Section 3 in Jharkhand Water Resources Regulatory Authority Act, 2014
3. Establishment of Authority.
(1)The State Government shall within three months from the date of commencement of this Act, by notification, establish a Authority to be known as the "Jharkhand Water Resources Regulatory Authority" to perform the functions and duties assigned to, and to exercise the powers conferred on it, under this Act.(2)The Authority shall be a body corporate.(3)The head office of the Authority shall be at Ranchi.(4)The Authority shall consist of a Chairperson and two other members notified by the State Government.(5)The Chairperson and the Members of the Authority shall be appointed by the State Government on the recommendation of a search committee referred to in section 6.
