Section 12 in Punjab Water Resources (Management and Regulation) Act, 2020
12. Advisory Committee.
(1)There shall be an Advisory Committee on Water Resources headed by the Chairperson of the Authority to be notified by the Government, consisting of up to five experts having knowledge and experience in the fields of Hydrogeology, Environment, Water Resources, Agriculture, Management or Economics and up to ten ex-officio members from various Government Departments.(2)The Authority shall consult the Advisory Committee on major questions of policy and regarding regulatory directions proposed to be issued to the general public or to a class of water users:Provided that the recommendations of the Advisory Committee shall not be binding but in case of disagreement, the Authority shall record reasons for that in writing.(3)The Advisory committee shall meet at least once every six months.(4)The ex-officio members of the Advisory Committee shall keep the Authority informed on the proposals and programs of the Government relating to development, conservation and management of Water Resources.(5)The Authority may, if required, seek advice on any matter under its consideration from any expert body or set up such committees of experts to be nominated by the Authority, as may be considered necessary.
