Section 4 in Punjab Water Resources (Management and Regulation) Act, 2020
4. Qualification for appointment of Chairperson and other Members.
(1)The Chairperson of the Authority shall be a person of ability and integrity with demonstrable experience in the field of water and its management and possessing sound understanding of public administration, law and economics.(2)The other Members of the Authority shall be persons of ability, integrity and standing who have an adequate experience and capacity in dealing with the management of Water Resources or are experts in the fields of Water Resources Engineering, Environment, Agriculture, Law, Finance, Management, Administration or Economics.(3)The Chairperson and other Members of the Authority shall be appointed on the recommendation of the Selection Committee constituted under section 5.(4)The Chairperson or any other Member of the Authority shall not hold any other office during his tenure as Chairperson or Member.
