Section 15(2) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

[Cites 0, Cited by 0] [Section 15] [Entire Act]

(2)The Advisory Committee shall consist of the following members, namely:-

(i) ThePrincipal Chief Conservator of Forests	Chairman
(ii) Two Members of the Legislative Assemblynominated by the Government	Members
(iii) The Secretary, Forest Department or hisnominee not below the rank of Joint Secretary to Government	Member
(iv) The Law Secretary or his nominee not belowthe rank of Joint Secretary to Government	Member
(v) The Revenue Secretary or his nominee notbelow the rank of Joint Secretary to Government.	Member
(vi) The Director, Scheduled Tribes DevelopmentDepartment	Member
(vii) The Director, Kerala forest ResearchInstitute, Peechi	Member
(viii) The Director, Tropical Botanical Gardenand Research institute, Pacha, Palode	Member
(ix) The Director, Centre for Earth ScienceStudies, Thiruvananthapuram	Member
(x) The Director, Centre for Water ResourceDevelopment and management, Kozhikode	Member
(xi) One representative of leadingNon-Governmental Organisations working in the field ofconservation of nature or forest nominated by the Government	Member

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