Section 4(1) in Rajasthan Water Resources Regulatory Act, 2012
(1)The Chairperson, the Members and special invitees of the Authority shall be appointed as follows:-(a)the Chairperson shall be a person who has sufficient experience at Policy Planning and Strategic Management level in water sector or is a renowned expert in the field of Water Management;(b)one Member shall be expert from the field of water resources engineering;(c)one Member shall be expert from the field of water resources economy, economics or finance; and(d)five special invitees from major basin of the State, who are having adequate knowledge, experience or proven capacity in dealing with the problems relating to engineering, agriculture, drinking water, industry, law, economics, commerce, finance or management for assisting the Authority in taking policy decisions.
