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[Section 3]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 3(2) in Andhra Pradesh Water, Land and Trees Act, 2002
| (a) | Minister, Panchayat Raj, Rural Development andRural Water Supply or any other Minister, nominated by the ChiefMinister. | Ex-Officio Chairperson | |
| (b) | Three Members of the State Legislative Assembly,nominated by the Government out of which one shall be from themain opposition political party. | Ex-Officio Members | |
| (c) | Chief Secretary to the Government | Vice- Chairperson | |
| (d) | Secretary to the Government in charge ofAgriculture. | Ex-Officio Member | |
| (e) | Secretary to the Government in charge ofIrrigation and Command Area Development. | Ex-Officio Member | |
| (f) | Secretary to the Government in charge ofMunicipal Administration | Ex-Officio Member | |
| (g) | Secretary to the Government in charge of RuralWater Supply | Ex-Officio Member | |
| (h) | Secretary to the Government in charge ofPanchayat Raj | Ex-Officio Member | |
| (i) | Secretary to the Government incharge ofEnvironment, Forests, Science and Technology Department. | Ex-Officio Member | |
| (j) | Vice-Chancellor, Acharya N.G. RangaAgricultural University | Ex-Officio Member | |
| (k) | Three Professors of whom one each from thefaculties of Life Sciences, Earth sciences and Engineering andTechnology from the Universities in the State nominated by theGovernment for a two year term by rotation. | Members | |
| (l) | Three experts in the field of water and soilconservation and economics nominated by the Government | Members | |
| (m) | Such other non-official persons not exceedingfive in number who, in the opinion of the Government areinterested in the conservation of natural resources of whom oneeach shall be from the Scheduled Tribes, Scheduled Castes andWoman respectively. | Members | |
| (n) | Secretary to the incharge of Rural SecretaryDevelopment | Ex-Officio Government Member |