Section 4 in Uttarakhand Water Management and Regulatory Act, 2013
4. Qualification for appointment of Chairperson and other member of Commission.
(1)Only such person shall be appointed as the Chairperson or Member who possesses the qualifications mentioned hereunder:-(a)Chairperson - The Chairperson shall be a person having bachelor's degree of any recognized University/institute with administrative experience of not less than 25 years, and must have held the post of Chief Secretary of the Sate Government or the Secretary of the Government of India or any post equivalent thereto and has experience of department related to water resources.(b)[ The Member of the Commission shall be persons of ability, integrity and standing who have adequate knowledge of or experience in, or have shown capacity in dealing with, problems relation to engineering, finance, commerce, economics, law or management; [Substituted by section 5 of Uttarakhand Act no. 03 of 2016.]Provided that at least one Member shall be form amongst the member who are either holding or have held a post not below the rank of Chief Engineer or equivalent and having qualification and at least 25 years of experience in the field of Hydropower Engineering.](2)The Chairperson or any Member of the Commission shall not hold any other office during his / her tenure as such.(3)The Chairperson shall be the Chief Executive Officer of the Commission.(4)Where the chairperson is unable to discharge his functions owing to absence, illness, death, resignation or any other cause or where any vacancy occurs in the office of the chairperson, any Member nominated by the Chairperson on his behalf and, in the absence of such nomination or where there is no Chairperson any member chosen by the member present among themselves, shall exercise the power and discharge the duties of Chairperson.
