Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 13 in Punjab Water Resources (Management and Regulation) Act, 2020

13. Punjab State Council for Water Management and Development.

(1)The Government shall, by notification in the Official Gazette, constitute a Council to be known as the Punjab State Council for Water Management and Development to facilitate the objectives of this Act.
(2)The Council shall consist of the following, namely:-
(a) ChiefMinister, Punjab; : President
(b) Minister for Water Resources, Punjab; : Vice-President
(c) Minister for Agriculture and Farmers'Welfare, Punjab; : Member
(d) Minister for Water Supply and Sanitation,Punjab; : Member
(e) Minister for Local Government, Punjab; : Member
(f) Minister for Industries and Commerce,Punjab; : Member
(g) Minister for Rural Development andPanchayats, Punjab; : Member
(h) Minister for Finance and Planning, Punjab;and : Member
(i) any other Minister or officers that may beco-opted by the President.
(3)The Council shall meet at such time and place, as may be decided by the President and follow such procedure, as may be specified.
(4)The meetings of the Council shall be facilitated and coordinated by the Department of Water Resources, Punjab.
(5)The Council shall be an overarching body to consider and steer the policies and programmes of the State to supply quality water to all persons at affordable costs and prices and ensuring optimal judicious utilization of water resources of the State.
(6)The Council shall discharge the following functions, namely:-
(i)approve, review or modify the Punjab State Water Policy or policies that impact the development, utilisation, conservation and reuse of water in the State;
(ii)approve, review or modify the Integrated State Water Plan to be prepared by the Government;
(iii)recommend, if necessary, financial assistance by way of compensation to a class of consumers in consultation with the Authority for decision of the Government; and
(iv)refer any matter of immediate or long-term importance related to water or its management to the Authority.