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State of Rajasthan - Section

Section 5 in Rajasthan Water Resources Regulatory Act, 2012

5. Constitution and functions of Selection Committee.

(1)The State Government shall, by notification in the Official Gazette, for the purposes of sub-section (5) of section 3, constitute a Selection Committee consisting of,-
(a) the Chief Secretary of the State ex-officio Chairperson;
(b) the Secretary, Planning Department ex-officioMember;
(c) the Secretary, Water Resources Department ex-officioMember-Secretary; and
(d) two Experts to be nominated by the State Government. One expert shall be from thefield of water resources engineering and another shall be from the field of waterresources economy Member.
Explanation. - For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of a department.
(2)The Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal of the Chairperson or any Member, and six months before the superannuation or end of tenure of Chairperson or any Member, make a reference to the Selection Committee for filling up of the vacancy.
(3)The Selection Committee shall finalize the selection of the Chairperson and Members within one month from the date on which the reference is made to it under sub-section (2).
(4)The Selection Committee shall recommend a panel of three names for every vacancy referred to it.
(5)Before recommending any person for appointment as the Chairperson or other Member of the Authority, the Selection Committee shall satisfy itself that such person does not have any conflict of financial or other interest which may affect prejudicially, his functions as a Member.
(6)No appointment of the Chairperson or other Member shall be invalid merely by reason of any vacancy in the Selection Committee.