Section 15 in Maharashtra Groundwater (Development and Management) Act, 2009
15. Empowered Committee.
(1)The State Water Board constituted under section 15 of the Water Resources Act shall be the Empowered Committee for the purposes of this Act.(2)The Empowered Committee shall integrate the Integrated Watershed Development and Management Plan for the entire State and shall submit it to the State Watershed Management Council for its approval. This plan shall be a part of the Integrated Watershed Development and Management Plan.
