Section 2 in The Cauvery Water (Implementation of The Order Of 1991 And All Subsequent Related Orders Of The Tribunal) Scheme, 1998

[Cites 0, Cited by 0] [Entire Act]

(1)There shall be an Authority under this scheme to be known as the Cauvery River Authority (hereinafter referred to as the Authority).

(2)The Authority shall consist of the following :

(a)	PrimeMinister of India	Chairperson
(b)	ChiefMinister of Karnataka	Member
(c)	ChiefMinister of Kerala	Member
(d)	ChiefMinister of Tamil Nadu	Member
(e)	ChiefMinister of Pondicherry	Member

(3)The Secretary incharge of the Ministry of the Central Government dealing with water resources shall be the Secretary of the Authority

Legal Document View