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State of Andhra Pradesh - Section
Section 9 in Andhra Pradesh Water, Land And Trees Rules, 2004
9. Divisional Authority.
| (a) The R.D.O. / Sub-Collector | Ex-Officio Chairman | ||
| (b) Three Mandal Parishad Presidents and TwoZilla Parishad Territorial Constituency members to be nominatedby the Ex-Officio Chairman of the District Authority. | Ex-Officio Member | ||
| (c) Deputy Director of Agriculture, (havingjurisdiction) | Ex-Officio Member | ||
| (d) Executive Engineer, Irrigation (havingjurisdiction) | Ex-Officio Member | ||
| (e) Executive Engineer, Rural Water Supply(having jurisdiction) | Ex-Officio Convenor | ||
| (f) Geologist of Ground Water Dept. | Ex-Officio Member | ||
| (g) An officer from Mines and Geology Dept. | Ex-Officio Member | ||
| (h) Forest Range Officer (having jurisdiction) | Ex-Officio Member | ||
| (i) An officer from APTRANSCO | Ex-Officio Member | ||
| (j) Divisional level Panchayat Officer (havingjurisdiction) | Ex-Officio Member | ||
| (k) Commissioner municipality (havingjurisdiction) | Ex-Officio Member |