Section 3(2) in The U.P. Bhagirathi River Valley Authority Act, 1999

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(2)The Authority shall consist of the following members, namely :

(a)	The Chief Secretary to the Government of Uttar Pradesh	...	Chairman
(b)	The Secretary, Ministry of Energy, Government of India	...	Member
(c)	The Secretary, Ministry of Forest and Environment, Governmentof India	...	Member
(d)	The Advisor, Planning Commission of the Government of India incharge of the hill areas	...	Member
(e)	The Agricultural Production Commissioner to the Government ofUttar Pradesh	...	Member
(f)	The Principal Secretary to the Government of Uttar Pradesh,Industrial Development Department	...	Member
(g)	The Principal Secretary to the Government of Uttar Pradesh,Irrigation Department	...	Member
(h)	The Principal Secretary to the Government of Uttar Pradesh,Finance Department	...	Member
(i)	The Principal Secretary to the Government of Uttar Pradesh,Planning Department	...	Member
(j)	The Principal Secretary or Secretary, as the case may be, tothe Government of Uttar Pradesh, Environment Department	...	Member
(k)	The Principal SecretarycumLegal Remembrancer to theGovernment of Uttar Pradesh in the Judicial Department	...	Member
(l)	The Chief Town and Country Planner, Uttar Pradesh	...	Member
(m)	Commissioner, Kumaun Division	...	Member
(n)	Commissioner, Garhwal Division	...	Member
(o)	The Principal Secretary to the Government of Uttar Pradesh,Uttaranchal Vikas Vibhag	...	Member Secretary

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