Section 2A(2) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(2)The State High Level Committee constituted under sub-section (1) shall consist of the following members, namely:-(i)The Minister for Revenue - Chairman(ii)The Secretary to Government in-charge of the Revenue Department - Convener(iii)Law Secretary - Member(iv)The Commissioner of Land Revenue - Member(v)Director of the Centre for Earth Science Studies - Member(vi)One Additional Director General of Police to be nominated by the Government - Member(vii)Chief Engineer of the Irrigation Department to be nominated by the Government - Member(viii)Two Environment Scientists to be nominated by the Government - Members(ix)Two Environment to be nominated by the Government - Members
