Section 6 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
6. District Ground Water Management Council.
(1)There shall be constituted a District Ground Water Management Council, which shall be an overall unit for management of ground water resources at district level.(2)The State Government shall, by notification in the Gazette, within three months of the constitution of State Ground Water Management and Regulatory Authority, issue direction to the State Ground Water Management and Regulatory Authority for constituting the District Ground Water Management Council, which shall consist of,-(a)the Chairperson - District Magistrate;(b)the Member Secretary - District Development Officer;(c)one Member as subject Expert having longstanding working experience in the field of ground water management in the State, to be nominated by the District Magistrate;(d)one Member from the public/Non-Government Organisation/social sector having experience in the field of ground water to be nominated by the District Magistrate;(e)other Members shall be the district level representatives (one each) from Ground Water Department, Uttar Pradesh Pollution Control Board, Agriculture Department, Minor Irrigation Department, Uttar Pradesh Jal Nigam, Local Body, Development Authority, Irrigation and Water Resources Department, Industries Department, Horticulture Department and Forest and Wild Life Department;(f)one representative (as invitee) each from the respective Block Panchayat Ground Water Management Committee and Municipal Ground Water Management Committee.(3)The terms and conditions of the service of the Members shall be such as may be prescribed.(4)The functions of the District Ground Water Management Council shall be,-(a)to consolidate Block Panchayat and Municipal Ground Water Security Plan into District level Ground Water Security Plan, based on macro- watershed approach and as per the guidelines as may be prescribed;(b)implementation of District Ground Water Security Plan;(c)to monitor the implementation of District Ground Water Security Plan;(d)to conduct water awareness programmes;(e)to register all existing commercial, industrial, infrastructure and bulk users in notified and non-notified areas and grant of authorisation certificate/No-objection certificate for ground water abstraction in non-notified areas and registration of drilling agencies;(f)to carry out such other functions, as may be prescribed or assigned by the Uttar Pradesh State Ground Water Management and Regulatory Authority;(g)to co-ordinate with Gram Panchayat Ground Water Sub-Committees, Block Panchayat Ground Water Management Committees and Municipal Water Management Committees as well as with the State Ground Water Management and Regulatory Authority.
