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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Water, Land and Trees Act, 2002

3. Constitution of Water, Land and Trees Authority.

(1)As soon as may be after this Act is brought into force the Government shall, by notification with effect from such date as may be specified therein constitute an authority called the Andhra Pradesh State Water, Land and Trees Authority.
(2)The Authority shall consist of, -
(a) Minister, Panchayat Raj, Rural Development andRural Water Supply or any other Minister, nominated by the ChiefMinister.   Ex-Officio Chairperson
(b) Three Members of the State Legislative Assembly,nominated by the Government out of which one shall be from themain opposition political party.   Ex-Officio Members
(c) Chief Secretary to the Government   Vice- Chairperson
(d) Secretary to the Government in charge ofAgriculture.   Ex-Officio Member
(e) Secretary to the Government in charge ofIrrigation and Command Area Development.   Ex-Officio Member
(f) Secretary to the Government in charge ofMunicipal Administration   Ex-Officio Member
(g) Secretary to the Government in charge of RuralWater Supply   Ex-Officio Member
(h) Secretary to the Government in charge ofPanchayat Raj   Ex-Officio Member
(i) Secretary to the Government incharge ofEnvironment, Forests, Science and Technology Department.   Ex-Officio Member
(j) Vice-Chancellor, Acharya N.G. RangaAgricultural University   Ex-Officio Member
(k) Three Professors of whom one each from thefaculties of Life Sciences, Earth sciences and Engineering andTechnology from the Universities in the State nominated by theGovernment for a two year term by rotation.   Members
(l) Three experts in the field of water and soilconservation and economics nominated by the Government   Members
(m) Such other non-official persons not exceedingfive in number who, in the opinion of the Government areinterested in the conservation of natural resources of whom oneeach shall be from the Scheduled Tribes, Scheduled Castes andWoman respectively.   Members
(n) Secretary to the incharge of Rural SecretaryDevelopment   Ex-Officio Government Member
(3)The term of office of the nominated members except those nominated under clause (k) of sub-section (2) shall be such as may be prescribed.
(4)The members shall be entitled to such allowances as may be prescribed for attending the meetings of the authority or performing duties entrusted by the authority.
(5)The Government, may in consultation with the State Authority, constitute by notification, authorities at [District Division and Mandal levels] [Substituted 'District and Mandal levels' by Act No. 6 of 2004, dated 11.8.2004.] with such composition and to perform such functions in such manner as may be prescribed.
(6)The Authority constituted under subsection (1) shall be a body corporate having perpetual succession and a common seal, with power to contract, acquire, hold and dispose of property, both movable and immovable and to do all things necessary for the purposes of this Act and may sue and be sued by the said name.