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State of Maharashtra - Section

Section 15 in The Maharashtra Water Resources Regulatory Authority Act, 2005

15. State Water Board.

(1)The State Government shall, by notification in the Official Gazette, constitute a Board to be known as the State Water Board for the purposes of this Act.
(2)The Board shall consist, of the following Members, namely:-
(a) the Chief Secretary of the State ex-officioPresident;
(b) the Principal Secretary, Planning Department. ex-officioMember;
(c) the Principal Secretary, Finance Department. ex-officioMember;
(d) the Secretary, Water Conservation Department. ex-officioMember;
(e) the Secretary, Water Supply Department. ex-officioMember;
(f) the Secretary, Urban Development Department. ex-officioMember;
(g) the Secretary, Energy and Environment Department. ex-officioMember;
(h) the Secretary, Water Resources Department (Command AreaDevelopment Authority). ex-officioMember;
(i) the Secretary, Agriculture Department ex-officioMember;
(j) Divisional Commissioners of all Revenue Divisions in State. ex-officioMember;
(k) The Secretary, Water Resources Department. ex-officioMember Secretary.
(3)The Board shall prepare a draft Integrated State Water Plan on the basis of basin and sub-basin wise water plans prepared and submitted by the River Basin Agencies.
(4)The Board shall submit its first draft integrated State Water Plan to the Council for its approval within six months from the date on which this Act is made applicable in the State.
(5)The Board shall, while preparing the draft Integrated State Water Plan mentioned in sub-section (3), consider the directives of the State Water Policy.
(6)The Board shall meet at such time and place as the President of the Board decide and shall follow such procedure as may be prescribed.