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State of Rajasthan - Section

Section 3 in Rajasthan River Basin and Water Resources Planning Act, 2015

3. State Water Resources Advisory Council.

(1)As soon as may be after the commencement of this Act, the State Government shall, by notification in the Official Gazette, constitute a Council to be known as the Rajasthan State Water Resources Advisory Council to exercise the powers conferred on, and perform the functions assigned to, it under this Act.
(2)The Council shall consist of the following Members, namely: -
(i) the Chief Minister Chairperson;
(ii) Chairperson of the Rajasthan River Basinand Water Resources Planning Authority Member;
(iii) the Minister incharge of the WaterResources Department Member;
(iv) the Minister incharge of the AgricultureDepartment Member;  
(v) the Minister incharge of the RuralDevelopment and Panchayati Raj Department Member;
(vi) the Minister incharge of the Public HealthEngineering Department Member;
(vii) the Minister incharge of the FinanceDepartment Member;
(viii) the Minister incharge of the PlanningDepartment Member;
(ix) the Minister incharge of the UrbanDevelopment Department Member;
(x) the Minister incharge of the IndustriesDepartment Member;
(xi) the Minister incharge of the Environmentand Forest Department Member;
(xii) the State Minister incharge of WaterResources Department Member;
(xiii) Four persons having experience of atleast twenty years in water resources sector including experienceasChief Engineer in the Water Resources Department of the StateGovernment. Members;
(xiv) the Chief Secretary Member-Secretary.
(3)The members specified at clause (xiii) of sub-section (2) shall be nominated by the State Government and such a member shall hold office for five years from the date on which he enters upon his office or during the pleasure of the State Government, whichever is earlier.
(4)The terms and conditions of service, including remuneration and allowances, of the members specified at clause (xiii) of sub-section (2) shall be such as may be prescribed.
(5)A member specified at clause (xiii) of sub-section (2) may resign his office by a notice in writing submitted thirty days in advance to the Chairperson of the Council.
(6)The headquarters of the Council shall be at Jaipur or at such other place as the State Government may notify.
(7)The Council shall meet at least once in six months; however, the Chairperson shall have power to call a meeting of the Council at any time.
(8)The Council shall follow such rules of procedure while transacting business at its meetings as may be prescribed.
(9)In absence of the Chairperson, the meeting of the Council shall be presided over by any other member nominated for the purpose by the Chairperson.