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State of Uttarakhand - Section

Section 4 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016

4. Establishment of a Ground Water Authority.

(1)The State Government may by notification in the Official Gazette, establish, with effect from such date as may be specified in the notification, an Authority to be known as "The Uttarakhand Ground Water Authority".
(2)The Authority shall consist of the following.
(a)An officer either in service or retired not below the rank of Chief Secretary or equivatent post to State Government and having minimum 3 year administrative experience in Drinking Water and Sanitation water sector, will be the Chairman of an authority. The Chairman shall be appointed for 5 years or up to the age of 65 years, whichever is earlier.
(b)A representative of the Central Ground Water Board to be nominated by the Chairman, CGWB;
(c)Five ex-officio members who will be representatives of the following departments which are concerned with survey, exploration, development and management of ground water to be appointed by the State Government -
(i) Minor Irrigation Department An Officer, Minor Irrigation Department who havenot below the rank of Superintending Engineer.
(ii) State Forest Department Principal Chief Conservator of Forest
(iii) Payjal Department CGM/MD of Uttarakhand Jal Sansthan/UttarakhandPayjal Nigam-Member-Secretary
(iv) Science and TechnologyDepartment Incharge, Uttarakhand Remote Sensing ApplicationCentre.
(v) Department of Energy An Engineer not less than the rank ofSuperintending Engineer.
(d)Such other members not exceeding five, who in the opinion of the State Government have special knowledge or practical experience in matters relating to management of ground water resources.
(3)The term of the manner of filling the vacancies and other conditions of service of the Chairman and other members shall be such as may be prescribed by State Government.
(4)The members will advise the Chairman who will be the Chief Executive of the Authority.