Section 3 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
3. Gram Panchayat Ground Water SubCommittee.
(1)There shall be constituted a Gram Panchayat Ground Water Sub-Committee in every Gram Panchayat, which shall be the lowest public unit in rural areas within a block to protect and manage ground water resources under this Act.(2)The State Government shall, by notification in the Gazette, within three months of the constitution of District Ground Water Management Council, issue direction to the District Ground Water Management Council for constituting the Gram Panchayat Ground Water Sub-Committee, which shall consist of,-(a)the Chairperson - Gram Pradhan;(b)the Member Secretary - Gram Panchayat Secretary;(c)three Members as representative of Gram Panchayat, having field knowledge of water resources to be nominated by the Block Development Officer;(d)two Members of Bhoojal Sena/Pani Panchayat/Water User Association/Water and Sanitation Committee to be nominated by the Block Development Officer;(e)two Members as representative from concerned departments working at Block Level to be nominated by the Block Development Officer.(3)The terms and conditions of the service of the Members shall be such as may be prescribed.(4)The functions of the Gram Panchayat Ground Water Sub-Committee shall be,-(a)to collect information from all sources;(b)to prepare the Gram Panchayat Ground Water Security Plan as provided under Section 3;(c)to carry out such other functions, as may be prescribed.
