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State of Rajasthan - Section

Section 14 in Rajasthan Water Resources Regulatory Act, 2012

14. State Water Board.

(1)The State Government shall, by notification in the Official Gazette, constitute a Board to be known as the State Water Board for the purposes of this Act.
(2)The Board shall consist, of the following Members, namely:-
(a) the Minister Incharge, Water ResourcesDepartment Chairperson;
(b) the Chief Secretary of the State ex-officioMember;
(c) the Principal Secretary, Planning Department ex-officioMember;
(d) the Director/ Commissioner, WatershedDevelopment Department ex-officioMember;
(e) the Secretary, Public Health EngineeringDepartment ex-officioMember;
(f) the Secretary, Command Area DevelopmentDepartment ex-officioMember;
(g) the Secretary, Agriculture Department ex-officioMember;
(h) the Secretary, Indira Gandhi Canal ProjectDepartment ex-officioMember;
(i) two Experts nominated by the State Government.One expert shall be from the field of water resources engineeringand another shall be from the field of water resources economy ex-officioMember; and
(j) 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 in charge of a department.
(3)The Board shall prepare a draft Integrated State Water Plan on the basis of basin and sub-basin wise water plans prepared and submitted by State Water Resources Planning Department.
(4)The Board shall submit its first draft Integrated State Water Plan to the Council for its approval within six months from the date on which any of the provision of this Act is made applicable in the State.
(5)The Board shall, while preparing the draft Integrated State Water Plan mentioned in sub-section (3), consider the directives of the State Water Policy.
(6)The Board shall meet at such time and place as the President of the Board may decide and shall follow such procedure as may be prescribed.
(7)The Board shall prepare a Vision Document on Water Resources, Management and Allocation of water on the basis of long term requirement and submit its report to the Council.