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State of Uttar Pradesh - Section

Section 7 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

7. State Ground Water Management and Regulatory Authority.

(1)The State Government shall, by notification in the Gazette, establish, with effect from such date as may be specified in the notification, an State Authority to be known as the Uttar Pradesh State Ground Water Management and Regulatory Authority.
(2)The State Ground Water Management and Regulatory Authority shall consist of-
1 The Chief Secretary, Government of Uttar Pradesh Chairperson
2 The Additional Chief Secretary/PrincipalSecretary, Minor Irrigation and Ground Water Department,Government of Uttar Pradesh Member
3 The Additional Chief Secretary/PrincipalSecretary, Finance Department, Government of Uttar Pradesh Member
4 The Engineer-in-Chief, Irrigation and WaterResources Department, Uttar Pradesh Member
5 The Director, Agriculture Department, UttarPradesh Member
6 The Director, Horticulture Department, UttarPradesh Member
7 The Member Secretary, Uttar Pradesh PollutionControl Board Member
8 The Chief Town and Country Planner, Awas evamShahri Niyojan Vibhag, Uttar Pradesh Member
9 The Director, Awas Bandhu, Uttar Pradesh Member
10 The Director, Local Bodies, Uttar Pradesh Member
11 The Managing Director, Uttar Pradesh Jal Nigam Member
12 The Chief Engineer, Minor Irrigation Department,Uttar Pradesh Member
13 The Director. Industries Department, UttarPradesh Member
14 The Regional Director, Central Ground WaterBoard (NR) Member
15 The Principal Chief Conservator of Forest,Forest Department, Uttar Pradesh Member
16 Three Subject Experts (to be nominated by theState Government), having long standing working experience ofground water management in the State of Uttar Pradesh Member
17 An eminent person from Public/Non-GovernmentOrganisation/ Social Sector working in the field of ground water Member
18 One representative (as invitee) each from therespective Block Panchayat Ground Water Management Committee,Municipal Ground Water Management Committee and District GroundWater Management Council Member
(3)The Director, Ground Water Department, Uttar Pradesh shall be the Member Secretary of the State Ground Water Management and Regulatory Authority.
(4)The term of office and the manner of filling the vacancies and other conditions of service of the Chairperson and other members shall be such as may be prescribed.
(5)The Chairperson shall be the principal executive officer of the State Ground Water Management and Regulatory Authority and the office of the Director, Ground Water Department shall work as the secretariat of the State Ground Water Management and Regulatory Authority.
(6)The functions of the State Ground Water Management and Regulatory Authority shall be,-
(a)to notify the areas for management and regulation of ground water resources as provided under Section 9;
(b)to de-notify the areas for management and regulation of ground water resources as provided under Section 12;
(c)to fix ground water abstraction limits as provided under Section 15;
(d)to take ground water pollution control measures as provided under Section 28.
(7)Staff of the State Ground Water Management and Regulatory Authority,-
(a)in order to enable the State Ground Water Management and Regulatory Authority to perform its functions properly or exercise the powers under this Act, the State Government may appoint such number of technical personnel and other staff as it may consider necessary including all of institutional support, facilities and the budget;
(b)the functions, terms and conditions of service of such employees shall be such as may be prescribed;
(c)the State Ground Water Management and Regulatory Authority shall function under the overall control and supervision of the State Government.
(8)Support for other Appropriate Bodies: Provisions shall also be made for the staff and office including all institutional support and working facilities, budgetary requirements for the Gram Panchayat Sub-Committee/Block Panchayat/Municipal Committee and the District Council for smooth and proper functioning.