Section 5(4) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(4)The functions of the Municipal Water Management Committee shall be,-(a)to work in co-ordination with water related institutions within the respective municipality;(b)to determine the sources of water supply (surface water and ground water) and integrate them;(c)to prepare an overall Municipal Ground Water Security Plans provided under Section 13;(d)to register all the wells within the notified and non-notified areas other than those of existing commercial, industrial, infrastructural and bulk users as per the provisions of sub-section (2) of Section 10 and sub-section (2) of Section 11, within the territorial jurisdiction of respective municipality;(e)to monitor the implementation of Municipal Ground Water Security Plan;(f)to carry out such other functions, as may be prescribed.
