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State of West Bengal - Section
Section 3 in East Kolkata Wetlands (Conservation and Management) Act, 2006
3. Constitution of East Kolkata Wetlands Management Authority.
(1) The State Government shall, with effect from such date as it may, by notification, appoint, constitute an Authority to be called the East Kolkata Wetlands Management Authority.| (i) | Minister-in-Charge, Department of Environment,Government of West Bengal, | Chairperson |
| (ii) | the Chief Secretary to the Government of WestBengal,. | Member; |
| (iii) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofEnvironment, Government of West Bengal, | Member Secretary; |
| (iv) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofLand and Land Reforms and Refugee Relief and Rehabilitation,Government of West Bengal. | Member |
| (v) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofFisheries, Government of West Bengal, | Member |
| (vi) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofForests, Government of West Bengal, | Member |
| (vii) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofPanchayats and Rural Development, | Member |
| (viii) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofIrrigation and Waterways, | Member |
| (ix) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofTourism, | Member; |
| (x) | four experts to be nominated by the StateGovernment each in the areas of wetland ecology, hydrology,fisheries and Socio-economics. | Member;] |