Section 5(2) in The Ministry of Environment, Forest and Climate Change
(2)The Central Government hereby constitutes the Union Territory Wetlands Authority for each Union Territory with the following members, namely:-(i)Administrator or Chief Secretary of the Union Territory - Chairperson;(ii)Secretary in-charge of the Department of Environment - Vice Chairperson;(iii)Secretary in-charge of the Department of Forests - Member ex-officio;(iv)Secretary in-charge of the Department of Urban Development - Member ex-officio;(v)Secretary in-charge of the Department of Rural Development - Member ex-officio;(vi)Secretary in-charge of the Department of Water Resources - Member ex-officio;(vii)Secretary in-charge of the Department of Fisheries - Member ex-officio;(viii)Secretary in-charge of the Department of Irrigation and Flood Control - Member ex-officio;(ix)Secretary in-charge of the Department of Tourism - Member ex-officio;(x)Secretary in-charge of the Departments of Revenue - Member ex-officio;(xi)Director, Remote Sensing Centre - Member ex-officio;(xii)Member Secretary, Union Territory Pollution Control Committee - Member ex-officio;(xiii)Member Secretary, Biodiversity Board of the UT - Member ex-officio;(xiv)Chief Wildlife Warden - Member ex-officio;(xv)Additional Principal Chief Conservator of Forests of the Regional Office of Ministry of Environment, Forest and Climate Change- Member ex-officio;(xvi)One expert each in the fields of wetland ecology, hydrology, fisheries, landscape planning and socio-economics to be nominated by the Union Territory Administration; and(xvii)Additional Secretary/ Joint Secretary/ Director in the Department of Environment/ Forests or Department handling wetlands - Member Secretary.
