Section 5 in Punjab Water Resources (Management and Regulation) Act, 2020
5. Constitution and functions of Selection Committee.
(1)The Government shall, for the purposes of sub-section (3) of section 4, constitute a Selection Committee which shall be headed by the Chief Secretary, Punjab and consist of at least two other members.(2)The Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal of the Chairperson or any Member of the Authority, and six months before the superannuation or end of tenure of Chairperson or any Member of the Authority, make a reference to the Selection Committee for filling up of the vacancy.(3)The Selection Committee shall recommend to the Government, a panel of at least two names for every vacancy referred to it.(4)Before recommending any person for appointment as the Chairperson or other Member of the Authority, the Selection Committee shall satisfy itself that such person does not have any financial or other interests, which is likely to affect pre-judicially his functions as the Chairperson or Member.(5)No appointment of the Chairperson or other Member of the Authority, shall be invalid merely by reason of any vacancy in the Selection Committee.
