Section 3 in The Kerala Ground Water (Control and Regulation) Act, 2002
3. State Ground Water Authority.
(1)The Government shall, by notification in the Gazette constitute an authority called the State Ground Water Authority with effect from such date as may be specified therein.(2)The authority shall be a body corporate having perpetual succession and common seal with power subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to enter into contract and shall by the name of the Authority sue and be sued.(3)The Authority shall consist of the following members, namely:-(i)the Secretary to Government, Water Resources Department; Ex Officio who shall be Chairman of the Authority;(ii)the Secretary to Government, Finance Department; Ex offcio;(iii)the secretary to Govt Local Self Government (Rural Development) Department Ex-Officio(iv)The Director, Ground Water Department; Ex-Offcio, who shall be the Secretary of the Authority;(v)The following persons nominated by the Government(a)two members of the Legislative Assembly(b)an expert in Water Resource;(c)a member of Grama Panchayat;(d)a member of Municipal Council;(e)a member belonging to a Scheduled Caste or Scheduled Tribe;(f)a Woman;(g)a public man;(h)an environmental activist.(4)The term of office of the nominated members shall be three years.(5)Any nominated member may resign his official at any time by a resignation letter addressed to Government.Provided that the resignation shall not come into effecting until it is accepted.(6)The conditions of the service of the members of the Authority shall be, such as may be prescribed;
