Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(o) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

(o)"Third Party monitoring " means monitoring and evaluation of works executed from State Fund by the parties which are external to a project's direct beneficiary chain and management structure having no conflict of interest on parameters of evaluation as determined by the State Authority over and above the baseline to assess whether desired social, environmental or other impacts are being achieved and undesirable impacts avoided ;