Section 64 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
64. Composition of State Water Resources Regulatory Authority
(1)The State Water Resources Regulatory Authority to be established under section 139 of the Act shall comprise of a Chairperson and three Members.(2)The Chairperson shall be appointed from amongst the persons who are holding or have held a post not below the rank of Principal Secretary to Government and having adequate knowledge of, or experience in, or have shown capacity in dealing with, problems relating to engineering, finance, commerce, economics, law, administration or management.(3)Two Members shall be appointed from amongst the persons who are holding or have held a post not below the rank of Chief Engineer and having qualification and experience in the field of Hydraulic Engineering.(4)One Member shall be appointed from amongst persons of ability, integrity and standing having adequate knowledge of, or experience in, or have shown capacity in dealing with, problems relating to finance, commerce, economics, law or management.
