Section 90 in Kerala Irrigation and Water Conservation Act, 2003
90. Constitution of Water Management and Utilisation Board .
(1)The Government may, by notification, constitute a Water Management and Utilisation Board with respect to any basin or cluster of river basins or project or irrigation work or any major irrigation work, for advising the Government on matters relating to the regulation of the distribution of water from the irrigation work in that area or the major irrigation work, as the case may be, and on such other matters as may be referred to it.(2)The Board constituted under sub-section (1) shall consist of not more than twenty members appointed by the Government representing agriculturists in the area, non-officials of such interests as may be prescribed, officials and representatives of local bodies:Provided that the agriculturists and non-official members taken together shall have majority in the Board.(3)The term of office of a member, other than an official member, of the Board shall be three years from the date of constitution of the Board, unless his term is terminated earlier by the Government by notification.
