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State of Maharashtra - Section

Section 29 in Maharashtra Groundwater (Development and Management) Act, 2009

29. Establishment, constitution and incorporation of the Watershed Water Resources Committee.

(1)The State Authority shall constitute a Watershed Water Resources Committee for the notified area comprising of area of more than eleven villages in the manner as may be prescribed to perform the functions and duties assigned to it under this Act.
(2)The Watershed Water Resources Committee shall consist of the following members, namely :-
(a) Chairman of the concerned Panchayat Samiti ex-officioChairperson;
(b) one representative each from every Panchayat and urban localbodies within the notified area who shall be member of VillageWater and Sanitation Committee or Watershed Development TechnicalCommittee or any other person having knowledge and experience inwater conservation related field or in land use planning andwater conservation Members;
(c) one representative not below the rank of Deputy Engineer eachfrom the Water Supply and Sanitation Department, the WaterResources Department, the Agriculture, Animal Husbandry, DairyDevelopment and Fisheries Department, the Ground Water Surveysand Development Agency Members;
(d) one representative each from every Water Users' Association inthe notified area Members;
(e) elected members of the concernedPanchayat SamitiandZilla Parishad ex-officiomembers
(f) one representative of Non-Government Organisation or VolunteerOrganisation working on water conservation, within the notifiedarea Member-invitee;
(g) representative of concerned Water User's Association, if apart of the command area of an Irrigation Project is included inthe notified area Members;
(h) Block Development Officer ex-officioMember-Secretary
(3)Atleast one third of the members of the Watershed Water Resources Committee shall be women.
(4)The term of office of members of the Watershed Water Resources Committee shall be such as may be prescribed.
(5)Every member shall be paid (not being a member representing the State Government) travelling and daily allowances for attending meetings of the Watershed Water Resources Committee at such rates as may be prescribed.
(6)The Watershed Water Resources Committee shall meet once in each quarter of the year and as and when required at the time of emergency. The procedure to be followed at the meetings of the Watershed Water Resources Committee and all matters supplementary or ancillary thereto shall be such as may be prescribed. Tahsildar shall be a convener of the metting of the Watershed Water Resources Committee:Provided that, if there are less than eleven villages within the notified area, then the State Authority shall entrust the functions of such Watershed Water Resources Committee to the concerned Panchayat or urban local body.