Section 3 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
3. Establishment of Groundwater Authority.
(1)As soon as may be, after the commencement of this Act, the Government may by notification establish with effect from such date as may be specified in the notification, an authority to be known as the Karnataka Groundwater Authority for the whole of the State of Karnataka, with its head quarters at Bangalore.(2)The authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property both movable and immovable and to enter into contract, and may by the said name sue and be sued.(3)The Authority shall consist of the following members, namely:-(a)The Secretary to Government in charge of the Department of Water resources, Minor Irrigation, Government of Karnataka who shall be the chairperson.(b)The Commissioner or Director of Mines and Geology, who shall be the Member Secretary.(c)A representative of the Finance Department, Government of Karnataka.(d)The Regional Director, Central Groundwater Board, Government of India.(e)One representative from the Electrical Supply Company having jurisdiction over the area, not below the rank of a Chief engineer.(f)The Chief Engineer, RDED, Rural Development and Panchayat Raj Department.(g)The Engineer-in-Chief, Water Resources Development Organization of Water Resources Department.(h)The Chief Engineer, Minor Irrigation, nominated by the Government.(i)The Chairman of the Karnataka State Pollution Control Board.(j)The Commissioner/Director of Agriculture, Department of Agriculture.(k)The Chief General Manager, National Bank for Agriculture and Rural Development, Bangalore.(l)Four representative of farmers to be nominated by the Government.(m)The Chief Engineer, the KUWS&DB.(n)The Chief Engineer, the BWSSB.(o)Two members who have special knowledge or practical experience in matters relating to groundwater to be nominated by the Government.
