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State of West Bengal - Section

Section 4 in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

4. Establishment of District Level Authority.

(1)The State Government may, for the purpose of enabling the State Level Authority to perform its functions and exercise its powers under this Act efficiently, by notification, establish, with effect from such date as may be specified in the notification, for every District other than Kolkata, an authority at the district level to be known as the District Level Ground Water Resources Development Authority bearing the name of the district.
(2)The District Level Authority shall have jurisdiction over every area within the jurisdiction of a Municipality, or a Block, or a Notified Area Authority, established or constituted under any law for the time being in force, within the jurisdiction of the concerned district.
(3)A District Level Authority shall consist of the following members: -
(i) District Magistrate of the district, Chairman,
(ii) Karmadhakshya, Krishi-Sech-O-Samabaya SthayeeSamity of the Zilla Parishad of the district, Member,
(iii) Karmadhakshya, Janasasthya-O-Paribesh SthayeeSamity of the Zilla Parishad of the district, Member,
(iv) Executive Engineer of the district under theWater Resources Development Directorate, Government of WestBengal, Member,
(v) Executive Engineer of the district under thePublic Health Engineering Directorate, Government of West Bengal, Member,
(vi) Executive Engineer of the district under theIrrigation and Waterways Directorate, Government of West Bengal, Member,
(vii) Principal Agricultural Officer of the district, Member,
(viii) Chief Medical Officer of Health of the district, Member,
(ix) Divisional Forest Officer of the district, Member,
(x) one representative of the West Bengal StatePollution Control Board, Member,
(xi) two representatives of the Department ofMunicipal Affairs, Government of West Bengal, Members,
(xii) any other officer of the State Government as theState Government may think fit, Member,
(xiii) Geologist of the State Water InvestigationDirectorate, Government of West Bengal, having jurisdiction: Member- Secretary.
Provided that where there is no Geologist having his office in the district, the Geologist of the State Water Investigation Directorate, Government of West Bengal, shall act as a member of that district as the State Government may, by notification, appoint.
(4)The total number of members of the District Level Authority shall be limited to twenty.
(5)The office of the Member-Secretary shall be the secretariat of the District Level Authority and shall act as the nodal office.