(1)The Government may constitute a Water Consultative Council.(2)The functions of the water consultative Council shall be(i)to advise the Board on policy matters and formulation of annual and five year plans;(ii)to give expert advice on administrative, financial and technical matters;(iii)to advise the Board on matters pertaining to the interests of consumers and issues affecting the environment;(iv)to advise the Board on any other matter regarding which the Board seeks its advice.(3)The Chairperson of the Board shall be the Chairperson of the Water Consultative Council and its members shall be as follows(i)all members of the Board, ex-officio;(ii)two members of the Legislative Assembly of the National Capital Territory of Delhi to be nominated-by the Speaker;(iii)two members of the Municipal Corporation of Delhi to be nominated by the Mayor;(iv)one expert in environmental and ecological matters to be nominated by the Government;(v)two experts in water management to be nominated by the Government;(vi)two persons representing consumer interests to be nominated by the Government;(vii)one member representing the employees to be nominated by the Government;(viii)one member from the New Delhi Municipal Council out of the non-official members.
