Section 3(5) in Uttarakhand River Valley (Development and Management) Act, 2005
(5)The Authority shall constitute an Executive committee from amongst its members not exceeding six out of which two from (g) of subsection (3) of section -3, to be presided by the Vice Chairman of the Authority which shall be responsible for proper and timely implementation of the decisions, various resolutions of the Authority and will have executive control over the affairs of the Authority Additional Chief executive officer will be Ex-officio Secretary of the Executive Committee.
