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State of Uttarakhand - Section

Section 3 in Uttarakhand River Valley (Development and Management) Act, 2005

3. Establishment and constitution of the Authority and Executive committee, Appointment of chief Executive officer.

(1)The State Government shall, by notification, establish, for the purposes of this act, an Authority to be called Bhagirathi River Valley Development Authority, which shall be a body corporate.
(2)The State Government may constitute such other number of Authorities for other River Valleys of the State as and when so required or bring such River Valley under the existing River Valley Authority.
(3)The Authority shall consist of the following members namely:-
(a) The ChiefMinister of the State - Ex-officio Chairman
(b) A person to be nominated by the StateGovernment from River Valley region - Vice Chairman
(c) M.L.A.s not exceeding six from the regionwhose constituencies fall with in the River valley to benominated by the State Government - Ex-officio Members
(d) Chairman of Zila Panchyat from the regionfalling under the River Valley area as may be nominated by theGovernment - Ex-officio Members
(e) Special Invitees from the Ministry of WaterResource, forest and Environment Government of India not belowthe rank of Deputy Secretary/Director - Member
(f) Representative of the planning commission,Government of India not below the rank of Director -Member
(g) Principal Secretaries/ Secretaries of thefollowing Departments of the State Government or their dulyAuthorized nominees not below the rank of Addl. Secretary -
  (i) Finance department - Ex-officio Member
  (ii) Planning Department - Ex-officio Member
  (iii) P.W.D., Irrigation and power Department - Ex-officio Member
  (iv) Law Department - Ex-officio Member
  (v) Tourism Department - Ex-officio Member
  (vi) Environment, Forest, Rural Development - Ex-officio Member;
(h) Divisional commissioner of the division - Ex-officio member
(i) Chief Executive Officer of the authority - Member Secretary
(j) Technical ad-visors/institutions of Soilconservation, Geology, environment, law, Sociologist andManagement not exceeding six in numbers to be nominated by theState Government - Member
(4)The State Government may appoint a person not below the rank of Secretary serving under the State Government to be a chief Executive Officer.
(5)The Authority shall constitute an Executive committee from amongst its members not exceeding six out of which two from (g) of subsection (3) of section -3, to be presided by the Vice Chairman of the Authority which shall be responsible for proper and timely implementation of the decisions, various resolutions of the Authority and will have executive control over the affairs of the Authority Additional Chief executive officer will be Ex-officio Secretary of the Executive Committee.
(6)The Authority shall meet at least twice a year. However, it may meet as and when required with the permission of the Chairman or Vice Chairman.
(7)The Executive Committee shall meet once in every quarter of a calendar year. However, vice Chairman may call for such meeting as and when it may require provided further members of the Executive committee may require the Vice Chairman to convene a meeting of Executive Committee or the Authority for particular purpose.
(8)No Act or proceeding of the Authority shall be invalidated merely because of-
(a)any vacancy or any defect, in the constitution of the Authority; or
(b)any defect in the appointment of a person acting as a member of the Authority; or
(c)any irregularity in the procedure of the Authority not affecting the merits of the case.
(9)The term of member other than Ex-officio members and Vice Chairman shall be of five years. Provided all or any of the members other then ex-officio members may be removed prior to the expiry of their term by the State Government or if such member is not willing to continue as member he may tender his resignation to, in case of member to the Vice Chairman and in case the Vice Chairman to the Chairman of the Authority.