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State of Haryana - Section

Section 12 in Haryana Pond and Waste Water Management Authority Act, 2018

12. District Consulation and Monitoring Committee.

(1)The Government shall, by notification in the Official Gazette, constitute a committee at each district level to be called the ___________ (name of district) District Consultation and Monitoring Committee consisting of the following members, namely:-
(i) Minister In-charge, District GrievancesCommittee   Chairperson
(ii) Chairperson, Zila Parishad   Member
(iii) Mayors/Presidents of the concernedMunicipalities   Member
(iv) Deputy Commissioner   Member
(v) Additional Deputy Commissioner-cum-CEO (DistrictRural Development Authority)   Member
(vi) Superintending Engineer, Irrigation and WaterResources Department   Member
(vii) Superintending Engineer, Public HealthEngineering Department   Member
(viii) District Development and Panchayat Officer   Member
(ix) Deputy Director, Agriculture and Farmers'Welfare Department   Member
(x) District Horticulture Officer   Member
(xi) District Forest Officer   Member
(xii) District Fisheries Officer   Member
(xiii) Two persons from amongst experts/social workersin the field of environment, ecology or pond development andconservation, to be appointed by the Government   Non-Official Members
(xiv) District Pond Management Officer   Member Secretary
(2)The non-official members shall receive such allowances for attending the meetings of the district level committee, as may be prescribed.
(3)The tenure of the non-official members shall be for a period of two years and shall not be eligible for re-appointment beyond two terms.