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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in Haryana Pond and Waste Water Management Authority Act, 2018

(3)The Authority shall consist of the following members, namely:-
(i) Chief Minister, Haryana   Chairperson
(ii) Minister In-charge, Irrigation and WaterResources Department   Senior Vice-Chairperson
(iii) Minister In-charge, Development SeniorVice-Chairperson and Panchayats Department    
(iv) A person of eminence in the field of waterresources management with proven track record having minimumqualification of graduation, to be appointed by the Government   Executive Vice-Chairperson
(v) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Finance Department   Member
(vi) Additional Chief Secretary /Principal Secretaryto Government, Haryana, Irrigation and Water ResourcesDepartment   Member
(vii) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Development and Panchayats Department   Member
(viii) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Rural Development Department   Member
(ix) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Urban Local Bodies Department   Member
(x) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Agriculture and Farmers' WelfareDepartment   Member
(xi) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Public Health Engineering Department   Member
(xii) Additional Chief Secretary/Principal Secretaryto Government, Haryana, Environment and Climate Change Department   Member
(xiii) Vice Chancellor, Deenbandhu Chhotu RamUniversity of Science and Technology, Murthal (Sonipat)   Member
(xiv) Director, National Institute of Technology,Kurukshetra   Member
(xv) An officer, who is or has been working on thepost not below the rank of Engineer-in-Chief or equivalent in theIrrigation and Water Resources Department or Public HealthEngineering Department of the State or Central Government, to beappointed by the Government as Technical Advisor   Member
(xvi) Two persons from amongst experts/social workersin the field of environment, ecology or pond development andconservation, to be appointed by the Government   Non-Official Members
(xvii) An officer who is or has been working on thepost not below the rank of Chief Engineer or equivalent in theIrrigation and Water Resources Department, Public HealthEngineering Department or Development and Panchayats Departmentof the State or Central Government.   Member Secretary