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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan River Basin and Water Resources Planning Act, 2015

(2)The Council shall consist of the following Members, namely: -
(i) the Chief Minister Chairperson;
(ii) Chairperson of the Rajasthan River Basinand Water Resources Planning Authority Member;
(iii) the Minister incharge of the WaterResources Department Member;
(iv) the Minister incharge of the AgricultureDepartment Member;  
(v) the Minister incharge of the RuralDevelopment and Panchayati Raj Department Member;
(vi) the Minister incharge of the Public HealthEngineering Department Member;
(vii) the Minister incharge of the FinanceDepartment Member;
(viii) the Minister incharge of the PlanningDepartment Member;
(ix) the Minister incharge of the UrbanDevelopment Department Member;
(x) the Minister incharge of the IndustriesDepartment Member;
(xi) the Minister incharge of the Environmentand Forest Department Member;
(xii) the State Minister incharge of WaterResources Department Member;
(xiii) Four persons having experience of atleast twenty years in water resources sector including experienceasChief Engineer in the Water Resources Department of the StateGovernment. Members;
(xiv) the Chief Secretary Member-Secretary.