Section 3(2) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(2)Every District Expert Committee shall consist of the following members, namely:-(a)the District Collector-Ex-officio(b)a representative nominated by the Government from among the members of the District Panchayat representing any area abutting any river of the district;(c)the District Labour Officer-Ex-officio(d)the Superintendent of Police in charge of Law and Order in the district-Ex-officio(e)the Deputy Director of Panchayat-Ex-officio(f)a Municipal Chairman/Chairperson from among the Chairman/Chairpersons of the Municipal Councils abutting any river in the district- to be nominated by the Government;(g)two persons from among the Presidents of the Grama Panchayat abutting any river in the district- to be nominated by the Government;(h)one President from among the Presidents of the Block Panchayats abutting any river in the district- to be nominated by the Government;(i)a Hydrologist- to be nominated by the Government;(j)one Executive Engineer of the Irrigation Department working in this district;(k)an Engineer not below the rank of an Executive Engineer of the Kerala Water Authority working in the district- to be nominated by the Government;(l)two environmentalists associated with river protection activities- to be nominated by the Government;(m)an Engineer (Roads and Bridges) of the Public Works Department, not below the rank of an Executive Engineer and working in the district to be nominated by the Government;(n)the Geologist/District Officer, Department of Mining and Geology-Ex-officio;(o)one Divisional Forest Officer- to be nominated by the Government.(p)[ Revenue Divisional Officer or Revenue Divisional Officers having jurisdiction in the district. [Inserted by Act No. 15 of 2013, dated 7.3.2013](q)three person to be nominated by the Government from among the registered organisation of sand removing worker of the district.(r)Tahasildars of all the Taluks in the district and the Additional Tahasildars having jurisdiction in relation to regulation of sand removal in the district]
