Section 5(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)The State Government shall, by notification in the Gazette, within three months of the constitution of District Ground Water Management Council, issue direction to the District Ground Water Management Council for constituting the Municipal Water Management Committee, which shall consist of,-(a)the Chairperson - Nagar Pramukh/Nagar Palika Pramukh, as the case may be;(b)the Member Secretary - Nagar Ayukt or Executive Officer, as the case may be;(c)two Members as representative of Public, having field knowledge of water resources to be nominated by the District Magistrate;(d)two Members of Resident Welfare Association/Social Group to be nominated by the District Magistrates;(e)three Members as representative from concerned departments (including one from Ground Water Department) to be nominated by the District Magistrate.
