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 Telangana - Section

Section 3 in Telangana Water, Land and Trees Act, 2002

3. Constitution of Water, Land and Trees Authority.

(1)As soon as may be after this Act is brought into force the Government shall, by notification with effect from such date as may be specified therein constitute an authority called the Telangana State Water, Land and Trees Authority.
(2)The Authority shall consist of,-
(a) Minister,Panchayat Raj, Rural Development and Rural Water Supply or anyother Minister, nominated by the Chief Minister. Ex-Officio Chairperson
(b) Three Members of the State LegislativeAssembly, nominated by the Government out of which one shall befrom the main opposition political party. Ex-Officio Members
(c) Chief Secretary to the Government. Vice- Chairperson
(d) Secretary to the Government in charge ofAgriculture. Ex-Officio Member
(e) Secretary to the Government in charge ofIrrigation and Command Area Development. Ex-Officio Member
(f) Secretary to the Government in charge ofMunicipal Administration. Ex-Officio Member
(g) Secretary to the Government in charge ofRural Water Supply. Ex-Officio Member
(h) Secretary to the Government in charge ofPanchayat Raj. Ex-Officio Member
(i) Secretary to the Government in charge ofEnvironment, Forests, Science and Technology Department. Ex-Officio Member
(j) Vice Chancellor,[Professor Jayashankar Telangana State Agricultural University.] [Substituted by G.O.Ms.No.9, Agriculture and Co-operation (Agri.III) Department, dated 05.08.2014.] Ex-Officio Member
(k) Three Professors of whom one each from thefaculties of Life Sciences, Earth Sciences and Engineering andTechnology from the Universities in the State nominated by theGovernment for a two year term by rotation. Members
(l) Three experts in the field of water and soilconservation and economics nominated by the Government. Members
(m) Such other non-official persons notexceeding five in number who, in the opinion of the Governmentare interested in the conservation of natural resources of whomone each shall be from the Scheduled Tribes, Scheduled Castes andWoman respectively. Members
(n) Secretary to the Government in charge ofRural Development. Ex-Officio Member Secretary
(3)The term of office of the nominated members except those nominated under clause (k) of sub-section (2) shall be such as may be prescribed.
(4)The members shall be entitled to such allowances as may be prescribed for attending the meetings of the authority or performing duties entrusted by the authority.
(5)The Government, may in consultation with the State Authority, constitute by notification, authorities at [District, Division and Mandal levels] [Substituted by Act No.6 of 2004.] with such composition and to perform such functions in such manner as may be prescribed.
(6)The Authority constituted under sub-section (1) shall be a body corporate having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable and to do all things necessary for the purposes of this Act and may sue and be sued by the said name.