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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in Andhra Pradesh Water, Land And Trees Rules, 2004

(1)The Government may by notification constitute the Mandal Authority as follows: -
  (a) Mandal Revenue Officer of the concernedMandal.   Ex-Officio Chairman
  (b) Mandal Development Officer.   Ex-Officio Vice-Chairman
  (c) Sarpanch of the Mandal Headquarter GramPanchayat.   Ex-Officio Member
  (d) Two Mandal Parishad Territorial ConstituencyMembers of the concerned mandal to be nominated by the Ex-OfficioChairman of the Mandal Authority with the approval of Ex-OfficioChairman of the District Authority.   Ex-Officio Member
  (e) Assistant Executive Engineer, IrrigationDepartment.   Ex-Officio Member
  (f) An officer from Ground Water Department   Ex-Officio Member
  (g) Assistant Director, Agriculture Department   Ex-Officio Member
  (h) Assistant Project Director, IntegratedTribal Development Agency.   Ex-Officio Member
  (i) Forest Section Officer (havingjurisdiction).   Ex-Officio Member
  (j) Three Non-official members of whom, oneshall be a woman, who in the opinion of the Ex-Officio Chairmanof Mandal Authority are interested in conservation of naturalresources or presidents of the Water Users Association or VanaSamrakshan Samithi or Watershed Association to be nominated withthe approval of the Ex-Officio Chairman of the DistrictAuthority.   Non-Officio Members
  (k) An official from TRANSCO having jurisdiction   Ex-Officio Member
  (l) Assistant Executive Engineer, Rural WaterSupply.   Ex-Officio Member-Secretary
  (m) Municipal Commissioner (if mandal headquarter happens to be municipality).   Ex-Officio Member
Note. - In the Scheduled Areas, a Scheduled Tribe candidate shall be nominated. In the predominantly Scheduled Castes Mandal, one of the members shall be from Scheduled Caste.