Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 19 in Haryana Pond and Waste Water Management Authority Act, 2018

19. Viilage pond and Waste Water Management Committee.

(1)The Government may, if deemed necessary, constitute a village level committee to be called _________ (name of village) Pond and Waste Water Management Committee to carry out the objects of this Act. The committee shall be headed by the Sarpanch and shall consist of village level workers i.e. members from Village Water and Sanitation Committee (VWSC), Asha worker, member of self-help group, Swachhta Doot, representative of farmers to be benefitted and other volunteer social worker from village, as deemed fit.
(2)The district level committee shall review the achievements of village level committee.