Section 4(1)(b) in Uttarakhand Water Management and Regulatory Act, 2013
(b)[ The Member of the Commission shall be persons of ability, integrity and standing who have adequate knowledge of or experience in, or have shown capacity in dealing with, problems relation to engineering, finance, commerce, economics, law or management; [Substituted by section 5 of Uttarakhand Act no. 03 of 2016.]