Section 6(1) in The U.P. Water Management And Regulatory Commission Act, 2008
(1)The State Government shall, by notification, constitute a selection committee, for the purposes of making appointments of the Chairperson and Members under sub-section (5) of Section 3. The Committee shall consist of :-(a)the Chief Secretary, Government of Uttar Pradesh : ex officio President;(b)the Chairperson, Central Water Commission or his nominee who shall be the member of the Central Water Commission : ex officio Member;(c)the Principal Secretary to the Government of Uttar Pradesh in the Finance Department: ex officio Member;(d)the Director, Indian Institute of Management, Lucknow : ex officio Member;(e)the Principal Secretary to the Government of Uttar Pradesh in Irrigation Department : ex officio Member-Secretary.
