Section 42A in Tamil Nadu Land Improvement Schemes Act, 1959
42A. [ Evaluation of schemes. [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of2001), w.e.f. the 20th February 2001.]
(1)Notwithstanding anything contained in this Act, the Land Improvement Board in respect of any scheme sanctioned by it or by the Government, and the soil Conservation Board in respect of any scheme prepared by it, may direct the District Committee or any other institution to evaluate periodically any such schemes as maybe specified in such direction subject to such rules as may be made in this behalf and in accordance with the provisions of this section-(a)to identify the benefits of the scheme;(b)to identify technical approaches for measuring such benefits; and(c)to collect time series data for the purpose.(2)The benefits referred to in sub-section (1) shall, in general, be of the following kinds, namely:-A. Protective Benefit-(i)Direct land protection against erosion such as gullying;(ii)Protection to the existing production from eroding lands mentioned under item (i) above;(iii)Appreciated value of restored land;(iv)Proportionate investment on dam and its command, protected under major, medium and minor irrigation projects.B. Productive Benefit-(i)Additional rainfed production from catchment of the structure;(ii)Additional production from mini command of the structure;(iii)Production from restored and irrigated lands which were otherwise out of cultivation or plant management.C. Employment Generation-(i)Casual employment due to construction of bunds, terraces,.raising of plantations, etc;(ii)Regular employment due to intensification of land management or improvement of cropping or plant management;(iii)Ratio of the post-project employment (Regular) can be termed as employment improvement ratio and taken as an index for charging the effectiveness of the plan and its implementation.(3)for the purpose or evaluation of a scheme-(a)certain mini-project areas representing typical package of conservation practices are to be selected;(b)the investment made on the scheme, such as the investment made for the following purposes, shall also be taken into account, namely:-(i)Land treatment;(ii)Land restoration;(iii)Construction of erosion control and Water harvesting structures;(iv)Mini Command Development.(c)Pre-project and Post-project datas are to be collected with respect to the following namely:-(i)Hydrologic and Sedimentation including climatic and watershed attributes;(ii)Socio-economic data, which will cover family size and economics, holdings, crop and plant management, production and return and employment.]
