Section 3(3) in The Kerala Ground Water (Control and Regulation) Act, 2002
(3)The Authority shall consist of the following members, namely:-(i)the Secretary to Government, Water Resources Department; Ex Officio who shall be Chairman of the Authority;(ii)the Secretary to Government, Finance Department; Ex offcio;(iii)the secretary to Govt Local Self Government (Rural Development) Department Ex-Officio(iv)The Director, Ground Water Department; Ex-Offcio, who shall be the Secretary of the Authority;(v)The following persons nominated by the Government(a)two members of the Legislative Assembly(b)an expert in Water Resource;(c)a member of Grama Panchayat;(d)a member of Municipal Council;(e)a member belonging to a Scheduled Caste or Scheduled Tribe;(f)a Woman;(g)a public man;(h)an environmental activist.
