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State of Rajasthan - Section

Section 15 in Rajasthan Water Resources Regulatory Act, 2012

15. State Water Council.

(1)The State Government shall, by notification in the Official Gazette, constitute a Council to be known as the State Water Council for the purposes of this Act.
(2)The Council shall consist of the following Members, namely:-
(a) the Chief Minister ex-officioPresident;
(b) the Minister Incharge, Water ResourcesDepartment ex-officioVice-President;
(c) the Minister Incharge, Indira Gandhi NaharDepartment ex-officioMember;
(d) the Minister Incharge, Agriculture Department ex-officioMember;
(e) the Minister Incharge, Rural Development andPanchayati Raj Department ex-officioMember;
(f) the Minister Incharge, Public Health EngineeringDepartment ex-officioMember;
(g) the Minister Incharge, Finance Department ex-officioMember;
(h) the Minister Incharge, Planning Department ex-officioMember;
(i) the Minister Incharge, Urban DevelopmentDepartment ex-officioMember;
(j) the Minister Incharge, Industries Department ex-officioMember;
(k) the Minister Incharge, Environment Department ex-officioMember;
(l) the State Minister, Water Resources Department ex-officioMember;
(m) the Secretary, Command Area DevelopmentDepartment ex-officioMember; and
(n) the Secretary, Water Resources Department ex-officioMember- Secretary.
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 incharge of a department.
(3)The Council shall approve, with such modifications as deemed necessary, the draft of the Integrated State Water Plan submitted by the Board within a period of six months from the date of submission of the plan.
(4)The Integrated State Water Plan may be reviewed after every five years from the date of its approval by the Council.
(5)The Council shall meet at such time and place as the President of the Council may decide and shall follow such procedure as may be prescribed.
(6)After final approval, the Integrated State Water Plan shall be sent to the Water Regulatory Authority for implementation.Chapter - V Accounts, Audit and Reports