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State of Uttar Pradesh - Section

Section 3 in The U.P. Bhagirathi River Valley Authority Act, 1999

3. Establishment and constitution of the Authority.

(1)The State Government shall, by notification, establish, for the purposes of this Act, an Authority to be called the Bhagirathi River Valley Authority, which shall be a body corporate.
(2)The Authority shall consist of the following members, namely :
(a) The Chief Secretary to the Government of Uttar Pradesh ... Chairman
(b) The Secretary, Ministry of Energy, Government of India ... Member
(c) The Secretary, Ministry of Forest and Environment, Governmentof India ... Member
(d) The Advisor, Planning Commission of the Government of India incharge of the hill areas ... Member
(e) The Agricultural Production Commissioner to the Government ofUttar Pradesh ... Member
(f) The Principal Secretary to the Government of Uttar Pradesh,Industrial Development Department ... Member
(g) The Principal Secretary to the Government of Uttar Pradesh,Irrigation Department ... Member
(h) The Principal Secretary to the Government of Uttar Pradesh,Finance Department ... Member
(i) The Principal Secretary to the Government of Uttar Pradesh,Planning Department ... Member
(j) The Principal Secretary or Secretary, as the case may be, tothe Government of Uttar Pradesh, Environment Department ... Member
(k) The Principal SecretarycumLegal Remembrancer to theGovernment of Uttar Pradesh in the Judicial Department ... Member
(l) The Chief Town and Country Planner, Uttar Pradesh ... Member
(m) Commissioner, Kumaun Division ... Member
(n) Commissioner, Garhwal Division ... Member
(o) The Principal Secretary to the Government of Uttar Pradesh,Uttaranchal Vikas Vibhag ... Member Secretary
(3)The Authority may associate with itself in such manner and for such purposes as may be determined by it, such other persons whose assistance or advice it may desire for complying with any of the provisions of this Act and the persons so associated shall have the right to take part in the discussions of the Authority relevant to the purpose for which they have been so associated but shall not be entitled to vote.
(4)No act or proceeding of the Authority shall be invalidated merely by reason of-
(a)any vacancy or any defect, in the constitution of the Authority; or
(b)any defect in the appointment of a person acting as a member of the Authority; or
(c)any irregularity in the procedure of the Authority not affecting the merits of the case.