Section 2(1) in Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015
(1)In these Regulations, unless the context otherwise requires: -(a)[ "Act" means the Rajasthan River Basin & Water Resources Planning Act, 2015 (Act. No. 15 of 2015);] [Substituted vide Notification. No. F. 13/PRB & WRPA/2015-2, dated. 21.8.2015 - Rajasthan Gazette, Extra ordinary, Part 4(C)(1), dated. 21.8.2015, pages 107 to 108, G.S.R. 71.](b)"Authority" means the Rajasthan River Basin and Water Resources Planning Authority established under Section 5 of the Act;(c)"Chairperson" means the Chairperson of the Authority;(d)"Commissioner" means the Commissioner of the Authority;(e)"Fund" means the fund of the Authority;(f)"Member" means the member of the Authority.
