Section 7 in Tamil Nadu Groundwater (Development and Management) Act, 2003
7. Establishment of Tamil Nadu Groundwater Authority and its composition.
(1)The Government shall, by notification; establish with effect from such date as may be specified in the notification, an Authority to be called "the Tamil Nadu Groundwater Authority".(2)The Authority shall be a body corporate, having perpetual succession and a common seal and shall be liable to sue and be sued.(3)The Authority shall consist of the following members nominated by the Government, namely:-(a)an officer of the Government, in such rank as may be prescribed, who shall also be the Chairman;(b)two representatives of different departments concerned with ground-water exploration;(c)one person having special knowledge or practical experience in matters relating to groundwater;(d)one full time technical officer in the rank of Chief Engineer, Public Works Department, who shall also be the Member-Secretary.(4)The term of Office, the manner of filling the vacancies and other conditions of service of non-official members of the Authority shall be such as may be prescribed.(5)The meetings of the Authority shall be at such times and by such procedure as may be prescribed.
