Section 5 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
5. Municipal Water Management Committee.
(1)There shall be constituted a Municipal Water Management Committee, which shall be the lowest public unit for managing water in urban areas in an integrated manner.(2)The State Government shall, by notification in the Gazette, within three months of the constitution of District Ground Water Management Council, issue direction to the District Ground Water Management Council for constituting the Municipal Water Management Committee, which shall consist of,-(a)the Chairperson - Nagar Pramukh/Nagar Palika Pramukh, as the case may be;(b)the Member Secretary - Nagar Ayukt or Executive Officer, as the case may be;(c)two Members as representative of Public, having field knowledge of water resources to be nominated by the District Magistrate;(d)two Members of Resident Welfare Association/Social Group to be nominated by the District Magistrates;(e)three Members as representative from concerned departments (including one from Ground Water Department) to be nominated by the District Magistrate.(3)The terms and conditions of the service of the Members shall be such as may be prescribed.(4)The functions of the Municipal Water Management Committee shall be,-(a)to work in co-ordination with water related institutions within the respective municipality;(b)to determine the sources of water supply (surface water and ground water) and integrate them;(c)to prepare an overall Municipal Ground Water Security Plans provided under Section 13;(d)to register all the wells within the notified and non-notified areas other than those of existing commercial, industrial, infrastructural and bulk users as per the provisions of sub-section (2) of Section 10 and sub-section (2) of Section 11, within the territorial jurisdiction of respective municipality;(e)to monitor the implementation of Municipal Ground Water Security Plan;(f)to carry out such other functions, as may be prescribed.
