Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan River Basin and Water Resources Planning Act, 2015

(3)The Authority shall consist of a Chairperson and the following other members, namely: -
(i) the Chief Secretary Member;
(ii) Secretary of the Water Resources Department Member;
(iii) Secretary of the Finance Department Member;
(iv) Secretary of the Public Health EngineeringDepartment Member;
(v) Secretary of the Panchayati Raj and RuralDevelopment Member;
(vi) Secretary of the Urban Development andHousing Department Member;
(vii) Secretary of the Local Self GovernmentDepartment Member;
(viii) Secretary of the Environment and ForestDepartment Member;
(ix) Secretary of the Industries Department Member;
(x) Secretary of the Command Area DevelopmentDepartment Member;
(xi) Secretary of the Agriculture Department Member;
(xii) Director of Watershed and SoilConservation Department Member;
(xiii) two experts from the field of WaterResources Engineering Members;
(xiv) two experts in the field of WaterResources Economy Members;
(xv) Commissioner of the Rajasthan River Basinand water Resources Planning Authority Member-Secretary.