Section 58(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)The Authority shall consist of the following members, namely:-(a)a retired judge of the High Court who shall be the Chairman of the authority ;(b)the Secretary to Government, Water Resources Department; ex-officio;(c)the Chief Engineer, Investigation and Design and two other Chief Engineers of the Water Resources Department to be nominated by the Government; ex-officio;(d)the Chief Engineer, Central Water Commission, nominated by the Government ;(e)the Chief Engineer (Civil), The Kerala State Electricity Board ;(f)the Chairman, Kerala State Pollution Control Board ; ex-officio ;(g)two experts in the field of conservation of water resources and dams to be nominated by the Government ;(h)an eminent geologist, nominated by the Government ;(i)the Director of Centre for Earth Science Studies (CESS); ex-officio ;(j)the Principal Chief Conservator of Forests; ex-officio.(k)[ a police officer not below the rank of an Inspector General of Police to be nominated by the Government.] [Inserted by Kerala Act No. 16 of 2018, dated 3.7.2018.]
