The Haryana Pond and Waste Water Management Authority Act, 2020 (8 of 2020)

          (xxi) 
 
 
 
 
 
 
 
 
EXTRAORDINARY 
Published  by  Authority 
© Govt. of  Haryana  
No. 53-2020/Ext.]    CHANDIGARH,  THURSDAY,  APRIL  23,  2020  (VAISAKHA  3,  1942  SAKA ) 
LEGISLATIVE  SUPPLEMENT 
                                                                                 CONTENTS                                              PAGES 
PART-I ACTS 
THE HARYANA POND AND WASTE WATER MANAGEMENT  73 
AUTHORITY (AMENDMENT) ACT, 2020 
(HARYANA ACT NO. 8 OF 2020) 
PART-II ORDINANCES 
 NIL 
PART-III DELEGATED  LEGISLATION 
  NIL 
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS 
 NIL 
 
 
 
HARYANA   GOVT.   GAZ.   (EXTRA.),   APR.  23,   2020 (VYSK  3,  1942   SAKA) 
 
73 
 
PART – I 
HARYANA GOVERNMENT 
LAW AND LEGISLATIVE DEPARTMENT 
Notification   
The 23rd April, 2020 
No. Leg. 8/2020.— The following Act of the Legislature of the State of Haryana received 
the assent of the Governor of Haryana on the 31st March, 2020 and is hereby published for 
general information:- 
HARYANA ACT NO. 8 OF 2020  
THE HARYANA POND AND WASTE WATER MANAGEMENT AUTHORITY 
(AMENDMENT) ACT, 2020 
AN 
ACT 
 further to amend the Haryana Pond and Waste Water Management Authority Act, 2018. 
Be it enacted by the Legislature of the State of Haryana in the Seventy-first Year of the 
Republic of India as follows:- 
1. This Act may be called the Haryana Pond and Waste Water Management Authority 
(Amendment) Act, 2020. 
Short title. 
2. For clauses (xv), (xvi) and (xvii) of sub-section (3) of section 3 of the Haryana Pond and 
Waste Water Management Authority Act, 2018 (hereinafter called the principal Act), the 
following clauses shall be substituted, namely:- 
“(xv) An officer, who is serving or has served on a post in 
the Central Government or any State Government 
or any Public Sector Organisation or Organisation 
under the ownership or control of the State or the 
Central Government not below the rank or 
equivalence of Chief Engineer, to be appointed by 
the Government as Technical Advisor  
 Member 
(xvi) Three persons from amongst experts/social workers 
in the field of environment, ecology or pond 
development and conservation, to be appointed by 
the Government 
 Non-Official 
Members 
(xvii) An officer, who is serving or has served on a post in 
any Engineering department of the State or the 
Central Government not below the rank or 
equivalence of Chief Engineer to be appointed by 
the Government.  
 Member 
Secretary” 
 
Amendment of 
section 3 of 
Haryana Act 33 of 
2018. 
 
3. For sub-sections (1) and (2) of section 4 of the principal Act, the following sub-sections 
shall be substituted, namely:- 
“(1) The tenure, salaries, allowances and other conditions of the service of the 
Executive Vice-Chairperson, Technical Advisor and Member Secretary shall be 
such, as may be prescribed: 
  Provided that the Executive Vice-Chairperson, Technical Advisor and 
Member Secretary shall not hold office beyond the age of sixty-five years. 
(2) The tenure of the non-official members shall be such, as may be prescribed.”. 
Amendment of 
section 4 of 
Haryana Act 33 of 
2018. 
 
BIMLESH TANWAR, 
Secretary to Government Haryana, 
Law and Legislative Department. 
8748—L.R.—H.G.P., Pkl. 

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