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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(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