Section 9(1) in Andhra Pradesh Water, Land And Trees Rules, 2004

[Cites 0, Cited by 0] [Section 9] [Entire Act]

(1)The Government may, by notification constitute the Divisional Authority as follows: -

	(a) The R.D.O. / Sub-Collector		Ex-Officio Chairman
	(b) Three Mandal Parishad Presidents and TwoZilla Parishad Territorial Constituency members to be nominatedby the Ex-Officio Chairman of the District Authority.		Ex-Officio Member
	(c) Deputy Director of Agriculture, (havingjurisdiction)		Ex-Officio Member
	(d) Executive Engineer, Irrigation (havingjurisdiction)		Ex-Officio Member
	(e) Executive Engineer, Rural Water Supply(having jurisdiction)		Ex-Officio Convenor
	(f) Geologist of Ground Water Dept.		Ex-Officio Member
	(g) An officer from Mines and Geology Dept.		Ex-Officio Member
	(h) Forest Range Officer (having jurisdiction)		Ex-Officio Member
	(i) An officer from APTRANSCO		Ex-Officio Member
	(j) Divisional level Panchayat Officer (havingjurisdiction)		Ex-Officio Member
	(k) Commissioner municipality (havingjurisdiction)		Ex-Officio Member

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