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State of Rajasthan - Section

Section 5 in Rajasthan River Basin and Water Resources Planning Act, 2015

5. Constitution of Rajasthan River Basin and Water Resources Planning Authority.

(1)As soon as may be after the commencement of this Act, the State Government shall, by notification in the Official Gazette, establish an authority to be known as the Rajasthan River Basin and Water Resources Planning Authority to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.
(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and may sue or be sued by its corporate name.
(3)The Authority shall consist of a Chairperson and the following other members, namely: -
(i) the Chief Secretary Member;
(ii) Secretary of the Water Resources Department Member;
(iii) Secretary of the Finance Department Member;
(iv) Secretary of the Public Health EngineeringDepartment Member;
(v) Secretary of the Panchayati Raj and RuralDevelopment Member;
(vi) Secretary of the Urban Development andHousing Department Member;
(vii) Secretary of the Local Self GovernmentDepartment Member;
(viii) Secretary of the Environment and ForestDepartment Member;
(ix) Secretary of the Industries Department Member;
(x) Secretary of the Command Area DevelopmentDepartment Member;
(xi) Secretary of the Agriculture Department Member;
(xii) Director of Watershed and SoilConservation Department Member;
(xiii) two experts from the field of WaterResources Engineering Members;
(xiv) two experts in the field of WaterResources Economy Members;
(xv) Commissioner of the Rajasthan River Basinand water Resources Planning Authority Member-Secretary.
(4)The Chairperson and expert members shall be nominated by the State Government and the Chairperson and expert members shall hold office for five years from the date on which they enter upon their office or during the pleasure of the State Government, whichever is earlier.
(5)The terms and conditions of service, including remuneration and allowances, of the Chairperson and expert members shall be such as may be prescribed.
(6)The Chairperson or an expert member may resign his office by a notice in writing submitted thirty days in advance to the State Government.
(7)The headquarters of the Authority shall be at Jaipur or at such other place as the State Government may notify.
(8)The Authority shall meet at least once in three months; however, the Chairperson shall have power to call a meeting of the Authority at any time.
(9)The Authority shall follow such rules of procedure while transacting business at its meetings as may be prescribed.Explanation. - For the purposes of this section, "Secretary" means the Secretary to the Government incharge of a department and includes an Additional Chief Secretary and a Principal Secretary, when he or she is incharge of a department.