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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Water Resources Regulatory Act, 2012

(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.