Section 6 in The Ministry of Environment, Forest and Climate Change
6. Constitution of National Wetlands Committee.
(1)The Central Government, hereby constitutes the National Wetlands Committee with the following members, namely:-(i)Secretary, Ministry of Environment, Forest and Climate Change, Government of India - Chairperson;(ii)Special Secretary or Additional Secretary dealing with wetlands, Ministry of Environment, Forest and Climate Change, Government of India-Vice Chairperson;(iii)Additional Director General, Wildlife, Ministry of Environment, Forest and Climate Change, Government of India - Member ex-officio;(iv)Adviser or Joint Secretary dealing with wetlands, Ministry of Environment, Forest and Climate Change - Member ex-officio;(v)Joint Secretary, Ministry of Tourism, Government of India- Member ex-officio;(vi)Joint Secretary , Ministry of Water Resources, River Development and Ganga Rejuvenation, Government of India- Member ex-officio;(vii)Joint Secretary, Ministry of Agriculture and Farmers Welfare, Government of India- Member ex-officio;(viii)Joint Secretary, Ministry of Social Justice and Empowerment, Government of India- Member ex-officio;(ix)Joint Secretary, Ministry of Urban Development, Government of India- Member ex-officio;(x)Joint Secretary, Ministry of Rural Development, Government of India- Member ex-officio;(xi)The Chairman, Central Pollution Control Board - Member ex-officio;(xii)Director, Zoological Survey of India or Scientist F- Member ex-officio;(xiii)Director, Botanical Survey of India or Scientist F- Member ex-officio;(xiv)Director, Space Application Centre, Ahmedabad or Scientist F-Member ex-officio;(xv)Member, Central Water Commission - Member ex-officio;(xvi)Adviser, Niti Aayog - Member ex-officio;(xvii)Three representatives of State Government or Union Territory Administration on a rotational basis for a tenure of two years each;(xviii)One expert each in the fields of wetland ecology, hydrology, fisheries, landscape planning & socio-economics; and(xix)Director/ Additional Director/ Joint Director dealing with wetlands, Ministry of Environment, Forest and Climate Change - Member Secretary.(2)The National Wetlands Committee may co-opt other members, not exceeding three in number, if required.(3)The National Wetlands Committee shall perform the following functions, namely:-(a)advise the Central Government on appropriate policies and action programmes for conservation and wise use of wetlands;(b)evolve norms and guidelines for integrated management of wetlands based on wise use principle;(c)monitor implementation of these rules by the Authority;(d)advise the Central Government on proposals received from State Governments or Union Territory Administrations for omission of the prohibited activities as referred in sub-rule (2) of rule 4;(e)recommend designation of wetlands of international importance under Ramsar Convention;(f)recommend trans-boundary wetlands for notification;(g)review progress of integrated management of Ramsar sites and trans-boundary wetlands;(h)advise on collaboration with international agencies on issues related to wetlands; and(i)advise on any other matter suo-moto, or as referred by the Central Government.(4)The tenure of non-official members of the Committee shall not exceed three years.(5)The Committee shall meet at least once in every six months.
