Section 5 in Rajasthan River Basin and Water Resources Planning Authority Regulations, 2015
5. Constitution of Committees.
(1)The Authority may, for the purpose of securing efficient discharge of its functions under the Act, constitute one or more committees.(2)Each committee shall consist of its Chairperson and such number of members as the Authority may determine in respect of each committee, and in absence of the Chairperson any member chosen by members present in the meeting shall chair the meeting of the Committee.(3)The Committee may associate with it such persons who have special knowledge or practical experience in related field or such other persons whose assistance or advice the committee may require in discharge of its functions assigned to it by the Authority.(4)The Committee may evolve its own procedure in regard to the transaction of business in its meetings.(5)The non-official members of the Committee, shall be entitled to draw travelling allowance, daily allowance, sitting fee and local conveyance for attending the meeting in accordance with the rates prescribed by the State Government from time to time.
