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[Section 3]
[Entire Act]
State of Uttarakhand - Subsection
Section 3(3) in Uttarakhand River Valley (Development and Management) Act, 2005
| (a) The ChiefMinister of the State | - Ex-officio Chairman |
| (b) A person to be nominated by the StateGovernment from River Valley region | - Vice Chairman |
| (c) M.L.A.s not exceeding six from the regionwhose constituencies fall with in the River valley to benominated by the State Government | - Ex-officio Members |
| (d) Chairman of Zila Panchyat from the regionfalling under the River Valley area as may be nominated by theGovernment | - Ex-officio Members |
| (e) Special Invitees from the Ministry of WaterResource, forest and Environment Government of India not belowthe rank of Deputy Secretary/Director | - Member |
| (f) Representative of the planning commission,Government of India not below the rank of Director | -Member |
| (g) Principal Secretaries/ Secretaries of thefollowing Departments of the State Government or their dulyAuthorized nominees not below the rank of Addl. Secretary - |
| (i) Finance department | - Ex-officio Member | |
| (ii) Planning Department | - Ex-officio Member | |
| (iii) P.W.D., Irrigation and power Department | - Ex-officio Member | |
| (iv) Law Department | - Ex-officio Member | |
| (v) Tourism Department | - Ex-officio Member | |
| (vi) Environment, Forest, Rural Development | - Ex-officio Member; | |
| (h) | Divisional commissioner of the division | - Ex-officio member |
| (i) | Chief Executive Officer of the authority | - Member Secretary |
| (j) | Technical ad-visors/institutions of Soilconservation, Geology, environment, law, Sociologist andManagement not exceeding six in numbers to be nominated by theState Government | - Member |