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State of Arunachal Pradesh - Section

Section 15 in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

15. State water Board.

(1)The State Government shall by notification in the Official Gazette, constitute a Board to be known as the State Water Board for the purposes of this Act.
(2)The Board shall consist of the following Members, namely
(a) the ChiefSecretary of the State -ex officio President;
(b) the Secretary, Planning Deptt. -ex officio Member;
(c) the Secretary, Finance Deptt -ex officio Member;
(d) the Secretary, Public Health Engineering. -ex officio Member;
(e) the Secretary, Urban Development -ex officio Member;
(f) the Secretary, Power & Hydro Department -ex officio Member;
(g) the Secretary, Agriculture Department. -ex officio Member;
(h) the Secretary, Water Resources Department. -ex officio Member
(i) the Chief Engineer, Water ResourcesDepartment. -Member Secretary
(3)The Board shall prepare a draft Integrated State Water Plan on the basis of basin and sub-basin wise water plans prepared and submitted by the River Basin Agencies.
(4)The Board shall submit its first draft Integrated State Water Plan to the Council for its approval within six months from the date on which this Act is made applicable in the State.
(5)The Board shall, while preparing the draft integrated State Water Plan mentioned in sub-section (3), consider the directives of the State Water Policy.
(6)The Board shall meet at such time and place as the President of the Board may decide and shall follow such procedure as may be prescribed.