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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Water, Land And Trees Rules, 2004

10. Mandal Authority.

(1)The Government may by notification constitute the Mandal Authority as follows: -
  (a) Mandal Revenue Officer of the concernedMandal.   Ex-Officio Chairman
  (b) Mandal Development Officer.   Ex-Officio Vice-Chairman
  (c) Sarpanch of the Mandal Headquarter GramPanchayat.   Ex-Officio Member
  (d) Two Mandal Parishad Territorial ConstituencyMembers of the concerned mandal to be nominated by the Ex-OfficioChairman of the Mandal Authority with the approval of Ex-OfficioChairman of the District Authority.   Ex-Officio Member
  (e) Assistant Executive Engineer, IrrigationDepartment.   Ex-Officio Member
  (f) An officer from Ground Water Department   Ex-Officio Member
  (g) Assistant Director, Agriculture Department   Ex-Officio Member
  (h) Assistant Project Director, IntegratedTribal Development Agency.   Ex-Officio Member
  (i) Forest Section Officer (havingjurisdiction).   Ex-Officio Member
  (j) Three Non-official members of whom, oneshall be a woman, who in the opinion of the Ex-Officio Chairmanof Mandal Authority are interested in conservation of naturalresources or presidents of the Water Users Association or VanaSamrakshan Samithi or Watershed Association to be nominated withthe approval of the Ex-Officio Chairman of the DistrictAuthority.   Non-Officio Members
  (k) An official from TRANSCO having jurisdiction   Ex-Officio Member
  (l) Assistant Executive Engineer, Rural WaterSupply.   Ex-Officio Member-Secretary
  (m) Municipal Commissioner (if mandal headquarter happens to be municipality).   Ex-Officio Member
Note. - In the Scheduled Areas, a Scheduled Tribe candidate shall be nominated. In the predominantly Scheduled Castes Mandal, one of the members shall be from Scheduled Caste.
(2)The term of the office of Non Official Members shall be three years from the date of appointment.
(3)The Mandal Authority shall conduct meetings atleast once in a month and perform such functions as delegated under Section , 6 and under Section 3(6) of the Act, and also other functions as directed by the Government. The Mandal Authority may utilise the services of the Designated Officers and technical officers in discharging of its functions.
(4)The quorum to conduct meeting of the Mandal Authority shall be one third of the total number of the members.