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State of West Bengal - Section

Section 5 in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

5. Establishment of Corporation Level Authority.

(1)The State Government may, for the purpose of enabling the State Level Authority to perform its functions and exercise its powers under this Act efficiently, by notification, establish, with effect from such date as may be specified in the notification, an authority for the area Kolkata Municipal Corporation as specified in Schedule I to the Kolkata Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980), to be known as the Corporation Level Ground Water Resources Development Authority.
(2)The Corporation Level Authority shall have jurisdiction over the area of the Kolkata Municipal Corporation as specified in Schedule I to the Kolkata Municipal Corporation Act, 1980.
(3)The Corporation Level Authority shall consist of the following members:-
(i) the Municipal Commissioner of the Corporation. Chairman,
(ii) the Chief Executive Officer, KolkataMetropolitan Development Authority, Member,
(iii) two elected representatives of the KolkataMunicipal Corporation, to be nominated by the Mayor, KolkataMunicipal Corporation, Members,
(iv) one expert from the Central Ground Water Boardas may be nominated by the Regional Director, Central GroundWater Board, Member,
(v) two experts in the field of conservation,protection, or development of ground water resources as the StateGovernment may, by notification, appoint, Members,
(vi) two eminent persons of the locality as the StateGovernment may, by notification, appoint, Members,
(vii) one representative of the Public HealthEngineering Directorate, Government of West Bengal, Member,
(viii) one representative of the West Bengal StatePollution Control Board, Member,
(ix) Superintendent Geologist, State WaterInvestigation Directorate, Government of West Bengal, Member- Secretary
(4)The office of the Superintendent Geologist, State Water Investigation Directorate, Government of West Bengal, shall be the secretariat of the Corporation Level Authority and shall act as the nodal office.