Section 4 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
4. Block Panchayat Ground Water Management Committee.
(1)There shall be constituted a Block Panchayat Ground Water Management Committee, which shall be a public unit at block level for overall management of ground water.(2)The State Government shall, by notification in the Gazette, within three months of the constitution of District Ground Water Management Council, issue direction to the District Ground Water Management Council for constituting the Block Panchayat Ground Water Management Committee, which shall consist of,-(a)the Chairperson - Block Pramukh;(b)the Member Secretary - Block Development Officer (BDO);(c)three Members as representative of Gram Panchayat, having field knowledge of water resources to be nominated by the District Magistrate;(d)two Members of Bhoojal Sena/Pani Panchayat Water User Association/Water and Sanitation Committee, to be nominated by the District Magistrate;(e)two Members as representative from concerned departments working at Block Level to be nominated by the District Magistrate.(3)The terms and conditions of the service of the Members shall be such as may be prescribed.(4)The functions of the Block Panchayat Ground Water Management Committee shall be,- *(a)to prepare an overall Block Level Ground Water Security Plan by consolidating Gram Panchayat Ground Water Security Plans, each prepared in cluster of at least ten number gram panchayats, according to the guidelines as may be formulated/ prescribed;(b)to monitor the implementation of Block Panchayat Ground Water Security Plan;(c)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 block;(d)to carry out such other functions, as may be prescribed.
