Section 5(1) in The Ministry of Environment, Forest and Climate Change
(1)The Central Government hereby constitutes the State Wetlands Authority in each State with the following members, namely:-(i)Minister In-charge of the Department of Environment/ Forests of the State Government or Minister-in-charge of the Department handling wetlands - Chairperson;(ii)Chief Secretary of the State or Additional Chief Secretary equivalent - Vice Chairperson;(iii)Secretary in-charge of the Department of Environment - Member ex-officio;(iv)Secretary in-charge of the Department of Forests - Member ex-officio;(v)Secretary in-charge of the Department of Urban Development - Member ex-officio;(vi)Secretary in-charge of the Department of Rural Development - Member ex-officio;(vii)Secretary in-charge of the Department of Water Resources - Member ex-officio;(viii)Secretary in-charge of the Department of Fisheries - Member ex-officio;(ix)Secretary in-charge of the Department of Irrigation and Flood Control - Member ex-officio;(x)Secretary in-charge of the Department of Tourism - Member ex-officio;(xi)Secretary in-charge of the Department of Revenue - Member ex-officio;(xii)Director, State Remote Sensing Centre - Member ex-officio;(xiii)Chief Wildlife Warden - Member ex-officio;(xiv)Member Secretary, State Biodiversity Board - Member ex-officio;(xv)Member Secretary, State Pollution Control Board - Member ex-officio;(xvi)Additional Principal Chief Conservator of Forests of the Regional Office of Ministry of Environment, Forest and Climate Change - Member ex-officio;(xvii)One expert each in the fields of wetland ecology, hydrology, fisheries, landscape planning and socio-economics to be nominated by the State Government; and(xviii)Additional Secretary/ Joint Secretary/ Director in the Department of Environment/ Forests or Department handling wetlands - Member Secretary.
