Section 2 in The Constitution of Delhi Water Board
2. Constitution.
- The Board shall consist of the following:-(i)Chairperson-who shall be the Minister to charge of the subject matter of the Government;(ii)Vice Chairperson-to be nominated by the Speaker from out of the three members of the Legislative Assembly of Delhi nominated as per (iv) below;(iii)Chief Executive Officer-to be nominated by the Government, who shall be an officer drawing pay in the scale not less than that of a Joint Secretary to the Government of India :(iv)Three Members of the Legislative Assembly of Delhi-to be nominated by the Speaker of the Legislative Assembly of Delhi;(v)Two Members of the Municipal Corporation of Delhi-to be nominated by the Mayor of the Corporation ;(vi)Commissioner, Municipal Corporation of Delhi-Ex-Officio ;(vii)Chairperson, New Delhi Municipal Council-Ex-Officio ;(viii)Member (Water Supply)-to be nominated by the Government, who shall be an engineer, drawing pay not less than that of a Joint-Secretary to the Government of India, having specialised knowledge and experience in the matters relating to water supply;(ix)Member (Drainage)-to be nominated by the Government, who shall be an engineer, drawing pay in the scale less not than that of a Joint Secretary to the Government of India, having specialised knowledge and experience in matters relating to drainage;(x)Member (Finance)-to be nominated by the Government, and drawing pay in the scale not less than that of a Joint Secretary to the Government of India, having specialised knowledge and practical experience of accounting and financial matters ;(xi)Member (Administration)-to be nominated by the Government, and drawing pay in the scale not less than that of a Joint Secretary to the Government of India, having specialised knowledge and practical experience of personnel and administrative matters ;(xii)Secretary to the Government, incharge of the Department of the Government dealing with the Board-Ex-Officio ;(xiii)One representative of the Ministry of Urban Affairs and Employment, Government of India-who shall not be below the rank of Joint Secretary to he Government of India, to be nominated by the Central Government;(xiv)One Representative of the Delhi Cantonment Board-preferably an elected representative of the Delhi Cantonment Board, to be nominated by its President;(xv)One Representative of the Central Ground Water Authority-who shall not be below the rank of a Chief Engineer, to be nominated by the Central Government.
