Section 11 in Tamil Nadu Land Improvement Schemes Act, 1959
11. Constitution of District Committees.
(1)As soon as may be, after the issue of a direction under section 9, the Land Improvement Board may constitute for the district in which the whole or part of the notified area is situated a committee called the District Land Improvement Committee consisting of-(i)the Collector who shall be the Chairman, ex-officio;(ii)the District Forest Officer, ex-officio;(iii)the District Agricultural Officer, ex-officio;(iv)the Agricultural Assistant Engineer who shall be the Land Improvement Officer, ex-officio;(v)not more than four members of the State Legislature and the Parliament from the district, nominated by the Collector; and(vi)a member who is an active and progressive agriculturist directly concerned with the cultivation of land, nominated by the Collector.(2)The Collector shall preside over the meetings of the District Committee.(3)The Land Improvement Officer shall be the ex-officio Secretary to the District Committee.
