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[Section 3]
[Entire Act]
State of West Bengal - Subsection
Section 3(2) in East Kolkata Wetlands (Conservation and Management) Act, 2006
| (i) | Minister-in-Charge, Department of Environment,Government of West Bengal, | Chairperson |
| (ii) | the Chief Secretary to the Government of WestBengal,. | Member; |
| (iii) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofEnvironment, Government of West Bengal, | Member Secretary; |
| (iv) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofLand and Land Reforms and Refugee Relief and Rehabilitation,Government of West Bengal. | Member |
| (v) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofFisheries, Government of West Bengal, | Member |
| (vi) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofForests, Government of West Bengal, | Member |
| (vii) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofPanchayats and Rural Development, | Member |
| (viii) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofIrrigation and Waterways, | Member |
| (ix) | the Additional Chief Secretary or the PrincipalSecretary or the Secretary, as the case may be, Department ofTourism, | Member; |
| (x) | four experts to be nominated by the StateGovernment each in the areas of wetland ecology, hydrology,fisheries and Socio-economics. | Member;] |