Section 6(3) in The Ministry of Environment, Forest and Climate Change
(3)The National Wetlands Committee shall perform the following functions, namely:-(a)advise the Central Government on appropriate policies and action programmes for conservation and wise use of wetlands;(b)evolve norms and guidelines for integrated management of wetlands based on wise use principle;(c)monitor implementation of these rules by the Authority;(d)advise the Central Government on proposals received from State Governments or Union Territory Administrations for omission of the prohibited activities as referred in sub-rule (2) of rule 4;(e)recommend designation of wetlands of international importance under Ramsar Convention;(f)recommend trans-boundary wetlands for notification;(g)review progress of integrated management of Ramsar sites and trans-boundary wetlands;(h)advise on collaboration with international agencies on issues related to wetlands; and(i)advise on any other matter suo-moto, or as referred by the Central Government.
