Section 3 in Meghalaya Protection of Catchment Areas Act, 1990
3. Constitution of a Catchment Area Advisory Board.
(1)There shall be constituted a Board to be known as the Meghalaya Catchment Areas Advisory Board to advise the Government on matter connected with the catchment areas and their protection;(2)The Advisory Board shall consist of the following members: namely:-(a)The special Secretary/Secretary, Forest and Environment Department of the Government as Chairman;(b)The Chief Conservation of Forest;(c)The Director of Soil Conservation;(d)The Director of Agriculture;(e)The Chief Public Health Engineer;(f)The Director of Health Services;(g)The Director of Mineral Resources;(h)The Director of Urban Development;(i)The Chief Executive Officer/Chairman of the Municipality concerned;(j)The Chief Executive members of the Autonomous District Councils of their representatives on where there are no Chief Executive members by reasons of the functions of the District Councils having been taken over by the Governor of Meghalaya, the respective administrators appointed by him to administer the functions of the Council;(k)Non-official members to be nominated by Government from time to time; and(l)Environment experts to be nominated by Government from time to time.(3)The Board may if it thinks necessary co-opt any person or functionality in any of its sitting to resolve any particular issue or issues.
