Section 7(3) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(3)The Authority shall consist of the following members nominated by the Government, namely:-(a)an officer of the Government, in such rank as may be prescribed, who shall also be the Chairman;(b)two representatives of different departments concerned with ground-water exploration;(c)one person having special knowledge or practical experience in matters relating to groundwater;(d)one full time technical officer in the rank of Chief Engineer, Public Works Department, who shall also be the Member-Secretary.
