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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Water, Land And Trees Rules, 2004

8. District Authority.

(1)The Government, may, by notification, in consultation with the State Authority constitute the District Authority is follows: -
  (a) The District Collector   Ex-Officio Chairman
  (b) One Member of Parliament and two members ofthe Legislative Assembly as nominated by the Government. Out oftwo Members of Legislative Assembly, one shall be preferably frommain opposition political party.   Ex-Officio Members
  (c) Three Mandal Parishad Presidents and twoZilla Parishad Territorial Constituency members to be nominatedby the Ex-Officio Chairman of the District Authority.   Ex-Officio Members
  (d) Joint Director, Agriculture Department   Ex-Officio Members
  (e) Superintending Engineer, IrrigationDepartment   Ex-Officio Members
  (f) Superintending Engineer, Rural Water SupplyDepartment   Ex-Officio Members
  (g) Deputy Director, Ground Water Department   Ex-Officio Members
  (h) Deputy Director, Mines and GeologyDepartment   Ex-Officio Members
  (i) Deputy Conservator of Forests (Planning &   Ex-Officio Members
  (j) Project Officer/Integrated TribalDevelopment Agency/ MADA / PTG   Ex-Officio Members
  (k) Regional Officer, Andhra Pradesh PollutionControl Board   Ex-Officio Members
  (1) District Panchayat Officer   Ex-Officio Members
  (m) An official from Hyderabad MetropolitanWater Supply and Sewerage Board, in respect of Rangareddy andHyderabad Districts   Ex-Officio Members
  (n) Municipal Commissioner of Head QuarterMunicipality   Ex-Officio Members
  (o) Other Non Official persons not Exceedingfive, who in the opinion of the Ex-Officio Chairman of theDistrict Authority are interested in the conservation of naturalresources of which one shall belong to Scheduled Caste, one toScheduled Tribe and one shall be a woman.   Non-Official Members
  (p) Director, Urban Forestry, HUDA in respect ofHyderabad and Rangareddy Districts.   Ex-Officio Members
  (q) Project Director, Drought Prone AreaProgrammer/ District Water Management Agency.   Ex-Officio Member-Secretary.
(2)The term of the office of Non Official Members shall be three years from the date of appointment and they are entitled to the allowances as admissible to Grade - I Officers of the State.
(3)Resignation or removal of the members of the District Authority shall be governed in the same manner as prescribed under Rules 5 and 6 of these rules.
(4)The quorum conduct a meeting of the District Authority shall be one third of the total number of the members.