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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Water Resources Regulatory Act, 2012

(2)The Council shall consist of the following Members, namely:-
(a) the Chief Minister ex-officioPresident;
(b) the Minister Incharge, Water ResourcesDepartment ex-officioVice-President;
(c) the Minister Incharge, Indira Gandhi NaharDepartment ex-officioMember;
(d) the Minister Incharge, Agriculture Department ex-officioMember;
(e) the Minister Incharge, Rural Development andPanchayati Raj Department ex-officioMember;
(f) the Minister Incharge, Public Health EngineeringDepartment ex-officioMember;
(g) the Minister Incharge, Finance Department ex-officioMember;
(h) the Minister Incharge, Planning Department ex-officioMember;
(i) the Minister Incharge, Urban DevelopmentDepartment ex-officioMember;
(j) the Minister Incharge, Industries Department ex-officioMember;
(k) the Minister Incharge, Environment Department ex-officioMember;
(l) the State Minister, Water Resources Department ex-officioMember;
(m) the Secretary, Command Area DevelopmentDepartment ex-officioMember; and
(n) the Secretary, Water Resources Department ex-officioMember- Secretary.
Explanation. - For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is incharge of a department.