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41(27)

L A W ( L E G I S L A T I V E D R A F T I N G ) D E P A R T M E N T

( G R O U P - I D

N O T I F I C A T I O N

J a i p u r , S e p t e m b e r 25,

2 0 1 3

N o , U 2

( 2 8 ) V i d h i / 2 / 2 0 1 3 . - I n p u r s u a n c e o f C l a u s e

(3) o f

Article 148

of the

Constitution o f India,

the G o v e r n o r

is p l e a s e d

to i i h o r i s e

the publication

in the

R a j a s t h a n G a z e t t e o f the

f o l l o w i n g

( e l a t i o n

in the

English l a n g u a g e o f the

R a j a s t h a n

Jal S a n s a d h a n

Viniyaniak A d h i n i y a m , 2 0 1 3 ( 2 0 1 3 K a A d h i n i y a m S a n k h y a n k

38):—

( A u t h o r i s e d E n g l i s h T r a n s l a t i o n )

H l ) M A J A S T H A N W A T E R R E S O U R C E S R E G U L A T O R Y

A C T , 2 0 1 2

( A c t N o . 3 8 o f 2 0 1 3 )

|Iteeeived the

assent o f

the G o v e r n o r

o n

the 2 5 "

d a y

o f

S e p t e m b e r , 2 0 1 3 ]

A n

A c t

( p r o v i d e J o r

the establishment

o f the

R a j a s t h a n W a t e r R e s o u r c e s

N e g u l a t o r y Authority

to regulate

w a t e r r e s o u r c e s within

the State

af Rajasthan,

facilitate a n d

e n s u r e

judicious, equitable

a n d

s u t i n a b l e

m a n a g e m e n t ,

allocation a n d

utilization o f

w a t e r

resources, fix

the rates

f o r

use o f w a t e r f o r

drinking, agriculture,

industrial, a n d

other purposes,

a n d m a t t e r s c o n n e c t e d therewith

or (neldental

thereto.

K e

it e n a c t e d

b y

the R a j a s t h a n

State Legislature

in the

‘ixty-third Y e a r o f the

R e p u b l i c o f India,

as follows:-

C H A P T E R - I

P r e l i m i n a r y

1, S h o r t

title, e x t e n t a n d c o m m e n c e m e n t . -

(1) T h i s A c t

a y

be called

the R a j a s t h a n

W a t e r

R e s o u r c e s

R e g u l a t o r y

Act, 2012,

ee (2)

It e x t e n d s

to t h e w h o l e o f t h e S t a t e o fR a j a s t h a n .

Z i

— im

r E :f , 41(26) W "(IE—FBI, W 25, 2013 WT 4 (a?) mmwmmﬁﬁmﬁamﬁummm team,maﬂéumaﬁm,aamﬁmaﬁém Wmmmmmwaﬁwmmﬁ Wmmﬁéﬂﬁﬁﬁmaﬁml . ‘3o.mf€1awwaﬁrﬁﬁmamzt£tmﬁi-(1)U®WUT, mmeujaamaeswmemasmnm' mmmmmmmmenﬁmmm enmeemmasmmmmmn masqmﬁmemmemawmmm mememmmmmmnwm mmmmmemmmml (2)0ﬁwwem,mm$aamaaﬁﬁﬁmat mmmmﬁaﬁtm,mmmmm mm,mmmmmmmmmmx 31.asﬁﬁ152ﬁaiﬁtmurzﬁrnﬁﬁsms¥rmﬁwas Maﬁmmﬁuﬁﬁémmaw‘éatm W,ﬁmmmﬁ,mﬁmfnam2rm,maﬁé mmmmmwmememaam wmememmmmmmn mﬁmaiésﬁanéerswmﬁawatmwaﬁram nowamnmawﬁaanmm: (2) 3mm (1) emmemw, was mammmummeﬁumfaum-Wmméﬁ mammal nearer 331m, auger Wit-r mini: 26 mu 4 (m) outtvnoi ”om—war, W 25, 2013 41(27) LA W (I JCh‘lSIA'I’IVIC DRAFTING) DEPARTMENT (GROUP-II) A NOTIFICATION .lulpur, September 25, 2013 No. I". 2 (28) VIdhi/2/2013.—In pursuance of Clause (3) of Mm lv \le nt the (‘onstitution of India, the Governor is pleased to .mthmtnu the publication in the Rajasthan Gazette of the following mnmlnttnn ht the linglish language of the Rajasthan Jal Sansadhan . \‘Iutvmtmk Adlliniyum, 2013 (2013 Ka Adhiniyam Sankhyank 38):— i (Authorised English Translation) . I'IIIIZ IMJAS'I‘IIAN WATER RESOURCES REGULATORY ACT, 2012 (Act No. 38 of 2013) [Itnutvml the ussent of the Governor on the 25th day of prtt‘ntlwr. 2013] An Act (H M ”Wt/t9 for the establishment of the Rajasthan Water Resources It'vmilulom' Authority to regulate water resources within the State ”I It'll/mt'tlmn, facilitate and ensure judicious, equitable and \mmlmth/e management, allocation and utilization of water It'HIHI't'tM', fix the rates for use of water for drinking, agriculture, tm/mlrlul. and other purposes, and matters connected therewith m Invttlumal thereto. I lie it enacted by the Rajasthan State Legislature in the rtnxtv third Year of the Republic of India, as follows:- CHAPTER-I Preliminary I. Short title, extent and commencement.- (1) This Act nmt' he culled the Rajasthan ,Water Resources Regulatory . mt. 2M2. _ . f (2) It extends to the whole of the State of Rajasthan. 27 __._._: ,.

W R T W o T , R I A

25, 2 0 1 3

r t

4 (#)

(3) It

shall c o m e

into force

on such

date as

the State

G o v e r n m e n t m a y ,

by notification

in the

Official Gazette,

appoint, a n d

d i f f e r e n t

d a t e s m a y

b e

a p p o i n t e d

f o r

different a r e a s a n d

for different

sections o f this

Act.

2. Definitions.-

(1) In

this Act,

unless the

context o t h e r w i s e

41(28)

requires,- Q

(a) "aggregate

b u l k

w a t e r

entitlement" m e a n s

a n

a g g r e g a t e

o f e n t i t l e m e n t s

issued to

a g r o u p

or association

o f w a t e r user

entities for

the p u r p o s e o f

joint m a n a g e m e n t o f the

b u l k w a t e rentitlements;

(b) "allocation"

m e a n s

the portion

or p e r c e n t a g e o f a n

entitlement declared

a n n u a l l y

or seasonally

b y

the prescribed

authority to

b e m a d e

available to

the h o l d e r o f a n entitlement

b a s e d u p o n

the availability

o f w a t e r

f o r t h e

p e r i o d

w i t h i n

t h e

s u b - b a s i n ,

river basin,

project or

storage facility

for that

s e a s o n

or year;

a n d

d u r i n g

w a t e r

crisis or

scarcity o n

the principle

o f proportionate

entitlement; (c)

"Authority" m e a n s

the R a j a s t h a n W a t e r

R e s o u r c e s

R e g u l a t o r y A u t h o r i t y established

u n d e r section

By (d)

" B o a r d " m e a n s

the State

W a t e r

B o a r d

constituted — ~ _ u n d e r

section 14;

; (e)

“ b u l k w a t e r

entitlement" shall

m e a n

the v o l u m e t r i c

entitlement to

a share

o f the

surface w a t e r resources

p r o d u c e d

b y

a project,

river s y s t e m

or storage

- facility,

for a specific

c a t e g o r y or

categories o f use,

a n d

deliverable w i t h i n a

specific p e r i o d o f t i m e

as specifically

p r o v i d e d

in the

order granting

the e n t i t l e m e n t ;

(f) “ c a t e g o r y

o f

use" shall

m e a n

use o f

w a t e r

for different

p u r p o s e s s u c h as

for d o m e s t i c ,

agricultural irrigation,

a g r o - b a s e d

industries, industrial

or commercial,

envirénmental, etc.,

and includes

such ‘other

p u r p o s e s

as m a y

b e prescribed;

2 8

e e

"it 4 ( )

T I N T R o a , R r r a

25. 2013

41(29)

Authority; (h)

" C o u n e i t "

. c o n s t i t u t e d u n d e r s e c t i o n

15; (1)

"entitlement" m e a n s

a n y

authorization b y

a n

u t h o r i t y

prescribed b y

the A u t h o r i t y

to use

the W a t e r

for the

p u r p o s e s o f this

Act; (i)

" G o v e r n m e n t "

o r

" S t a t e

G o v e r n m e n t "

m e a n s

t h e

G o v e r n m e n t o fR a j a s t h a n ;

(k) “ i n d i v i d u a l

w a t e r

e n t i t l e m e n t "

m e a n s

a n y

u t h o r i z a t i o n b y the

A u t h o r i t y to

use the

w a t e r other

than bulk

w a t e r

entitlement or

a n

a g g r e g a t e

b u l k

W a t e r e n t i t l e m e n t ;

¥ (1)

"Integrated State

W a t e r

Plan" m e a n s

a w a t e r p l a n

b e

‘ipproved b y the

State W a t e r Council;

( )

"irrigation project"

m e a n s

a project

constructed to

p r o v i d e

irrigation facilities

to the

land situated

in the

c o m m a n d

area in

a c c o r d a n c e w i t h

the project

reports or

orders in

this regard,

as revised

f r o m t i m e

lo time;

(n) " M e m b e r "

m e a n s

a M e m b e r

o f the

A u t h o r i t y a n d

includes theC

h a i r p e r s o n ;

(0) "prescribed"

m e a n s

Prescribed b y

the rules

or regulations

m a d e u n d e r

this Act;

(p) "prescribed

authority" m e a n s

a n y

authority at

various levels

within the

w a t e r

resource m a n a g e m e n t

s y s t e m

that h a s b e e n

d u l y

authorized by

the Authority

to determine

a n d

declare, o n

an a n n u a l

o r

s e a s o n a l

basis, t h e

q u o t a

o r a m o u n t

o f

w a t e r

available w i t h i n

a s y s t e m

for use

as a n

allocated p e r c e n t a g e o f the

entitlements d u l y issued

b y the

Authority;

m e a n s

t h e

S t a t e

W a t e r

C o u n c i l

2 9

41(28) W911? "rm—Ira, WEN 25, 2013 am 4 (:5) (3) It shall come into force on such date as the State Government may, by notiﬁcation in the Ofﬁcial Gazette, appoint, and different dates may be appointed for different areas and for different sections of this Act. . 2. Deﬁnitions.- (1) In this Act, unless the context otherwise requires,- ‘ . (a) "aggregate bulk water entitlement". means an ' aggregate of entitlements issued to a group or association of water user entities for the purpose of joint management of the bulk water entitlements; (b) "allocation" means the portion or percentage of an entitlement declared annually or seasonally by the prescribed authority to be made available to the holder of an entitlement based upon the availability of water for the period within the sub-basin, river basin, project or storage facility for that season or year; and during water crisis or scarcity on the principle of proportionate entitlement; (c) "Authority" means the Rajasthan Water Resources Regulatory Authority established under section 3; i (d) "Board" means the State Water Board constituted ‘/ under section 14; i (e) "bulk .water entitlement" shall mean the volumetric entitlement to a share of the surface water resources produced by a project, river system or storage - facility, for a speciﬁc category or categories of use, and deliverable within a speciﬁc period of time as speciﬁcally provided in the order granting the entitlement; (1‘) "'category of use" shall mean use of water for different purposes such as for domestic, agricultural s irrigation, agro-based industries, industrial or commercial, environmental, etc, and includes such other purposes as may be prescribed; 28 — itt't a (at) tantra-t 'itIUt—qit,ﬁjﬁﬁl_2§, 2013 41(gg) ttti "(‘imirpt'rson" means the Chairperson of the Authority; ' ‘ th) "t'utttu‘il" means the State Water Council r t'tumtitttteti under section 15; (i) "entitlement" means any authorization by an authority prescribed by the Authority to use the water for the purposes of this Act; ti) "Government" or 'YState Government" means the t invernment of Rajasthan; (it) "individual water entitlement" means any authorization by the Authority to use the water other than bulk water entitlement or an aggregate bulk water entitlement; . (i) "Integrated State Water Plan" means a water plan "‘ approved by the State Water Council; (In) "irrigation project" means a project constructed to provide irrigation facilities to the land situated in the command area in accordance with, the project reports or orders in this regard, as revised from time to time; (It) "Member" means a Member of the Authority and includes the Chairperson; . (a) "prescribed" means prescribed by the rules or regulations made under this Act; (p) "prescribed authority" means any authority at various levels within the water resource management system that has been duly authorized by the Authority to determine and declare, on an annual or seasonal basis, the quota or amount of water available .within a system for use as an allocated percentage of the entitlements duly issued by the Authori ,; 29

41(30) STORRS

NIST, f a r a 25,

2019 _ " m . 4

(q) "project

level entity"

means a group

of all a o e

user entities,

f r o m a c o m m o n

s u p p l y s o u r c e w i t h i n a

w a t e r r e s o u r c e s project;

(r) " P r i m a r y

D i s p u t e

R e s o l u t i o n

Officer" m e a n s

a n y

~ c o m p e t e n t

officer or

officers authorized

b y

the

G o v e r n m e n t

b y

general or

special order

for e a c h

river basin,

to resolve

the disputes

w i t h regard

to the

issuance or

delivery o f w a t e r entitlement,

u n d e r

this

A c t ;

(s) "quota"

m e a n s a v o l u m e t r i c quantity

o f w a t e ra n n e

a v a i l a b l e to

a n e n t i t l e m e n t h o l d e r , w h i c h

is d e r i v e d

b y

multiplying a n

entitlement b y

the a n n u a l

seasonal allocation

percentage;

(t) "Selection

C o m m i t t e e "

m e a n s

4 S e l e c t i o n

C o m m i t t e e c o n s t i t u t e d u n d e r s e c t i o n

(u) "State"

m e a n s

the State

o f Rajasthan;

(v) "State

W a t e r Policy"

m e a n s

the W a t e r P o l i c y o f the

State; i

( w )

."sub-basin" m e a n s

a h y d r o l o g i c

unit, or

h y d r o l o g i c

s u b - u n i t o f a river

b a s i n w i t h i n t h e State;

(x) "sub-surface

entitlement" m e a n s

a n

individual or

7 b u l k

w a t e r

entitlement to

a v o l u m e t r i c

quantity o f

w a t e r

to b e

extracted in

the c o m m a n d

area o f the

irrigation project

f r o m

a tube-well,

b o r e - w e l l

other well

or b y

a n y

other m e a n s

o f extraction

o f

sub-surface water,

or a g r o u p

or field

or wells

d u l y

a n d

legally permitted,

registered a n d constructed

a c c o r d a n c e

w i t h

s t a n d a r d s

p r e s c r i b e d

b y

t h e.

A u t h o r i t y ;

| :

(y) “utility"

m e a n s a n y w a t e r user

entity responsible

for

the m a n a g e m e n t ,

treatment a n d

distribution o f

d o m e s t i c

or m u n i c i p a l

w a t e r

supplies including

w a t e r u s e d

for industries;

wit a

(m) w o v e n ’

Wwor—Tay, f a a r a X

25, 2013

41(31)

(4) "volumetric"

m e a n s

a m e a s u r e m e n t of

water o n

the

basis of

v o l u m e

as per

the n o r m s

of the

B u r e a u of

I n d i a n S t a n d a r d ;

( 7 )

"Water user

entity" m e a n s

a n y

w a t e r

users'

a s s o c i a t i o n ,

utility, industrial

users' a s s o c i a t i o n ,

other users!

association or

a n y

other g r o u p w h i c h

authorized b y

the A u t h o r i t y

to receive

a n d

utilize a

w a t e r e n t i t l e m e n t ; a n d

( v b )

“ w a t e r

users' a s s o c i a t i o n "

m e a n s

t h e

F a r m e r s

O r g a n i z a t i o n s as

defined in

clause (f)

o f section

2 o f

the R a j a s t h a n Farmers'

Participation in M a n a g e m e n t

o f Irrigation

S y s t e m Act,

2 0 0 0 ( A c t N o . 21

o f 2000).

(2) W o r d s a n d e x p r e s s i o n s u s e d a n d n o t d e f i n e d

in this

A c t

hit defined

in various

irrigation or

w a t e r resources

related A c t s

the Mtate

shall h a v e

the m e a n i n g s

respectively a s s i g n e d

to t h e m

thowe Acts,

C H A P T E R- I I

K a j a s t h a n W a t e r R e s o u r c e s R e g u l a t o r y A u t h o r i t y

4, E s t a b l i s h m e n t a n d

i n c o r p o r a t i o n

o f A u t h o r i t y . -

(1)

T h e

State G o v e r n m e n t

shall within

three m o n t h s f r o m

the date

c o m m e n c e m e n t o f

this Act,

b y

notification in

the Official

Gazette,

establish an

Authority to

be k n o w n

as the

Rajasthan W a t e r

ltesources R e g u l a t o r y A u t h o r i t y

to exercise

the p o w e r s

c o n f e r r e d

on, a n d

to p e r f o r m

the functions

a n d

duties a s s i g n e d

to, it

u n d e r

thin Act,

(2) T h e A u t h o r i t y established

u n d e r sub-section

(1) shall

b e

i b o d y

corporate b y

the n a m e

.aforesaid, h a v i n g

perpetual

s e c e s s i o n

a n d

a c o m m o n

seal, w i t h p o w e r

to c o n t r a c t ,

a c q u i r e ,

hold a n d d i s p o s e o f property,

b o t h m o v a b l e a n d i m m o v a b l e , a n d

dio all

things necessary

for the

purposes of

this Act,

a n d m a y

sue or

h e s u e d b y

its corporate

n a m e .

(3) T h e h e a d

o f f i c e o f t h e A u t h o r i t y

shall b e

at Jaipur.

(4) T h e

Authority shall

consist of

a Chairperson

a n d t w o

other M e m b e r s ,

4w “3"“ W (q) "project level entity" means a group of all .water user entities, from a common supply source wrthm a water resources project; (r) “Primary Dispute Resolution Ofﬁcer" means any L competent ofﬁcer or ofﬁcers authorized by the Government by general or special order for each river basin, to resolve the disputes with regard to the issuance or delivery of water entitlement, under this Act; (5) "quota" means a volumetric quantity of water made available to an entitlement holder, which is derived by multiplying an entitlement by the annual or seasonal allocation percentage; (t) "Selection Committee" means a Selection Committee constituted under section 5; (u) "State" means the State of Rajasthan; (v) "State Water Policy" means the Water Policy of the State; .. (w) ."sub-basin" means a hydrologic unit, or hydrologic sub—unit of a river basin within the State; (x) "sub-surface entitlement" means an individual or i bulk water entitlement to a volumetric quantity of water to be extracted in the command area of the irrigation project from a tube—well, bore-well or other well or by any other means of extraction 'of sub-surface water, or a group or ﬁeld or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the, Authority; . . . (y) "utility" means any water user entity responsrble for the management, treatment and distribution of domestic or municipal water supplies including water used for industries; WI 4 (m) WUWQTT?! "apt—ta, ﬁlm? 25, 2013 41(31) ('1) "volumetric" means a measurement of water on the hash; of volume as per the norms of the Bureau of Indian Standard; (In) "thtcr user entity" means any water users' ltMHOCltltlon, utility, industrial users' association, other users' association or any other group which is authorized by the Authority to receive and utilize a water entitlement; and (lb) "water users' association" means the Farmers Organizations as deﬁned in clause (f) of section 2 of the Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000 (Act No. 21 of 2000). (2) Words and expressions used and not deﬁned in this Act but deﬁned in various irrigation or water resources related Acts in ill! Nmta ulmll have the meanings respectively assigned to them in than Acts. CHAPTER - II Rajasthan Water Resources Regulatory Authority 3. Establishment and incorporation of Authority.— (l) The State (iovcmment shall within three months from the date of mltmtlcttcemcnt of this Act, by notiﬁcation in the Ofﬁcial Gazette, alluhlllh an Authority to be known as the Rajasthan Water Mnmtrccu Regulatory Authority to exercise the powers conferred mt. and to perform the functions and duties assigned to, it under Ilttu Act. . (2) The Authority established under sub-section (1) shall be It lmtly corporate by the name aforesaid, having perpetual th‘onalon 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 or he Hired by its corporate name. (Tl) The head ofﬁce of the Authority shall be at Jaipur. (4) The Authority shall consist of a Chairperson and two other Members. 31

e e

41(32) X T S R U T T W o l a ,

R A T E R

25, 2013

4 T T

4 (a).

(5) T h e

C h a i r p e r s o n

a n d

the other

M e m b e r s

o f

the Authority

shall be

appointed by

the Governor

of Rajasthan

on the

r e c o m m e n d a t i o n

o f

t h e

S e l e c t i o n

C o m m i t t e e

c o n s t i t u t e d

u n d e r

s e c t i o n

4. Q u a l i f i c a t i o n

for a p p o i n t m e n t

o f C h a i r p e r s o n , o t h e r

M e m b e r s

a n d

s p e c i a l

i n v i t e e s

o f

A u t h o r i t y . -

(1) T h e

C h a i r p e r s o n ,

the M e m b e r s

a n d

special invitees

o f

the Authority

shall b e a p p o i n t e d as

follows:- (a)

T h e

C h a i r p e r s o n

shall b e

a p e r s o n w h o

h a s b e e n

a n

officer not

b e l o w

the r a n k o f

Principal Secretary

to the

State G o v e r n m e n t

a n d

has e x p e r i e n c e

o f policy

f o r m u l a t i o n a n d

administration in

w a t e r

resources s e c t o r ;

5 i

(b) o n e m e m b e r

shall b e

a p e r s o n h a v i n g e x p e r i e n c e o f

at least

2 0

years in

w a t e r

resources sector

including e x p e r i e n c e

as C h i e f

E n g i n e e r

in W a t e r

R e s o u r c e s

_ D e p a r t m e n t o f State

G o v e r n m e n t ;

shall b e

expert f r o m

the field

o f W a t e r

R e s o u r c e s

e c o n o m y ,

agriculture e c o n o m i c s ,

finance o r e c o n o m i c s ;

(d) three

special invitees

f r o m m a j o r

basins o f the

State, w h o

are h a v i n g

a d e q u a t e

k n o w l e d g e ,

e x p e r i e n c e

or p r o v e n

capacity in

dealing w i t h

the p r o b l e m s

relating to

engineering, agriculture,

drinking water,

industry, l a w ,

e c o n o m i c s , c o m m e r c e ,

f i n a n c e

o r m a n a g e m e n t

for assisting

the A u t h o r i t y

in taking

policy decisions;

a n d

(e) t w o

special invitees

f r o m

a m o n g s t

elected public

representatives f r o m

c o m m a n d

areas o f m a j o r

projects o f

the State

for assisting

the A u t h o r i t y

in taking

policy decisions.

(2) T h e

C h a i r p e r s o n or

a n y

other M e m b e r o f theA

u t h o r i t y

shall not

h o l d a n y other

office.

3 2

“IT a

(as) S I S N E T Yet—-aa,

e r a

25, 2013

41(33) 5,

C o n s t i t u t i o n a n d

functions o f Selection

C o m m i t t e e . -

(1) T h e

State G o v e r n m e n t

shall, b y

notification in

t h e O f f i c i a l

Ciivette, for

the P u r p o s e s o f sub-section

(5) o f section

3, constitute

Selection C o m m i t t e e

consisting of,-

(i) the

C h i e f

Secretary [of

the ex-officio

State] C h a i r p e r s o n ;

(b) the

S e c r e t a r y ,

P l a n n i n g

e x - o f f i c i oM e m b e r ;

D e p a r t m e n t

S e c r e t a r y ,

W a t e r

e x - o f f i c i o M e m b e r -

R e s o u r c e s D e p a r t m e n t

Secretary; a n d

(d) t w o

E x p e r t s

to b e n o m i n a t e d

b y

the State

G o v e r n m e n t .

O n e

expert shall

b e f r o m

the field

o f

w a t e r

resources engineering

a n d another

shall M e m b e r .

b e

f r o m

the field

o f

w a t e r

resources e c o n o m y

W x p l a n a t i o n . -

F o r

the p u r p o s e

o f

this sub-section,

the PApredalon

"Secretary" m e a n s

the Secretary

to the

G o v e r n m e n t

in o h u r g e

o f

a d e p a r t m e n t

a n d

includes a n

A d d i t i o n a l

C h i e f

Neoretary a n d

aP r i n c i p a l S e c r e t a r y w h e n h e or

s h e

is in

c h a r g e o f

W department,

(2) T h e G o v e r n m e n t

Shall, w i t h i n o n e m o n t h f r o m

t h e d a t e

u f H e e U r r e N c e

o f a n y

v a c a n c y b y

r e a s o n o f d e a t h

r e s i g n a t i o n

o r

(4) T h e

Selection C o m m i t t e e

shall finalize

the selection

o f

(he C h a i r p e r s o n a n d M e m b e r s

within o n e m o n t h f r o m

the date

o n

Which the

reference is m a d e

to it under

sub-section(2). (1)

T h e

Selection C o m m i t t e e

shall r e c o m m e n d

a p a n e l o f

(hiee n a m e s

for e v e r y v a c a n c y referred

to it.

*ﬁ— 41(32) W911? Vim—ma, Rana-a? 25, 2013 am 4 t )x (5) The Chairperson and the other Members of the Authority shall be appointed by the Governor of Rajasthan on the recommendation of the Selection Committee constituted under section 5. 4. Qualiﬁcation for appointment of Chairperson, other Members and special invitees of Authority.- (1) The Chairperson, the Members and special invitees of the Authority shall be appointed as follows:— (a) The Chairperson shall be a person who has been an ofﬁcer not below the rank of Principal Secretary to the State Government and has experience of policy formulation 'and administration in water resources sector; » (b) one member shall be a person having experience of at least 20 years in water resources sector including experience as Chief Engineer in Water Resources ~ Department of State Government; (c) one Member shall be expert from the ﬁeld of Water Resources economy, agriculture economics, ﬁnance or economics; . ((1) three special invitees from major basins of the State, who are having adequate knowledge, experience or proven capacity in dealing with the problems relating to engineering, agriculture, drinking water, industry, law, economics, commerce, ﬁnance or management for assisting the Authority in taking policy decisions; and (e) two special invitees from amongst elected public representatives from command areas of major projects of the State for assisting the Authority in taking policy decisions. I (2) The Chairperson or any other Member of the Authority shall not hold any other ofﬁce. 32 mu 4 (m) Vmgifija—tta, ﬁlm? 25, 2013 41(33) 5. (.‘onstitution and functions of Selection Committee.- tlt the Slute (iovernment shall, by notiﬁcation in the Ofﬁcial t tit/t‘tlt'. tor the purposes of sub-section (5) of section 3, constitute .I .‘tt'h-rtluu (‘mnmittcc consisting of,- I (u) the Chief Secretary [of the ex-ofﬁcio State] Chairperson; (h) the Secretary, Planning ex-ofﬁcio Member; Department (e) the Secretary, Water ex-ofﬁcioMember- Resources Department Secretary; and (it) two Experts to be nominated by the State Government. One expert shall be from the ﬁeld of water resources engineering and another shall Member. be from the ﬁeld of water resources economy Explanation.- For the purpose of this sub-section, the eupwualou "Secretary" means the Secretary to the Government in vhmgv of u department and includes an Additional Chief Net't'etm'y and 11 Principal Secretary when he or she is in charge of u department. ( .2) The Government shall, within one month from the date of twetu‘t'eucc 0! any vacancy by reason of death, resignation or ( l) The Selection Committee shall ﬁnalize the selection of the t 'lmlrpcrson and Members within one month from the date on Whlt'h the reference is made to it under sub-section (2). (4) The Selection Committee shall recommend a panel of ”neat mums for every vacancy referred to it.

41(34) W E R

W a w a ,

R A F A L

25, 2013

nit a

(5) Before

r e c o m m e n d i n g

a n y

person for

appointient 0

the C h a i r p e r s o n

or other

M e m b e r

o f

the Authority,

the Selecting

C o m m i t t e e

shall satisfy

itself that

s u c h

p e r s o n d o e s

not h v e

a n y

conflict o f

financial or

other interest

w h i c h

m a y

alles

prejudicially, his

functions as

a M e m b e r .

(6) N o

a p p o i n t m e n t

o f

the C h a i r p e r s o n

or other

M e r i hwy

shall b e

invalid m e r e l y

b y

reason o f a n y

v a c a n c y

in the

Selection

‘ C o m m i t t e e .

6. T e r m

o f

office, salary

a n d

a l l o w a n c e s

a n d

o t h e r

c o n d i t i o n s

o f

service o f

C h a i r p e r s o n

a n d

M e m b e r s

A u t h o r i t y . -

(1) T h e C h a i r p e r s o n or

other M e m b e r

shall hold

office

for a t e r m o f three

years f r o m

the date

o n w h i c h h e enters

u p o n

lis

office:

P r o v i d e d

that the

C h a i r p e r s o n

or the

other M e m b e r m a y

r e a p p o i n t e d but

for not

m o r e than

t w o conseculive

terms:

P r o v i d e d

further that

n o C h a i r p e r s o n

or other

M e m b e r

shul!

h o l d

office after

h e has

attained the

a g eo f s i x t y

five years,

(2) T h e

salary a n d

a l l o w a n c e s

p a y a b l e

to a n d

the o t h e

t e r m s

a n d

c o n d i t i o n s

o f

s e r v i c e

of, the

C h a i r p e r s o n

a n d

o t h e

M e m b e r s

shall b e s u c h as

m a y

b e prescribed,

(3) T h e

salary a n d

a l l o w a n c e s

a n d

other conditions

service o f the

C h a i r p e r s o n a n d

other M e m b e r s

shall not

be varied

to their

d i s a d v a n t a g e

after a p p o i n t m e n t .

(4) T h e

C h a i r p e r s o n

a n d

e v e r y

M e m b e r

shall before

entering u p o n

his office

m a k e

a n d

subscribe to

a n

oath o f

office

a n d o f s e c r e c y

in s u c h f o r m a n d

in s u c h m a n n e r a n d

before s u c h

authority as m a y b e prescribed.

(5) N o t w i t h s t a n d i n g a n y t h i n g c o n t a i n e d

in sub-section

(1),

the C h a i r p e r s o n or

a n y M e m b e r m a y , -

(a) relinquish

his office

b y

giving in

writing to

the

G o v e r n o r notice

o f not

less than

three m o n t h s ; or

(b) b e r e m o v e d f r o m

his office

in a c c o r d a n c e w i t h

the

provisions of

section 7.

3 4

a r t 4

(@) W O R

W o I - W s , R G R A Y

25, 2013

-41(35)

(6) T h e

C h a i r p e r s o n

or a n y M e m b e r

ceasing to

h o l d

office

as s u c h

shall,-

(a) not

b e

eligible for

further e m p l o y m e n t

u n d e r

the

G o v e r n m e n t

for a period

o f t w o

years f r o m

the date

h e ceases

to h o l d s u c h

office; a n d

(b) not

accept a n y c o m m e r c i a l e m p l o y m e n t

for a period

o f t w o

years f r o m

the date

h e

ceases to

h o l d s u c h

office.

E x p l a n a t i o n . - F o r the

p u r p o s e s o f this

sub-section,-

(i) “ e m p l o y m e n t

u n d e r

the G o v e r n m e n t "

includes,

e m p l o y m e n t

u n d e r

a n y

local or

othef authority

within the

territory o f

R a j a s t h a n

or u n d e r

the

control o f

the G o v e r n m e n t

or u n d e r

a n y

corporation or

society o w n e d

or controlled

b y

the

G o v e r n m e n t ;

(ii) " c o m m e r c i a l

e m p l o y m e n t "

m e a n s e m p l o y m e n t

a n y capacity

under, or

a g e n c y

of, a p e r s o n e n g a g e d

in trading,

c o m m e r c i a l ,

industrial o r

f i n a n c i a l

b u s i n e s s

in t h e W a t e r

R e s o u r c e s

S e c t o r a n d

a l s o

includes a director

o f a c o m p a n y

or a partner

o f a

firm a n d

also includes

setting u p

practice either

i n d e p e n d e n t l y

or as

a partner

o f

a firm

or as

a n

_ advisor

or a consultant.

7. R e m o v a l

o f M e m b e r . -

(1) Subject

to the

provisions o f

sub-section (3),

a n y M e m b e r

o f

the A u t h o r i t y

shall b e r e m o v e d

f r o m

his office

b y

order o f the

G o v e r n o r o n

the g r o u n d o f p r o v e d

m i s b e h a v i o u r

after the

State G o v e r n m e n t ,

has, o n a n

inquiry, held

in a c c o r d a n c e w i t h the

p r o c e d u r e prescribed

in this

behalf, reported

that the

M e m b e r , o u g h t o n a n y s u c h g r o u n d to

b e r e m o v e d .

(2) T h e

G o v e r n o r

m a y ,

d u r i n g

the p e r i o d o f

inquiry as

specified in

sub-section (1),

against a n y M e m b e r ,

s u s p e n d . s u c h

M e m b e r o f the

Authority.

(3) Notwithstanding

anything contained

in sub-section

(1),

t h e G o v e r n o r m a y , b y

order, r e m o v e f r o m

office, the

C h a i r p e r s o n

41(34) Wen—vi VIE—YET, ferns? 25,2013 ”I” a (or) (5) Before recommending any person for nplmmtnwnt M the Chairperson or other Member of the Authority. illt‘ .‘n‘lm Hon Committee shall satisfy itself that such person does not how rltW conﬂict of ﬁnancial or other interest which may nllm t prejudicially, his functions as a Member. (6) No appointment of the Chairperson or other Mn-rnlmt shall be invalid merely by reason of any vacancy in the Sclm Hon Committee. 6. Term of ofﬁce, salary and allowances and other conditions of service of Chairperson and Members of Authority.- (1) The Chairperson or other Member shall hold tliiil n for a term of three years from the date on which he enters upon Inn ofﬁce: Provided that the Chairperson or the other Member may lw reappointed but for not more than two consecutive terms: Provided further that no Chairperson or other Member ulmll hold ofﬁce after he has attained the age ol‘sixty live years. (2) The salary and allowances pnynblc to and the olln'l terms and conditions of service of, the (‘lmirocrson nod Ullnl Members shall be such as may be prescribed. (3) The salary and allowances and other conditions ol service of the Chairperson and other Members shall not be vnrrwl to their disadvantage after appointment. (4) The Chairperson and every Member sholli before entering upon his ofﬁce make and subscribe to an oath of oi'licc and of secrecy in such form and in such manner and before such authority as may be prescribed. (5) Notwithstanding anything contained in sub-section (l ). the Chairperson or any Member may,- (a) relinquish his ofﬁce by giving in writing to the Governor notice of not less than three months; or (b) be removed from his ofﬁce in accordance with the provisions of section 7. 34 am 4 (:5) Warm era—Ira, ﬂaw 25, 2013 41(35) (6) The Chairperson or any Member ceasing to hold ofﬁce as such shall,- (a) not be eligible for further employment under the Government for a period of two years from the date he ceases to hold such ofﬁce; and (b) not accept any commercial employment for a period of two years from the date he ceases to hold such ofﬁce. ‘ Explanation.— For the purposes of this sub-section,- (i) 'lemployment under the Government" includes, employment under any local or other authority within the territory of Rajasthan or under the control of the Government or under any corporation or society owned or controlled by the Government; (ii) _"commercial employment" means employment in any capacity under, or agency of, a person engaged in trading, commercial, industrial or ﬁnancial business in the Water Resources Sector and also includes a director of a company or a partner of a ﬁrm and also ineludes setting up practice either independently or as a partner of a ﬁrm or as an e advisor or a consultant. 7. Removal of Member.- (1) Subject to the provisions of sub-section (3), any Member of the Authority shall be removed, from his ofﬁce by order of the Governor on the ground of proVed misbehaviour after the State Government, has, on an inquiry, held in acCordanee with the procedure prescribed in this behalf, reported that the Member, ought on any such ground to be removed. (2) The Governor may, during the period of inquiry as speciﬁed in sub-section (1), against any Member, suspendsuch Member of the Authority. (3) Notwithstanding anything contained in sub-section (_1), gthe Governor may, by order, remove from ofﬁce, the Chairperson-

41(36) W R I T W a w a , R A R

25, 2013

a T

4 (#)

or a n y

other M e m b e r ,

if the

C h a i r p e r s o n

or s u c h other

M e m b e r , a s

the case

m a y

be,-

(a) h a s b e e n a d j u d g e d a n

i n s o l v e n t ; o r

(b) h a s

b e e n

c o n v i c t e d

o f a n

offence w h i c h ,

in the

o p i n i o n

o f

the G o v e r n m e n t

involves m o r a l

turpitude; or

b e c o m e

physically or

m e n t a l l y

incapable o f

acting as

C h a i r p e r s o n

or M e m b e r ; or

(d) h a s

a c q u i r e d s u c h

financial or

other interest

as is

likely to

affect prejudicially

his function

as the

" C h a i r p e r s o n or

M e m b e r ;

or (e)

h a s

so a b u s e d

his position

as to

r e n d e r

his c o n t i n u a n c e

in office

prejudicial to

the public

interest.

(4) N o t w i t h s t a n d i n g a n y t h i n g c o n t a i n e d

in sub-section

(3), n o M e m b e r

shall b e

r e m o v e d

f r o m

his office

o n

the g r o u n d

specified in

clause (d)

or clause

(e), unless

the G o v e r n m e n t

has, o n

a n

inquiry, h e l d

b y

it in

a c c o r d a n c e

w i t h

s u c h

p r o c e d u r e

as prescribed

in this

b e h a l f b y

the G o v e r n m e n t

reported that

the M e m b e r o u g h t o n s u c h g r o u n d or

g r o u n d s

to b e r e m o v e d .

8. P o w e r

o f

G o v e r n m e n t

to d e p u t e

officers a n d

e m p l o y e e s

to A u t h o r i t y a n d

their service

conditions.- (1))

t h e

A u t h o r i t y m a y

a p p o i n t

a Secretary

to exercise

such. p o w e r s

a n d

p e r f o r m

s u c h

duties u n d e r

the control

o f the

C h a i r p e r s o n a n d

as m a y b e specified

b y

regulations. (2)

T h e

A u t h o r i t y

m a y ,

w i t h

the prior

a p p r o v a l

o f

the G o v e r n m e n t , a p p o i n t s u c h n u m b e r o f officers

a n d e m p l o y e e s

as it

considers n e c e s s a r y

for the

p e r f o r m a n c e o f

its duties

a n d

functions. (3)

T h e

salaries a n d

a l l o w a n c e s

p a y a b l e

to, a n d

other conditions

o f service

o f the

Secretary, officers

a n d e m p l o y e e s

shall b e s u c h as m a y b e d e t e r m i n e d b y

rules m a d e u n d e r

this Act.

(4) T h e

G o v e r n m e n t

m a y ,

in consultation

w i t h

the Authority,

appoint a n y

G o v e r n m e n t

officer or

e m p l o y e e

o n

d e p u t a t i o n to

the Authority.

1 4 ( )

R T A

e - 0 5 , F A T F R 25,2

0 1 3

_41(37) (5)

T h e

period’ of

deputation of

a n y

such officer

or e m p l o y e e

to the

A u t h o r i t y

shall b e

five years

e x c e p t w h e n

a n y

s u c h p e r s o n

is required

to be

repatriated o n

the g r o u n d s , s u c h

as p r o m o t i o n ,

r e v e r s i o n ,

t e r m i n a t i o n ,

s u p e r a n n u a t i o n

o r

a n y

s u c h

o t h e r r e a s o n s :

P r o v i d e d

that d u r i n g

the period

o f

s u c h

deputation all

matters relating

to. the

pay, leave,

allowances, retirement,

pension, p r o v i d e n t f u n d a n d other

conditions o f service

o f the

e m p l o y e e s o n

deputation shall

b e regulated

b y

the R a j a s t h a n Civil

Services R u l e s

or s u c h other

rules as

m a y , f r o m t i m e

to time,

b e m a d e b y the

State G o v e r n m e n t .

(6) N o

officer or

e m p l o y e e o n

deputation to

the A u t h o r i t y

shall b e

entitled to

a n y deputation

allowance. ' (7)

T h e

salaries a n d a l l o w a n c e s o f officers

or e m p l o y e e s o n

deputation to

the A u t h o r i t y

shall b e p a i d b y

the Authority.

(8) S a v e

as o t h e r w i s e

p r o v i d e d

in this

section, the

t e r m s

a n d

conditions o f

services o f e m p l o y e e s

o n

d e p u t a t i o n

to the

A u t h o r i t y

shall not

b e

less a d v a n t a g e o u s t h a n those

applicable to

t h e m i m m e d i a t e l y before

deputation a n ds h a l l not

b e varied

to their

d i s a d v a n t a g e

e x c e p t

w i t h

the p r e v i o u s

sanction o f

the State

G o v e r n m e n t .

(9) T h e

A u t h o r i t y m a y

appoint consultants

required to

assist the

A u t h o r i t y

in the

discharge o f

its functions

o n s u c h t e r m s

a n d conditions

as m a y b e d e t e r m i n e d b y regulations.

9. P r o c e e d i n g s

o f the

A u t h o r i t y . -

(1) T h e A u t h o r i t y

shall m e e t

at s u c h

t i m e a n d

places as

the C h a i r p e r s o n m a y

direct a n d

s h a l l o b s e r v e s u c h rules

o f p r o c e d u r e

in regard

to the

transaction o f

business at

its m e e t i n g s

including the

q u o r u m

at its

m e e t i n g s

as m a y b e d e t e r m i n e d b y

regulations. (2)

T h e m e e t i n g s o f the

A u t h o r i t y

shall b e presided

o v e r b y

the C h a i r p e r s o n

and, in.his

absence, b y s u c h M e m b e r

as m a y

b e

c h o s e n b y the

M e m b e r s

present at

s u c hm e e t i n g .

(3) All

questions that

come up

before any

meeting of

the A u t h o r i t y

shall b e d e c i d e d b y a majority

o f votes

o f the

M e m b e r s

3 7

41(36) Wen? wit—W, ﬂatware 25, 2013 am 4 (35) or any other Member, if the Chairperson or such other Member,as the case may be,- (a) has been adjudged an insolvent; or (b) has been convicted of an offence which, in the opinion of the Government involves moral turpitude; or (c) has become physically or mentally incapable of acting as Chairperson or Member; or (d) has acquired such ﬁnancial or other interest as is likely to affect prejudicially his function as the .Chairperson or Member; or (e) has so abused his position as to render his continuance in ofﬁce prejudicial to the public interest. (4) Notwithstanding anything contained in sub-section (3), no Member shall be removed from his ofﬁce on the ground speciﬁed in clause (d) or clause (e), unless the Government has, on an inquiry, held by it in accordance with such procedure as prescribed in this behalf by the Government reported that the Member ought on such ground or grounds to be removed. 8. Power of Government to depute ofﬁcers and employees to Authority and their service conditions.- (1) The Authority may appoint a Secretary to exercise suchpowers and perform such duties under the control of the Chairperson and as may be speciﬁed by regulations. (2) The Authority may, with the prior approval of the I Government, appoint such number of ofﬁcers and employees as it considers necessary for the performance of its duties and functions. (3) The salaries and alloWances payable to, and other conditions of service of the Secretary, ofﬁcers and employees shall be such as may be determined by rules made under this Act. (4) The Government may, in consultation with the Authority, appoint any Government ofﬁcer or employee on deputation to the Authority. 3.5 ’2 M WWW VIE—W. WM (5) The period. of deputation of any such ofﬁcer or employee to the Authority shall be ﬁve years except when any such person is required to be repatriated on the grounds, such as promotion, reversion, termination, superannuation or any such other reasons: I Provided that during the period of such deputation all matters relating to. the pay, leave, allowances, retirement, pension, provident fund and other conditions of service of the employees on deputation shall be regulated by the Rajasthan Civil Services Rules or such other rules as may, from time to time, be made by the State Government. I (6) No ofﬁcer Or employee on deputation to the Authority shall be entitled to any deputation allowance. ‘ (7) The salaries and allowances of ofﬁcers or employees on deputation to the Authority shall be paid by the Authority. (8) Save as otherwise provided in this section, the terms and conditions of services of employees on deputation to the Authority shall not be less advantageous than those applicable to them immediately before deputation and shallnot be varied to their disadvantage except with the previous sanction of the State Government. (9) The Authority may appoint consultants required to assist the Authority in the discharge of its functions on such terms and conditions as may be determined by regulations. 9. Proceedings of the Authority.— (1) The Authority shall , meet at such time and places as the Chairperson may direct and shall observe such rules of procedure in regard to the transaction of business at its meetings including the quorum at itslmeetings as may be determined by regulations. _ (2) The meetings of the Authority shall be presided over by the Chairperson and, in.his absence, by such Member as may be chosen by the Members present at such meeting. (3) All questions that come up before any meeting of the Authority shall be decided by a majority of votes of the Members 37

41(38) W R I

W o w s ,

R a F A Y

25, 2013

a r t

4 (#)

p r e s e n t

a n d

voting, a n d

in the

event o f a n

equality o f

votes, the

C h a i r p e r s o n or

the p e r s o n presiding

shall h a v e

the right

to exercise

a s e c o n d o r casting

vote.

(4) S a v e

as o t h e r w i s e

p r o v i d e d

in sub-section

(3), e v e r y

M e m b e r

shall h a v e o n e

vote.

(5) All

orders a n d

decisions o f

the Authority

shall b e

authenticated b y the

Secretary or

a n y other

officer o f the

A u t h o r i t y

d u l y a u t h o r i z e d b y the

C h a i r p e r s o n

in this

behalf.

(6) Special

Invitee M e m b e r s m a y

take part

in deliberations

in a m e e t i n g o f the

A u t h o r i t y but

shall not

b e

entitled to

vote at

s u c h m e e t i n g s a n d

shall also

not f o r m part

o f the

q u o r u m .

(7) T h e

A u t h o r i t y

m a y ,

w i t h

a p p r o v a l

o f

the State

G o v e r n m e n t ,

constitute c o m m i t t e e s ,

w i t h s u c h t e r m s o f reference

a s

it m a y

c o n s i d e r

n e c e s s a r y ,

to assist

o r

a d v i s e

it o n

specific

technical matters.

1 0 . V a c a n c i e s ,

e t c . n o t

t o i n v a l i d a t e a c t o r p r o c e e d i n g s . -

N o

act or

p r o c e e d i n g s o f the

A u t h o r i t y

shall b e q u e s t i o n e d or

shall

_ b e invalidated

m e r e l y o n the

g r o u n d o f existence

o f a n y v a c a n c y . o r

defect in

the constitution

o f the

Authority.

C H A P T E R- I I I

P o w e r s , F u n c t i o n s a n d D u t i e s o f t h eA u t h o r i t y

11. P o w e r s ,

f u n c t i o n s a n d

duties o f the

A u t h o r i t y . - T h e

A u t h o r i t y

shall exercise

the following

p o w e r s

a n d

p e r f o r m

the

. f o l l o w i n g functions,

n a m e l y : -

(a) to

d e t e r m i n e the

distribution o f entitlements

for various

categories o f

u s e

a n d

the equitable

distribution of:

entitlements o f w a t e r

within e a c h

c a t e g o r y o f

use o n

s u c h t e r m s a n d conditions

as m a y b e prescribed;

(b) to

enforce the

decisions or

orders issued

u n d e r

this Act;

d e t e r m i n e

the priority

o f

equitable distribution

o f

w a t e r available

at the

w a t e r resource

project, sub-basin

a n d

river basin

levels during

periods o f scarcity;

3 8

a r t

4 (mH)

W R I A W o w s , R A R

25, 2013

41(39)

(d) to

establish a w a t e r

tariff s y s t e m , a n d

to fix

the criteria

for water

charges both

for irrigation

a n d drinking

water after

ascertaining the

v i e w s

o f

the beneficiary

public b a s e d

o n

the principle

that the

w a t e r

c h a r g e s

shall

reflect the

full r e c o v e r y o f the

cost o f the

o p e r a t i o n a n d

m a i n t e n a n c e

after d u l y a c c o u n t i n g

for the

inefficiencies . o f the

delivery s y s t e m

so that

the cost

o f inefficiencies

(e)

(g)

(h)

(i)

are not

p a s s e d o n

to the

beneficiary;

to administer

a n d m a n a g e

inter-state w a t e r

r e s o u r c e s

a p p o r t i o n m e n t o n

river systems,

o f the

State;

to r e v i e w a n d

clear w a t e r resources

projects p r o p o s e d

at the.

sub-basin a n d

river basin

level to

e n s u r e

that a

p r o p o s a l

is in

c o n f o r m i t y

w i t h

Integrated State

W a t e r

P l a n a n d

also w i t h

regard to

the e c o n o m i c ,

h y d r o l o g i c

a n d

environmental viability

a n d

w h e r e

relevant, o n

the State’s

obligations u n d e r Tribunals,

A g r e e m e n t s ,

D e c r e e s involving

inter-state entitlements;

in the

e v e n t

o f

w a t e r

scarcity, the

Authority, in

c o m p l i a n c e w i t h

its policy

a n d

rules for

allocating s u c h

scarcity, shall

adjust the.

quantities o f w a t e r

to b e m a d e

available to

all entitlements

a n d

shall p e r m i t

the

t e m p o r a r y

transfer o f w a t e r entitlements

b e t w e e n

users

a n d categories

o f users;

to establish

regulatory s y s t e m

for the

w a t e r r e s o u r c e s o f

t h e

State, i n c l u d i n g

s u r f a c e a n d

s u b - s u r f a c e

w a t e r s ,

r e g u l a t e

t h e

u s e

o f

t h e s e

w a t e r s ,

a p p o r t i o n

t h e

entitlement to

the u s e o f the

w a t e r o f the

State b e t w e e n

w a t e r u s i n g categories;

to establish

a s y s t e m o f e n f o r c e m e n t ,

m o n i t o r i n g

a n d

m e a s u r e m e n t o f the

entitlements for

the u s e o f w a t e r

e n s u r e

that the

actual u s e o f water,

b o t h

in quantity’and

t y p e o f u s e

are in

c o m p l i a n c e

w i t h

the entitlements

issued by

the Authority;

3 9

41(38) W rim—rm, ﬁrm? 25, 2013 art 4 (E5) present and voting, and in the event of an equality of votes, the Chairperson or the person presiding shall have the right to exercise a second or casting vote. (4) Save as otherwise provided in sub-section (3), every Member shall have one vote. ‘ (5) All orders and decisions of the Authority shall be authenticated by the Secretary or any other ofﬁcer of the Authority duly authorized by the Chairperson in this behalf. (6) Special Invitee Members may take part in deliberations in a meeting of the Authority but shall not be entitled to vote at such meetings and shall also not form part of the quorum. (7) The Authority may, with approval of the State Government, constitute committees, with such terms of reference as it may consider necessary, to assist or advise it on speciﬁc technical matters. 10. Vacancies, etc. not to invalidate act or proceedings.- No act or proceedings of the Authority shall be questioned or shall _ be invalidated merely on the ground of existence of any vacancy. or defect in the constitution of the Authority. CHAPTER - III Powers, Functions and Duties of the Authority 11. Powers, functions and duties of the Authority.-The Authority shall exercise the following powers and perform the . following functions, namely:- (a) to determine the distribution of entitlements for various categories of use and the equitable distribution of“ entitlements of water within each category of use on such terms and conditions as may be prescribed; (b) to enforce the decisions or orders issued under this Act; (e) to determine the priority of equitable distribution of water available at the water resource project, sub-basin and river basin levels during periods of scarcity; 38 W4 (as) warm m—ua. W 25, 2013 41(33) (d) to establish a water tariff system, and to ﬁx the criteria for water charges both for irrigation and drinking water after ascertaining the views of the beneﬁciary public based on the principle that the water charges shall ’ reﬂect the full recovery of the cost of the operation and maintenance after duly accounting for the inefﬁciencies . of the delivery system so that the cost of inefﬁciencies (e) (g) (h) (i) are not passed on to the beneﬁciary; to administer and manage inter-state water resources apportionment on river systems, of the State; to review and clear water resources projects proposed at the. sub-basin and river basin level to ensure that a proposal is in conformity with Integrated State Water Plan and also with regard to the economic, hydrologic and environmental viability and where relevant, on the State’s obligations under Tribunals, Agreements, or Decrees involving inter-state entitlements; in the event of 'water scarcity, the Authority, in compliance with its policy and rules for allocating such scarcity, shall adjust the quantities of water to be made available to all entitlements and shall permit the temporary transfer of water entitlements between users and categories of users; to establish regulatory system for the water resources of the State, including surface and sub-surface waters, to regulate the use of these waters, apportion the entitlement to the use of the water of the State between water using categories; I . . to establish a system of enforcement, monitoring and measurement of the entitlements for the use of water to ensure that the actual use of water, both in quantity'and type of use are in compliance with the entitlements as issued by the Authority; 39

S T O R

YotI—0a, R A T A

25, 2013

r T

4 (#)

(j) to

administer the

use a n d entitlement

o f w a t e r resources

within the

State in

a m a n n e r

consistent w i t h

the State

W a t e r Policy

to ensure

the c o m p l i a n c e o f the

obligation o f State

w i t h

regard to

the a p p o r t i o n m e n t o f

inter-state w a t e r s b e t w e e n t h e S t a t e a n d o t h e rS t a t e s ;

(k) to

p r o m o t e

efficient use

o f w a t e r a n d

to m i n i m i z e

the w a s t a g e o f w a t e r a n d

to fix

reasonable use

criteria for

e a c h category

o f use;

c (1)

to d e t e r m i n e

a n d

ensure that

cross-subsidies b e t w e e n

categories o f

use, if

any, b e i n g

g i v e n

b y

the G o v e r n m e n t

are totally

offset b y

stable f u n d i n g

f r o m

s u c h cross-subsidies

o r ‘ G o v e r n m e n t p a y m e n t s

to assure

that the

sustainable operation

a n d

m a i n t e n a n c e

o f

the w a t e r

m a n a g e m e n t

a n d

delivery s y s t e m s

w i t h i n

the State

are not

j e o p a r d i z e d in

a n y w a y ;

( m ) d e v e l o p

the State

w a t e r entitlement

data b a s e

that shall

c l e a r l y

r e c o r d

all e n t i t l e m e n t s

i s s u e d

f o r

t h e

u s e

o f

w a t e r within

the State,

a n y transfers

o f entitlements

a n d

a record

o f deliveries

a n d uses

m a d e

as a result

o f those

e n t i t l e m e n t s ;

(n) to

facilitate a n d

ensure d e v e l o p m e n t , m a i n t e n a n c e a n d

“ d i s s e m i n a t i o n ,

o f

a c o m p r e h e n s i v e

—_hydro- m e t e o r o l o g i c a l i n f o r m a t i o n d a t a base;

(0) t h e A u t h o r i t y m a y

r e v i e w a n d

r e v i s e t h e w a t e r c h a r g e s

after e v e r y t h r e e y e a r s ;

(p) the

A u t h o r i t y m a y

e n s u r e

that the

Irrigation Status

R e p o r t

is p u b l i s h e d

b y

the G o v e r n m e n t

e v e r y

year. S u c h

report shall

contain all

statistical data

relating to

irrigation including

details in

respect o f

district-wise irrigation

potential created

a n d

its actual

utilization; (q)

to prescribe

service standards

for the

service providers

o f w a t e r

w i t h

prior approval

o f

the G o v e r n m e n t

a n d

e n s u r e c o m p l i a n c e o f t h e s e s t a n d a r d s ;

4 0

art 4

(#) W O R T

Wei—Ta, P A I

25, 2013

41(41) (r)

to e n s u r e

re-cycling a n d

re-use o f

w a t e r

as per

p r e s c r i b e d s t a n d a r d s ; a n d

(s) to

i m p o s e a n d ensure

c o m p l e t e b a n o n e n c r o a c h m e n t o n

w a t e r bodies.

12. G e n e r a l

policies of

the Authority.-

(1) T h e

Authority shall

w o r k a c c o r d i n g

to the

f r a m e w o r k o f the

State W a t e r

Policy. (2)

T h e A u t h o r i t y

shall, in

a c c o r d a n c e w i t h

the State

W a t e r

Policy, co-ordinate

w i t h

all relevant

State a g e n c i e s

to i m p l e m e n t a

c o m p r e h e n s i v e h y d r o - m e t e o r o l o g i c a l data

s y s t e m

for the

State. (3)

T h e A u t h o r i t y

shall, in

a c c o r d a n c e w i t h the

State W a t e r .

Policy, p r o m o t e

a n d

i m p l e m e n t

s o u n d

w a t e r

c o n s e r v a t i o n a n d

m a n a g e m e n t practices

t h r o u g h o u t the

State. (4)

T h e

A u t h o r i t y

shall s u p p o r t a n d

aid the

e n h a n c e m e n t

a n d

preservation o f w a t e r

quality within

the State

in close

co- ordination

w i t h

the relevant

State a g e n c i e s

a n d

in d o i n g s o ’ t h e

principle o f "polluter

p a y s

" shall

b e followed.

(5) T h e

A u t h o r i t y

shall fix

the q u o t a

at project

level, sub-

basin level,

o n the

basis o f the

f o l l o w i n g principles:-

(a) for

equitable distribution

o f w a t e r

in the

c o m m a n d

area o f the

project, e v e r y l a n d h o l d e r

in the

c o m m a n d

area shall

b e g i v e n q u o t a to

irrigate his

land only;

(b) the

q u o t a

shall b e

fixed o n

the basis

o f the

l a n d

in the

c o m m a n d

area:

P r o v i d e d

that d u r i n g

the w a t e r

scarcity p e r i o d

e a c h

landholder shall,

as far

as possible,

b e

g i v e n

q u o t a a d e q u a t e

to irrigate

at least

o n e acre

o f land

fle a n d

case o f existing

m a j o r

projects, the

A u t h o r i t y

shall not

c h a n g e

t h e

w a t e r

a l l o w a n c e w h i c h

h a v e

already b e e n a p p r o v e d b y

the State

G o v e r n m e n t , w i t h o u tp r i o r

a p p r o v a l o f the

G o v e r n m e n t .

(6) T h e

A u t h o r i t y

shall e n s u r e

that the

principle o f

"tail to

head" irrigation

is i m p l e m e n t e d b y the

concerned authorities.

4 1 °

H7 WW YET—W, team 25, 2013 am 4 (a) (j) to administer the use and entitlement of water resources within the State in a manner consistent with the Stati- Water Policy to ensure the compliance of the obligation of State with regard to the apportionment of inter—state waters between the State and other States; (k) to promote efﬁcient use of water and to minimize the wastage of water and to fix reasonable use criteria for each category of use; . (l) to determine and ensure that cross-subsidies between categories of use, if any, being given by the Government are totally offset by stable funding from such cross-subsidies or'Government payments to assure that the sustainable operation and maintenance of the water management and delivery systems within the State are not jeopardized in any way; (In) develop the State water entitlement data base that shall clearly record all entitlements issued for the use of water within the State, any transfers of entitlements and a record of deliveries and uses made as a result of those entitlements; . . (n) to facilitate and ensure development, maintenance and " dissemination, of a comprehensive hydro— meteorological information data base; (0) the Authority may review and revise the water charges after every'three years; (p) the Authority may ensure that the Irrigation Status Report is published by the Government every year. Such report shall contain all statistical data relating to irrigation including details in respect of district-wise irrigation potential created and its actual utilization; (q) to prescribe service standards for the service providers of water with prior approval of the Government and ensure compliance of these standards; 40 am 4 (E5) W “ant—Ha, ﬁtment 25, 2013 41(4_1) (r) to ensure re-cycling and re—use of water as per prescribed standards; and (s) to impose and ensure complete ban on encroachment on water bodies. 12. General policies of the Authority.— (1) The Authority shall work according to the framework of the State Water Policy. (2) The Authority shall, in accordance with the State Water Policij-ordinate with all relevant State agencies to implement a comprehensive hydro-meteorological data system for the State. (3) The Authority shall, in accordance with the State Water. Policy, promote and implement sound water conservation and management practices throughout the State. (4) The Authority shall support and aid the enhancement and preservation of water quality within the State in close co- ordination with the relevant State agencies and in doing so'the principle of "polluter pays " shall be followed. (5) The Authority shall ﬁx the quota at project level, sub- basin level, on the basis of the following principles:- (a) for equitable distribution of water in the c0mmand area of the project, every landholder in the command area shall be given quota to irrigate his land only; (b) the quota shall be ﬁxed on the basis of the land in the command area: Provided that during the water scarcity period each landholder shall, as far as possible, be given quota adequate to irrigate at least one acre of land [.]; a_n_d_ (c) in case of existing major projects, the Authority shall not change the water allowance which have already been approved by the State Government, without prior approval of the Government. (6) The Authority shall ensure that the principle of "tail to head" irrigation is implemented by the concerned authorities. 417

41(42) X I O R U T Wot—Ws,

R A

25, 2013

HTT 4

(#)

(7) (a)

T h e

Authority shall

Strive to

m a k e

the water

available to

the d r o u g h t p r o n e

areas o f

the State

a n d

e n c o u r a g e

s c h e m e s

and’ t e c h n o l o g y

for r e c h a r g e o f g r o u n d water;

(b) T h e

A u t h o r i t y

shall e n s u r e

that the

f u n d s

m a d e

available to

a d r o u g h t

p r o n e

district are

spent preferably,

in the

areas, w h e r e

irrigation facilities

a r e

less t h a n t h e o t h e r a r e a s o f

that district.13.

P o w e r s

o f

A u t h o r i t y

a n d

P r i m a r y

D i s p u t e

R e s o l u t i o n

O f f i c e r . - T h e

A u t h o r i t y

a n d

the P r i m a r y

D i s p u t e

Resolution O f f i c e r shall

for the

p u r p o s e s o f m a k i n g a n y

inquiry or

initiating a n y p r o c e e d i n g s

u n d e r

this Act,

h a v e

the p o w e r s

as are

v e s t e d

in a

civil court,

u n d e r

t h e C o d e

o f C i v i l

P r o c e d u r e ,

1 9 0 8

_ (Central

A c t N o .

5 o f

1 9 0 8 )

in respect

o f the

f o l l o w i n g

matters, n a m e l y : -(a)

t h e s u m m o n i n g

a n d

enforcing the

a t t e n d a n c e o f any

w i t n e s s a n d e x a m i n i n g h i m o n

oath; (b)

t h e d i s c o v e r y a n d p r o d u c t i o n o f a n y d o c u m e n t or

other material

object p r o d u c i b l e as

evidence; (c)

t h e reception

o f e v i d e n c e o n

affidavits; (d)

t h e requisition

o f a n y public

record; (e)

t h e

issue o f c o m m i s s i o n

for e x a m i n a t i o n o fw i t n e s s e s ;

(f) r e v i e w

its decisions,

directions a n d

orders; a n d

(g) a n y other

m a t t e r w h i c h m a y b e prescribed.

C H A P T E R

- I V

S t a t e W a t e r P l a n n i n g

+ 14.

S t a t e W a t e r B o a r d . -

(1) T h e

State G o v e r n m e n t shall,

b y

n o t i f i c a t i o n

i n

t h e

Official G a z e t t e ,

c o n s t i t u t e

a B o a r d

to b e

k n o w n

as the

State W a t e r B o a r d

for the

p u r p o s e s o f this

Act. (2)

T h e

B o a r d

shall consist,

o f

the f o l l o w i n g

M e m b e r s ,

n a m e l y : -(a)

the Minister

Incharge, W a t e r

R e s o u r c e s D e p a r t m e n t

Chairperson;

4 2

W O R T

W e i — W a , R I A

25, 2 0 1 3

41(43)

(b) the

Minister Incharge

Indira

G a n d h i N a h a r D e p a r t m e n t

C h i e f Secretary

o f the

State ex-officio

M e m b e r ;

e x - o f f i c i o M e m b e r ;

d )

t h e P r i n c i p a l S e c r e t a r y ,

P l a n n i n g D e p a r t m e n t

t h e D i r e c t o r / C o m m i s s i o n e r ,

(e) W a t e r s h e d D e v e l o p m e n t

D e p a r t m e n t

t h e S e c r e t a r y , P u b l i c H e a l t h

(f) E n g i n e e r i n g D e p a r t m e n t

t h e S e c r e t a r y , C o m m a n d A r e a

(g) D e v e l o p m e n t D e p a r t m e n t

(h) the

Secretary, Agriculture

D e p a r t m e n t

(i) the

Secretary, Indira

G a n d h i

C a n a l

Project D e p a r t m e n t

G )

t w o Experts

n o m i n a t e d b y

the —_ ex-officio

M e m b e r ;

State Government.

O n e

expert a n d

shall b e f r o m

the field

o f w a t e r

resources engineering

a n d

another shall

b e f r o m the

field

o f w a t e r resources

e c o n o m y

(k) the

Secretary, W a t e r R e s o u r c e s

ex-officioM e m b e r -

D e p a r t m e n t

Secretary. E x p l a n a t i o n . -

F o r

the p u r p o s e

o f

this sub-section,

the e x p r e s s i o n

"Secretary" m e a n s

the Secretary

to the

G o v e r n m e n t

in c h a r g e

o f

a d e p a r t m e n t

a n d

includes a n

A d d i t i o n a l

C h i e f

Secretary a n d

a Principat

Secretary w h e n h e o r s h e

is in

c h a r g e o f

e x - o f f i c i o M e m b e r ;

a d e p a r t m e n t .

(3) T h e B o a r d

shall prepare

a draft

Integrated State

W a t e r

P l a n o n the

basis o f basin

a n d sub-basin

w i s e w a t e r plans

p r e p a r e d

and submitted

by State

W a t e r Resources

Planning Department.

4 3

7r, (“5 41(42) Wan? nor—ta, We 25, 2013 am 4 (gs) (7) (a) The Authority shall strive to make the water available to the drought prone areas of the State and encourage schemes and technology .for recharge of ground water; (b) The Authority shall ensure that the funds made available to a drought prone district are spent preferably, in the areas, where irrigation facilities are less than the other areas of that district. 13. Powers of Authority and Primary Dispute Resolution Officer.-The Authority and the Primary Dispute Resolution Officer shall for the purposes of making any inquiry or initiating any proceedings under this Act, have the powers as are vested in a civil court, under the Code of Civil Procedure, 1908 . (Central Act No. 5 of 1908) in respect of the following matters. namely:- (a) the summoning and enforcing the attendance of any witness and examining him on oath; (b) the discovery and production of any document or other material object producible as evidence; (c) the reception of evidence on afﬁdavits; (d) the requisition of any public record; (6) the issue of commission for examination of witnesses; (f) review its decisions, directions and orders; and (g) any other matter which may be prescribed. CHAPTER - IV State Water Planning «T 14. State Water Board.- (1) The State Government shall, by nonﬁction in the Ofﬁcial Gazette, constitute a Board to be known as the State Water Board for the purposes of this Act. (2) The Board shall consist, of the following Members, namely:- (a) the Minister Incharge, Water Resources Department Chairperson; WW Vivi—fist, ﬁrm? 25, 2013 41(43) (b) the Minister lncharge Indira Gandhi Nahar Department (c) the Chief Secretary of the State ex-ofﬁcio Member; ex-ofﬁcio Member; (1) the Principal Secretary, Planning Department the Director/Commissioner, (e) Watershed Development Department the Secretary, Public Health (0 Engineering Department the Secretary, Command Area (g) Development Department (11) the Secretary, Agriculture Department (i) the Secretary, lndira Gandhi _ Canal Project Department ex-ofﬁcio Member; 0) two Experts nominated by the ex-ofﬁcio Member; State Government. One expert and shall be from the ﬁeld of water resources engineering and another shall be from the ﬁeld of water resources economy (k) the Secretary, Water Resources ex-ofﬁcio Member- Department Secretary. Explanation.- For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government In charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is in charge of - ex-ofﬁcio Member; ex-ofﬁcio Member; ex-ofﬁcio Member; ex—ofﬁcio Member; ex-ofﬁcio Member; a department. . (3) The Board shall prepare a draft Integrated State Water Plan on the basis of basin and sub-basin wise water plans prepared and submitted by State Water Resources Flaming Department. 43

4 1 ( 4 4 )

U a e

YIvi-Wa, R A T E R

25, 2013

(4) T h e

B o a r d

shall s u b m i t

its first

draft Integrated

State W a t e r Plan

to the

Council for

its approval

within six

m o n t h s

from the

date o n

w h i c h

a n y

o f

the provision

o f

this A c t

is m a d e

applicable in

the State.

(5) T h e

B o a r d

shall, w h i l e

p r e p a r i n g

the draft

Integrated State

W a t e r

P l a n

m e n t i o n e d

in sub-section

(3), c o n s i d e r

the directives

o f the

State W a t e r Policy.

(6) T h e

B o a r d

shall m e e t

at s u c h

t i m e

a n d

p l a c e

a s

t h e

President o f the

B o a r d m a y d e c i d e a n d

shall f o l l o w s u c h p r o c e d u r e

as m a y b e prescribed,

(7) T h e B o a r d

shall p r e p a r e

a V i s i o n D o c u m e n t o n W a t e r

R e s o u r c e s , M a n a g e m e n t

a n d

Allocation o f w a t e r o n

the b a s i s

o f

l o n g t e r m r e q u i r e m e n t a n d s u b m i t

its report

to the

Council. 15.

S t a t e W a t e r

C o u n c i l . -

(1) T h e

State G o v e r n m e n t

shall, b y n o t i f i c a t i o n

in t h e O f f i c i a l G a z e t t e , c o n s t i t u t e a C o u n c i l

to b e k n o w n

as the

State W a t e r C o u n c i l

for the

p u r p o s e s o f thisA

c t .

(2) T h e

council shall

consist o f

the f o l l o w i n g M e m b e r s ,

n a m e l y : -(a)

the C h i e f Minister

ex-officio President:

(b) t h e M i n i s t e rI n c h a r g e ,

e x - o f f i c i o

V i c e -

W a t e r R e s o u r c e s

P r e s i d e n t ; ;

D e p a r t m e n t

M i n i s t e r Incharge,

Indira G a n d h i N a h a r

ex-officioM e m b e r :

D e p a r t m e n t

(d) the

M i n i s t e r Incharge,

ex-officio M e m b e r :

Agriculture D e p a r t m e n t

(e) the

M i n i s t e rI n c h a r g e ,

R u r a l D e v e l o p m e n t a n d

ex-officio M e m b e r ;

P a n c h a y a t i Raj

D e p a r t m e n t

(f) the

M i n i s t e r Incharge,

Public H e a l t h E n g i n e e r i n g

ex-officioM e m b e r ;

D e p a r t m e n t

(g) t h e M i n i s t e r Incharge,

F i n a n c e D e p a r t m e n t

ex-officio M e m b e r ;

ant 4

(#) W o R I A W a w a , R a a

25, 2013

41(45) (h)

the Minister

Incharge, P l a n n i n g D e p a r t m e n t

(i) t h e M i n i s t e r I n c h a r g e ,

ex-Officio M e m b e r ;

U r b a n D e v e l o p m e n t

D e p a r t m e n t

Gj) the

Minister Incharge,

Industries D e p a r t m e n t

(k) the

Minister Incharge,

E n v i r o n m e n t D e p a r t m e n t

ex-officio M e m b e r ;

(1) t h e State

M i n i s t e r , W a t e r

e x - o f f i c i o M e m b e r ;

R e s o u r c e s D e p a r t m e n t

( m )

the Secretary,

C o m m a n d

ex-officio M e m b e r ;

e x - o f f i c i o M e m b e r ;

A r e a D e v e l o p m e n t

a n d

D e p a r t m e n t

(n) the

Secretary, W a t e r

ex-officio M e m b e r -

R e s o u r c e s D e p a r t m e n t

S e c r e t a r y .

E x p l a n a t i o n . -

F o r

the p u r p o s e

o f

this sub-section,

the e x p r e s s i o n

"Secretary" m e a n s

the Secretary

to the

G o v e r n m e n t

in c h a r g e

o f

a d e p a r t m e n t

a n d

includes a n

A d d i t i o n a l

C h i e f

Secretary a n da

Principal Secretary

w h e n h e or

s h e

is i n c h a r g e o f a

department.

(3) T h e

C o u n c i l

shall a p p r o v e , w i t h s u c h m o d i f i c a t i o n s

a s

d e e m e d

necessary, the

draft o f

the Integrated

State W a t e r

P l a n

s u b m i t t e d b y the

B o a r d w i t h i na period

o f six

m o n t h s f r o m the

date o f s u b m i s s i o n o f the

plan.

(4) T h e

Integrated State

W a t e r P l a n m a y

b e

reviewed. after

e v e r y five

years f r o m the

date o f

its a p p r o v a l

b y the

Council. (5)

T h e

C o u n c i l

shall m e e t

at s u c h

t i m e a n d

p l a c e

as the

President o f

the C o u n c i l

m a y

d e c i d e

a n d

shall f o l l o w

s u c h

p r o c e d u r e as m a y b e prescribed.

(6) After

final approval,

the Integrated

State W a t e r

P l a n

shall b e

sent to

the ‘Water

R e g u l a t o r y

A u t h o r i t y

for i m p l e m e n t a t i o n .

WWW WEI—03!, team 25, 2013 (4) The Board shall submit its ﬁrst draft Integrated State Water Plan to the Council for its approval within six months from the date on which any of the provision of this Act is made applicable in the State. (5) The Board shall, while preparing the draft Integrated State -Water Plan mentioned in sub—section (3), consider the directives of the State Water Policy._ l (6) The Board shall meet at such time and place as the President of the Board may decide and shall follow such procedure as may be prescribed. (7) The Board shall prepare a Vision Document on Water Resources, Management and Allocation of water on theibasis of long term requirement and submit its report to the Council. 15. State Water Council.- (I) The State Government shall, by notiﬁcation in the OfﬁCial Gazette, constitute a Council to be known as the State Water Council for the purposes of this Act. (2) The council shall consist of the following Members, namely:- (a) the Chief Minister ex~ofﬁcio President; (b) the Minister Incharge, ex-ofﬁcio Vice- Water Resources President; ' Department (c) the Minister Incharge, Indira Gandhi Nahar ex-ofﬁcio Member; Department (d) the Minister Incharge, ex-ofﬁcio Member; Agriculture Department (e) the Minister Incharge, Rural Development and ex-ofﬁcio Member; Panchayati Raj Department (0 the Minister Incharge, Public Health Engineering ex~ofﬁcio Member; Department (g) the Minister Incharge, Finance Department ex-ofﬁcio Member; ‘44 ma_n-_____MLMH*“ am 4 (m) W211? VIE—W, ﬁﬁm 25, 2013 41(45) (h) the Minister Incharge, Planning Department (i) the Minister Incharge, ex-ofﬁcio Member; Urban Development Department (1') the Minister Incharge, Industries Department (k) the Minister Incharge, Environment Department ex-ofﬁcio Member; (1) the State Minister, Water ex-ofﬁcio Member; Resources Department (m) the] Secretary, Command ex-ofﬁcio Member; ex—officio Member; ex—ofﬁcio Member; Area Development and Department (n) the Secretary, Water ex-ofﬁcio Member- Resources Department Secretary. Explanation.- For the purpose of this sub-section, the expression "Secretary" means the Secretary to the Government in charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he or she is incharge of a department. (3) The Council shall approve, with such modiﬁcations as deemed necessary, the draft of the Integrated State Water Plan submitted by the Board withina period of six months from the date of submission of the plan. ' (4) The Integrated State Water Plan may be reviewedafter every ﬁve years from the date of its approval by the Council. I (5) The Council shall meet at such time and place as the President of the Council may decide and shall follow such procedure as may be prescribed. (6) After ﬁnal approval, the Integrated State Water Plan shall be sent to the 'Water Regulatory Authority for implementation.

41(46) . W o T

W o l — T a , P a r a

25, 2013

a r t

4 (&)

C H A P T E R- V

A c c o u n t s , A u d i t a n d R e p o r t s

16. G r a n t s

a n d

a d v a n c e s

to A u t h o r i t y . - T h e

State

G o v e r n m e n t

m a y ,

after appropriation

d u l y

m a d e

b y

the State

Legislature, b y

l a w

in this

behalf, m a k e

s u c h g r a n t s a n d a d v a n c e s

to the

A u t h o r i t y

as it m a y d e e m

n e c e s s a r y

for the

p e r f o r m a n c e o f

its functions

a n d

discharge o f

its duties

u n d e r

this Act;

a n d

all

grants a n d a d v a n c e s m a d e

shall b e o n s u c h t e r m s a n d conditions

the State

G o v e r n m e n t m a y

determine.

17. B u d g e t

o f A u t h o r i t y . - T h e

A u t h o r i t y

shall p r e p a r e

s u c h

f o r m

a n d

at s u c h

t i m e

in e a c h

financial y e a r

as m a y

b e

prescribed, its

b u d g e t f o r

the next

financial year,

s h o w i n g

the

e s t i m a t e d

receipts a n d

expenditure o f

the A u t h o r i t y a n d

f o r w a r d

the s a m e

to the

G o v e r n m e n t .

o A c c o u n t s

o f

A u t h o r i t y . -

(1) T h e

A u t h o r i t y

shall

m a i n t a i n p r o p e r a c c o u n t s a n d other

relevant records

a n d prepare

a n

a n n u a l s t a t e m e n t o f a c c o u n t s

in s u c h f o r m

as m a y

b e prescribed

b y

the G o v e r n m e n t

in consultation

w i t h the

A c c o u n t a n t General.

(2) T h e

a c c o u n t s o f the

A u t h o r i t y

shall b e

audited b y

the

A c c o u n t a n t

G e n e r a l

at s u c h

interval as

m a y

b e

specified b y h i m

a n d a n y

e x p e n d i t u r e

incurred in

c o n n e c t i o n w i t h

s u c h

audit shall

b e p a y a b l e b y

the A u t h o r i t y

to the

A c c o u n t a n t General.

Re (3)

T h e

A c c o u n t a n t

G e n e r a l a n d a n y p e r s o n a p p o i n t e d b y

— in

c o n n e c t i o n w i t h

t h e

a u d i t o f t h e a c c o u n t s o f t h e A u t h o r i t y

u n d e r

this A c t

shall h a v e

the s a m e

rights a n d

privileges a n d

authority in

c o n n e c t i o n

w i t h s u c h

audit as

the A c c o u n t a n t G e n e r a l

' generally

h a s

in c o n n e c t i o n w i t h the

audit o f G o v e r n m e n t a c c o u n t s

and, in

particular, shall

h a v e

the right

to d e m a n d

the p r o d u c t i o n o f

b o o k s ,

a c c o u n t s ,

c o n n e c t e d

v o u c h e r s

a n d

o t h e r d o c u m e n t s

a n d

p a p e r s a n d

to inspect

a n y o f the

offices o f the

Authority.

(4) T h e

a c c o u n t s

o f

the Authority,

as certified

b y

the

A c c o u n t a n t G e n e r a l

or a n y

other p e r s o n a p p o i n t e d b y h i m

in this

behalf, together

w i t h

the audit

report thereon

shall b e

f o r w a r d e d

annually to

the State

G o v e r n m e n t b y

the Authority

a n d

the State

G o v e r n m e n t

shall c a u s e the

audit report

to b e

laid, within

a period

art 4

(#) V E R A

WeI-7a, A A A

25, 2013

41(47).

o f

six m o n t h s

f r o m

the date

o f

its receipt,

before the

State

Legislature.

19. A n n u a l

r e p o r t

o f A u t h o r i t y .

(1) (a)

T h e

A u t h o r i t y

shall p r e p a r e o n c e

e v e r y

y e a r

in s u c h

f o r m , a n d

at s u c h

t i m e

a s

m a y

b e

prescribed, a n

a n n u a l

report, giving

a s u m m a r y

o f

its

activities d u r i n g the

p r e v i o u s y e a r a n d copies

o f the

report shall

b e

f o r w a r d e d

to t h e State

G o v e r n m e n t ,

(b) S u c h a n n u a l report

shall include

a n a n n e x u r e c o n t a i n i n g

irrigation b a c k l o g o f e a c h

district b a s e d o n

the State

a v e r a g e R a b i

equivalent irrigation

potential district

w i s e s o w n

area, standard

R a b i

equivalent irrigation

potential f r o m

State sector

a n d

local

sector s c h e m e s , p e r c e n t a g e o f irrigation

potential to

the s o w n

area,

p e r c e n t a g e

less t h a n the

State average,

b a c k l o g

in heotares

for the

latest y e a r

for w h i c h

‘the data

is available,

a n d

e v e r y

y e a r

thereafter, physical

b a c k l o g

w o r k e d

out o n

the basis

o f

State

a v e r a g e a n d

financial b a c k l o g b a s e d o n

the latest

s c h e d u l e o f rates;

report shall

also include

a n n e x u r e s h o w i n g

district

w i s e a n d r e g i o n w i s e yearly

e x p e n d i t u r e

incurred o n

the Irrigation

Sector a n d

c u m u l a t i v e

figures u p t o

latest year

for w h i c h

data is

available a n d e v e r y y e a r thereafter;

a n d

(d) T h e

details o f a n n e x u r e

at clauses

(b) a n d

b e

m o d i f i e d

in a c c o r d a n c e w i t h

t h e G o v e r n o r ’ s

directives, f r o m t i m e

to time.

(2) A

c o p y

o f

the report

received u n d e r

sub-section (1)

shall b e

laid, w i t h i n six

m o n t h s ,

after it

is r e c e i v e d , b e f o r e t h e S t a t e

Legislature.

C H A P T E R- V I

M i s c e l l a n e o u s

20. D i s p u t e s a n d

appeals.- (1)

T h e G o v e r n m e n t

shall b y

general or

special order

issued in

this b e h a l f

authorize a n y

c o m p e t e n t

officer or

officers as

P r i m a r y

D i s p u t e

R e s o l u t i o n

O f f i c e r ,

to r e s o l v e

t h e

d i s p u t e s

w i t h

r e g a r d

to t h e

i s s u a n c e

o r

delivery of

water entitlement,

under the

Act.

(2) T h e

P r i m a r y

D i s p u t e

R e s o l u t i o n

Officer shall

f o l l o w

s u c h p r o c e d u r e as m a y b e prescribed

w h i l e h e a r i n g the

disputes.

41(46) . W 9m WET—W, Rana? 25, 2013 WIT 4 (25) ‘ CHAPTER- V Accounts, Audit and Reports 16. Grants and advances to Authority.—The State Government may, after appropriation duly made by the State Legislature, by law in this behalf, make such grants and advances to the Authority as it may deem necessary for the performance of its functions and discharge of its duties under this Act; and all grants and advances made shall be on such terms and conditions as the State Government may determine. 17. Budget of Authority.- The Authority shall prepare in such form and at such time in each ﬁnancial year as may be prescribed, its budget for the next ﬁnancial year, showing the estimated receipts and expenditure of the Authority and forward the same to the Government. . .18. Accounts of Authority.- (1) The Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form as may be prescribed by the Government in consultation with the Accountant General. (2) The accounts of the Authority shall be audited by the Accountant General at such interval as may be speciﬁed by him and any expenditure incurred in connection with such audit shall be payable by the Authority to the Accountant General. ‘ . (3) The Accountant General and any person appointed by . ‘rl’llm in connection with the audit of the accounts of the Authority Sunder this Act shall have the same rights and privileges and authority in connection with such audit as the Accountant General ’ generally has in connection with the audit of Government accounts and, in particular, shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect any of the ofﬁces of the Authority. (4) The accounts of the Authority, as certiﬁed by the Accountant General or any other person appointed by him in this behalf, together with the audit report thereon shall be forwarded annually to the State Government by the Authority and the State Government shall cause the audit report to be laid, within a period ‘ 46 Warm YET—BBL W 25, 2013 'HT‘T 4 (37’) of six months from the date of its receipt, before the State Legislature. 19. Annual report of Authority: (1) (a) The Authority shall prepare once every year in such form, and at such time as may be prescribed, an annual report, giving a summary of its activities during the previous year and copies of the report shall be forwarded to the State Government; (b) Such annual report shall include an annexure containing irrigation backlog of each district based on the State average Rabi equivalent irrigation potential district wise sown area, standard Rabi equivalent irrigation potential from State sector and local sector schemes, percentage of irrigation potential to the sown area, percentage less than the State average, backlog in hectares for the latest year for which the data is available, and every year thereafter, physical backlog worked out on the basis of State average and ﬁnancial backlog based on the latest schedule of rates; (c) Such report shall also include annexure showing district wise and region wise yearly expenditure incurred on the Irrigation Sector and cumulative ﬁgures upto latest year for which data is available and every year thereafter; and (d) The details of annexure at clauses (b) and (c) may be modiﬁed in accordance with the Governor’s directives, from time to time. (2) A copy of the report received under sub-section (1) shall be laid, within six months, after it is received, before the State Legislature. CHAPTER - VI Miscellaneous 20. Disputes and appeals.- (1) The Government shall by general or special order issued in this behalf authorize any competent ofﬁcer or ofﬁcers as Primary Dispute Resolution Ofﬁcer, to resolve the disputes with regard to the issuance or delivery of water entitlement, under the Act. g (2) The Primary Dispute Resolution Ofﬁcer shall follow such procedure as may be prescribed while hearing the disputes. 47

41(48) X I S R E T T Y o I - W a , R I T A

25, 2 0 1 3

n T

4 (6)

? (3)

A n y

person aggrieved

by an

order of

the Primary

D i s p u t e R e s o l u t i o n Officer

m a y ,

within sixty

d a y s f r o m

the receipt

o f s u c h order,

prefer a n appeal

to the

Authority: :

P r o v i d e d

thet the

Authority m a y

entertain a n

a p p e a l

Sher e expiry

o f the

said p e r i o d o f sixty

d a y s

if it

is satisfied

that the

aggrieved p e r s o n h a d

sufficient c a u s e

for not

preferring the

appeal w i t h i n the

said period

o f sixty

days. (4).

T h e

A u t h o r i t y

shall f o l l o w

s u c h

p r o c e d u r e

w h i l e

h e a r i n g the

appeals as m a y b e prescribed.

21. D i r e c t i o n s b y G o v e r n m e n t . -

(1) T h e G o v e r n m e n t m a y

p s

to theA

u t h o r i t y

s u c h general

or special

directions in

writing in

the matters

o f policy

involving public

interest a n d

the A u t h o r i t y

shall b e b o u n d

to f o l l o w a n d act

u p o n s u c h direction.

(2) If

a n y question

arises as

to w h e t h e r a n y s u c h

direction relates

to a m a t t e r o f policy

involving public

interest, the

decision o f the

G o v e r n m e n t thereon

shall b e

final. :

22. P o w e r

fp S u s p e n d w a t e r

entitlement.- In

case the

tate G o v e r n m e n t

1s o f

the v i e w

that there

is a n

acute drinking

o e s

p r o b l e m

in the

State or

a. part

thereof the

G o v e r n m e n t

shal] i

c e

to s u s p e n d

the w a t e r entitlement

for a period

to b e

ecide y

the State

G o v e r n m e n t

w j

i th

i e e e

ithout a n y

n o t i c e

o r

a e

23. M e m b e r s ,

officers a n d o t h e r staff

o f A u t h o r i t y

to b e

p u e

servants.- T h e

Chairperson, M e m b e r s ,

officers a n d

other e m p

oyees o f

the A u t h o r i t y

shall b e

d e e m e d ,

w h e n

acting or

p u r p o r t i n g

to act

in p u r s u a n c e o f a n y o f the

provisions o f thisA

c t

o r e i t

or regulations

m a d e

thereunder, to

b e

public servants

w i t h i n

the m e a n i n g o f section

21 o f th

i e Indian

P a n e l

( C e n t r a l A c t N o , 4 5 o f 1 8 6 0 ) .

U i d e e o n c t

~~ P r o t e c t i o n

o f action

t a k e n

in g o o d

faith.- N o

suit p b s

or other

legal p r o c e e d i n g s

shall lie

against the

o v e r n m e n t

or the

A u t h o r i t y or

a n y

officer o f the

G o v e r n m e n t

or a n yi v o m a e t

officer or

other e m p l o y e e s

o f

the A u t h o r i t y

for a n y t h i n g d o n e

or p u r p o r t e d

to h a v e

b e e n

d o n e

in g o o d

faith in

4 8

unt 4

(®) W O R T

WaA-Ta, R A T A

25, 2013

41(49)

25. P u n i s h m e n t

for n o n - c o m p l i a n c e o f o r d e r s u n d e r

this

Act.- W h o e v e r

fails to

c o m p l y

with any

order or

direction given

u n d e r

this Act,

within s u c h

t i m e

as m a y

b e

specified in

the said

order or

direction or

c o n t r a v e n e s or

attempts to

c o n t r a v e n e or

abets

the contravention

o f a n y o f the

provisions o f this

A c t or

a n y

rules

or regulations

m a d e

there u n d e r

shall b e

p u n i s h a b l e

w i t h

i m p r i s o n m e n t

for a t e r m w h i c h m a y

e x t e n d

to six

m o n t h s

or w i t h

fine, w h i c h m a y e x t e n d

to ten

times o f the

a n n u a l w a t e r c h a r g e s

or,

w i t h b o t h

in respect

o f e a c h offence.

26. O f f e n c e s b y c o m p a n i e s . -

(1) W h e r e

a n

offence u n d e r

this A c t

h a s b e e n c o m m i t t e d b y

a c o m p a n y ,

e v e r y p e r s o n w h o

t h e t i m e , w h e n

t h e o f f e n c e w a s

c o m m i t t e d , w a s

in c h a r g e

of, a n d

w a s

responsible to

the c o m p a n y

for the

c o n d u c t o f the

business o f

the c o m p a n y

as well

as the

c o m p a n y ,

shall b e d e e m e d

to b e

guilty

o f

the offence

a n d

shall b e

liable to

b e

p r o c e e d e d

against a n d

p u n i s h e d accordingly:

P r o v i d e d

that n o t h i n g

c o n t a i n e d

in this

sub-section shall

render a n y s u c h p e r s o n

liable to

a n y p u n i s h m e n t u n d e r

this A c t

h e p r o v e s

that the

offence w a s c o m m i t t e d w i t h o u t

his k n o w l e d g e

or that

h e

h a d

exercised all

d u e

diligence to

prevent the

c o m m i s s i o n o f s u c h offence.

(2) N o t w i t h s t a n d i n g a n y t h i n g c o n t a i n e d

in sub-section

(1),

w h e r e a n offence

u n d e r

this A c t h a s b e e n c o m m i t t e d b y a c o m p a n y

a n d

it is

p r o v e d

that the

offence h a s

b e e n

c o m m i t t e d

w i t h

the

c o n s e n t

o r c o n n i v a n c e

of, o r

is attributable

to a n y

n e g l e c t o n

t h e

p a r t

of, a n y

director, m a n a g e r ,

s e c r e t a r y

o r

o t h e r

officer o f

t h e

c o m p a n y ,

s u c h

director, m a n a g e r ,

secretary or

other officer

shall

also b e d e e m e d

to b e

guilty o f that

offence a n d

shall b e

liable to-be

p r o c e e d e d against

a n d p u n i s h e d accordingly.

E x p l a n a t i o n . - F o r the

p u r p o s e s o f this

section,-

(i) " c o m p a n y " m e a n s

a b o d y

corporate a n d

includes

firm, association

o f

p e r s o n s

or b o d y

o f

—

i n d i v i d u a l s w h e t h e r i n c o r p o r a t e d o r not;

41(48) were “oer—W, frieze? 25, 2013 WT 4 (E5) (3) Any person aggrieved by an order of the Primary Dispute Resolution Ofﬁcer may, within sixty days from the receipt of such order, prefer an appeal to the Authority: , Provided that the Authority may entertain an appeal after the expiry of the said period of sixty days if it is satisﬁed that the aggrieved person had sufﬁcient cause for not preferring the appeal within the said period of sixty days. (4) The Authority shall follow such procedure while hearing the appeals as may be prescribed. 21. Directions by Government.- (1) The Government may issue to the Authority such general or special directions in writing in the matters of policy involving public interest and the Authority shall be bound to follow and act upon such direction. (2) If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Government thereon shall be ﬁnal. _ 22. Power to suspend water entitlement.- In case the State Government is of the view that there is an acute drinking water problem in the State or apart thereof the Government shall be empowered to suspend the water entitlement for a period to be decided by the State Government without any notice or compensation. 23. Members, ofﬁcers and other staff of ‘Authority to be public servants.- The Chairperson, Members, ofﬁcers and other employees of the Authority shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act or rules or regulations made thereunder, to be public servants within the meaning of section 21 of the Indian Panel Code, 1860 (Central Act No. 45 ‘of 1860). 24. Protection of action taken in good faith.- No suit, prosecution or other legal proceedings shall lie against the Government or the Authority or any ofﬁcer of the Government or any Members, ofﬁcer or other employees of the Authority for anything done or purported to have been done in good'faith in pursuance of the provisions of this Act or rules or regulations made thereunder. 48 1m 4 (E5) WW VIE-1313, ﬁrm—sis 25_, 2013 41(49) 25. Punishment for non—compliance of orders under this Act.- Whoever fails to comply with any order or. direction given under this Act, within such time as may be speCiﬁed in the :aid order or direction or contravenes or attempts to contravene or a pts the contravention of any of the provisions of this Act or apy “1.: or regulations made there under shall be .punishib e :vvith imprisonment for a term which may extend to Six months or or ﬁne, which may extend to ten times of the annual water c arges , with both in respect of each offence. . 26. Offences by companies.— (1) Where an offence under this Act has been committed by a company, every person who 5:: the time, when the offence was committed, was in charge .of, anf was responsible to the company for the conduct of the busmessltt) the company as well as the company, shall be deemed to be gui Z of the offence and shall be liable to be proceeded against an ' 'n l : . pUHIShegr::(id::cclll tit: nothing contained in this sub-section shall render any such person liable to any punishment under this Ac; 1: he proves that the offence was committed Without his know e tkg“: or that he had exercised all due diligence to prevent ' ' uch offence. . commlsfgrhiffjvithstanding anything contained .in sub-section (1), where an offence under this Act has been committed by a cornthpiilil: and it is proved that the offence has been committed wx th consent or connivance of, or is attiibutable to any neglect or; the part of, any director, manager, secretary or other ofﬁcer oh 1ei company, such director, manager, secretary or other ofﬁcer t3 :1) C also be deemed to be guilty of that offence and shall be liab e o proceeded against and punished accordingly. Explanation.- For the purposes of this section,— ‘ ‘ I (i) "company" means a body corporate and includes ' ' ' of ﬁrm, assomation of persons or body . individuals whether incprporated or not; I

*1{50) Y O R

W o w s , P A R

25, 2013

( i i )

" d i r e c t o r "

a T4(3)

in relation

to firm,

m e a n s

a p a r t n e r

in the

firm, and

in relation

to a n y

association of

p e r s o n s

o r

b o d y

o f

i n d i v i d u a l s ,

m e a n s

a n y

m e m b e r

controlling the

affairs thereof.

27. C o m p o u n d i n g

o f

offences.- (1)

T h e

A u t h o r i t y m a y ,

either before

or after

the institution

o f

the p r o c e e d i n g s

for a n y

offence p u n i s h a b l e u n d e r

this Act,

w i t h

the a p p r o v a l o f the

State G o v e r n m e n t ,

accept f r o m

a n y p e r s o n c h a r g e d

w i t h s u c h o f f e n c e ,

b y w a y

o f c o m p o s i t i o n

o f

the offence,

a s u m

not less

t h a n

the a m o u n t o f the

m a x i m u m

fine a n d not

m o r e t h a n d o u b l e the

a m o u n t

o f the

m a x i m u m

fine for

the offences

p u n i s h a b l e b y

or u n d e r

this Act.

(2) O n p a y m e n t o f s u c h s u m

as m a y

b e d e t e r m i n e d b y

the ‘Authority

or the

State G o v e r n m e n t o r a n y

officer a u t h o r i z e d b y the

State G o v e r n m e n t

u n d e r

sub-section (1),

n o

further p r o c e e d i n g s

shall b e

t a k e n

against the

a c c u s e d p e r s o n

in respect

o f the

s a m e

. offence,

a n d

any p r o c e e d i n g s

if already

t a k e n

o r

initiated shall

stand abated,

a n d t h e

a c c u s e d

person, if

in custody,

shall b e

d i s c h a r g e d . .

2 8 .

C o g n i z a n c e

o f

offence.- N o

C o u r t

shall take

c o g n i z a n c e o f an-offence

p u n i s h a b l e u n d e r

this A c t e x c e p t u p o n

a c o m p l a i n t

in writing

m a d e b y thé

A u t h o r i t y or

b y a n y other

officer d u l y authorized

b y the

A u t h o r i t y for

this purpose.

29. P o w e r s o f G o v e r n m e n t

to m a k e

rules .-

(1) T h e

State G o v e r n m e n t

m a y ,

b y

notification in

the Official

Gazette, a n d

subject to

the ‘condition

o f p r e v i o u s

publication, m a k e

rules to

carry out

the p u r p o s e s o f this

Act. (2)

All rules

m a d e u n d e r

this A c t

shall b e

laid, as

s o o n

as m a y

be, a f t e r t h e y

a r e

s o

m a d e ,

b e f o r e

t h e H o u s e

o f

t h e

S t a t e

L e g i s l a t u r e ,

w h i l e

i t

is in

s e s s i o n ,

f o r

a p e r i o d :

n o t l e s s

t h a n

fourteen d a y s w h i c h m a y

b e c o m p r i s e d

in o n e

session or

in t w o

successive sessions

and, if

before the

expiry o f

the session

in w h i c h

t h e y

are so

laid or

o f session

i m m e d i a t e l y

following, the

H o u s e o f the

State-Legislature m a k e s

a n y m o d i f i c a t i o n

in a n y o f

5 0

etinmamncit e r r r

fererraR a5,

2 0 1 3

A S

)

i f o r m

o r b e

w e y

o o

a e

effect only

in s u c h o e

e i s

r u l e s

shall, thereafter,

1 a s e n

ws =

t e s

a c n e

shall b e

w i t h o u t

pre)

modification O F

a e

e n e T k :

A u t h o r i t y

tom a k e V e

g l

ith t h e

p r e v i o u s

a p p r o

F E

a c t e e

p a s e

o a

‘ n s

c o n s i s t e n t

w i t h

thi a P a

o e

m e r

o f t h e m a t t e r s to b e p

a r S e

rally f o r

all o t h e r m a t t e r .

e e

he Authority,

n e c e s s a r y

for

e s n e

o f

its f u n c t i o n s u n d e r

under.

‘i regulations.-

(1) T h e

G o v e r n m e n t

m a d e

t h e r e u n d

A c t b y reguiatio

in the

opinion ©

ers a n d

t h e

dis

rules

u n d e r

this

w h i c h

provision 1S;

‘ e g

the exercise

o f

its p

i a a

d r m m e n t ,

t h e

r u l e s

a n

: Ss

D e p a r t m e n t

shall,

arrying out

its

i b

w e e

the regulations

(2) P e n d i n

p r o v a l

; w e d

b y

the W

b e f o l l o w e d b y the

i r

m a k i n g

j t h e

S t a t e

G o v

ater R e s o u r c e

ith the

A u t h o r i t y

for ©

p r o c e d u r e s

follo

m u t a t i s m u t a n d i s ,

i H

h e

‘ ies.-

(1) If

to r e m o v e o a ,

Act, the

G o v e r n m e n t

e e

i ficial

a p e

p u b l i s h e d

in the

O f v i

o a

t w i t h

thep r o v i s i o n s

*% f u n c t i o n s .31 . P o w e r s

g e f f e c t

t o

the ises

in givin

a S

n arises,

b y

as o c c a s i o

. |

p e n e

i r e m o v i n g

p i e d

a n y t h i n g

not inco e e

e e

to it

to b e n e c e s s a r y

hich a p p e a r

o h

w e : .

shall b e m a d e

after the

i ”

m e

o e

m e n c e m e n t

o f

t P r o v i d e d

that n o

s u

y e a s

a !

e a r

) d

t e

o f c o

2 a T s S

f r e m

t h e

o f a period

o f t w o

A c t .

e c t i o n

(1) shall

b e

laid, as

n d e r u b e !

b e f o r e

the

gremrar I T C ,

}

| islature.

(2) E v e r y

order m a d e

4 g a i t s

be, alter

it ig m a d e ,

s o o n

“ a s m a y

r n m e n t .

I « C e n t r a l p r e s s , J a i p u r .

G o v e r n m e n

§\

(ii) "director" in relation to ﬁrm, means a partner in the ﬁrm, and .in relation to any association of persons or body of individuals, means any member controlling the affairs thereof. 27. Compounding of offences.- (l) The Authority may, either before or after the institution of the proceedings for any offence punishable under this Act, with the approval of the State Government, accept from any person charged with such offence, by way of composition of the offence, a sum not less than the amount of the maximum ﬁne and not more than double the amount of the maximum ﬁne for the offences punishable by or under this Act. (2) On payment of such sum as may be determined by the Authority or the State Government or any ofﬁcer authorized by the State Government under sub—section (1), no further proceedings shall be taken against the-accused person in respect of the same - offence, and any proceedings if already taken or initiated shall stand abated, and _the_ accused person, if in custody, shall be discharged. 28.. Cognizance of offence.— No Court shall take cognizance of an-offence punishable under this Act except upon a complaint in writing made by the Authority or by any other ofﬁcer duly authorized by the Authority for this purpose. 29. Powers of Government to make rules .- (l) The State Government may, by notiﬁcation in the Ofﬁcial Gazette, and subject to the 'condition of previous publication, make rules to carry out the purposes of this Act. (2) All rules made under this Act shall be laid, as soon as may be, after‘they are so made, before the House of the State Legislature, while ‘it is in session, for a‘period- notless than fourteen days which may be comprised in one session or in two successive sessions and, if before the expiry of the session in which they are so laid. or of session immediately following, the House of the State-Legislature makes any modiﬁcation in any of I r 50 ’ ~77A; me—gmwm i l 7 ~ such rule , W 22,2911..-__,-41t5 ) odiﬁed form 0 any such 0 the s or resolves th [U16 3 t, as the cas Without 0f “2' eftfieocn or annulment shall ti; The ca . I _ mosh} hing prevlously done ke regu‘atwm. (1) ‘ vahdlty or an)“ M Author“), to ma val of the State 30- Powers 'th the previous appro this Act and [he Anthomy may, w} ltions consistent wrth t be prOVided make reg“ a any of the matters 0 ﬂats for e" for a“ ord enerally for all other ma for “5 an g f the Authority, necessary d r on O harge of its functions un e c t only in such m however, that. prejudice t reunder. Government made thereund . Act by regulatio . . in the opini ‘ ers and the dis rules under this ' which provisron is, ' ' ow the exercrse of its p thority the regulations by the Au “us I XCL . procedures folio Authority for C ' difﬁculty ' ' .- (i) If any to remove d‘fﬁcum‘ihis Act, the Government I I “5 Of ‘ f cial prOV‘S‘O der published in the Of~lmis 3“ or t with the provisions ot functions. 31. Powers g effectto the ' sin givm . arise n arises, by as occasio i, i I “515%“ ' removing may anything not mco ‘ or exped‘em’ for Gazene, do to it to be necessary . . s . hich appear . ‘ ' expiry Ag, w h ‘ ‘hall be m'udc alter the his the difﬁcu y. Ch order 5 L mcnccmcnt of t Provided that no so VLJL» ttUl“ “Hy dLl‘c 0‘ LU!” of a period of two Act. cction (i) shall be laid, as Inter nub-e before the £1713th 33W. 3 the (iove . ' ‘ ' c. ('2) livery order "link it SW6 ch‘b‘mur ht- utter it in ninth. HUGH HS lHH)’ ‘ rnmen . I’rhwlpul Secretary ti 51 t (‘entrul Press, Jaipur. (:ovcrmnen 51