Section 18 in Maharashtra Groundwater (Development and Management) Act, 2009
18. Constitution of District Watershed Management Committee.
(1)The State Government snail, by notification in the Official Gazette, constitute a District Committee to be known as the District Watershed Management Committee for the purposes of this Act.(2)The District Watershed Management Committee shall consist of the Guardian Minister of the District as Chairperson and one member of the State Legislature from the concerned area including such other members as may be prescribed, to be nominated by the State Government. The Collector shall be the Member-Secretary of the District Watershed Management Committee.(3)The decisions of the District Watershed Management Committee, shall be implemented by the District Authority, in the manner as may be prescribed.
