Section 8 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
8. Constitution of the Authority.
(1)As soon as may be after the commencement of this Act, the State Government shall constitute an authority to be known as the Rajasthan Lakes Development Authority to exercise powers and discharge functions of the Authority under this Act or the rules or regulations made thereunder.(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and may sue or be sued by its corporate name.(3)The Authority shall consist of a Chairperson, Vice- Chairperson or such other members, not less than seven and not more than twenty one, as the State Government may determine.(4)The members of the Authority shall be nominated by the State Government and a member, other than ex-officio member, shall hold office for a period of three years from the date on which he enters upon his office or during the pleasure of the State Government, whichever is earlier:Provided that while nominating members to the Authority, the State Government shall give adequate representation to the following, namely :-(i)Finance, Local Self Government, Panchayati Raj, Revenue and Urban Development and Housing department of the State Government;(ii)Department of the State Government responsible for Environment, Forest, Fisheries, Tourism, Water Resources and Art and Culture;(iii)experts in the field of environment, ecology, geology, hydrology, hydro-geology, limnology or lake conservation.(5)The terms and conditions of service, including remuneration and allowances, of members, other than ex-officio members, shall be such as may be prescribed.(6)A member other than ex-officio member may resign his office by a notice in writing submitted thirty days in advance to the Chairperson in case of other members and to the State Government in case of the Chairperson.(7)The headquarters of the Authority shall be at Jaipur or at such other place as the State Government may notify.(8)The Authority shall meet at least once in six months; however, the Chairperson shall have power to call a meeting of the Authority at any time.(9)The Authority shall follow such rules of procedure while transacting business at its meetings as may be prescribed.(10)In absence of the Chairperson, the meeting of the Authority shall be presided over by the Vice-Chairperson and in case of the absence of both the Chairperson and the Vice- Chairperson, meeting of the Authority shall be presided over by the member nominated for the purpose by the Chairperson.(11)The Authority shall be nodal authority for purpose of the National Plan on Conservation of Aquatic Ecosystem (NPCA).
