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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(1)The State Government shall, by notification in the Official Gazette, for the purposes of sub- section(5) of section 3, constitute a selection Committee consisting of, -
(a) the Chief Secretary of the State Ex-officio President
(b) the Secretary, Planning Department. Ex- officio Member;
(c) the Secretary Hydro-Power Department. Ex -officio Member;
(d) the Secretary Public Health EngineeringDepartment. Ex -officio Member;
(e) the Secretary, Urban Development Ex- officio Member;
(f) the Secretary, Environment. Ex-officio Member;
(g) the Secretary, Agricultural Department. Ex-officio Member;
(h) the Secretary, Water Resources Department. Ex-officio Member Secretary