Section 6(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)The State Government shall, by notification in the Gazette, within three months of the constitution of State Ground Water Management and Regulatory Authority, issue direction to the State Ground Water Management and Regulatory Authority for constituting the District Ground Water Management Council, which shall consist of,-(a)the Chairperson - District Magistrate;(b)the Member Secretary - District Development Officer;(c)one Member as subject Expert having longstanding working experience in the field of ground water management in the State, to be nominated by the District Magistrate;(d)one Member from the public/Non-Government Organisation/social sector having experience in the field of ground water to be nominated by the District Magistrate;(e)other Members shall be the district level representatives (one each) from Ground Water Department, Uttar Pradesh Pollution Control Board, Agriculture Department, Minor Irrigation Department, Uttar Pradesh Jal Nigam, Local Body, Development Authority, Irrigation and Water Resources Department, Industries Department, Horticulture Department and Forest and Wild Life Department;(f)one representative (as invitee) each from the respective Block Panchayat Ground Water Management Committee and Municipal Ground Water Management Committee.
