Director, Bombay Natural History Society, Hornbill house, Dr. Salim Ali Chowk, Shaheed Bhagat Singh Road, Mumbai - 400023; Expert Ornithology - member(i)Dr. M.R.D. Kunadangar, Darul Aloom Qasmia Lane, Botshah Mohalla, Lal Bazar, Srinagar, Kashmir; Expert Limnology - member(j)Dr. C.K. Varshney, 88 Vaishali, Pitampura, New Delhi-110034; Expert Ecology - member(k)Dr. E.J. James, Director, Water Institute, Karunya University, Coimbatore, Tamil Nadu; Expert Hydrology - member;(l)Director or Additional Director or Joint Director dealing with the Wetland in the Ministry of Environment and Forests-Member Secretary.(2)The term of the Authority shall be up to the 16th September, 2016.' by Notification No. G.S.R. 1140 (E), dated 14.12.2016 (w.e.f. 4.12.2010).]](3)The Authority shall exercise the following powers and perform the following functions, namely:-(i)appraise proposals for identification of new wetlands, projects or activities in consultations with the concerned local authorities;(ii)identify and interface with the concerned local authorities to enforce the provisions contained under these rules and other laws for the time being in force;(iii)grant clearances or identify in consultation with the local state government, the areas for the grant of clearance for regulated activities in the wetlands within their respective jurisdictions;(iv)determine, in consultation with concerned local authority, the zone of direct influence of the wetlands;(v)issue whatever directions, necessary for the conservation, presentation and wise use of wetlands to the State Governments.(4)The Authority shall periodically review the list of wetlands and the details of prohibited and regulated activities under the rules.(5)The Authority shall specify the threshold levels for activities to be regulated and the mode and methodology for undertaking activities in wetland.
