Section 2A in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
2A. [ Constitution of State High Level Committee. [Inserted by Act No. 15 of 2013, dated 7.3.2013]
(1)The Government shall be notification in the Gazette constitute a State High Level Committee to scrutinize the schemes recommended by the District Expert Committee and to grant approval to them.(2)The State High Level Committee constituted under sub-section (1) shall consist of the following members, namely:-(i)The Minister for Revenue - Chairman(ii)The Secretary to Government in-charge of the Revenue Department - Convener(iii)Law Secretary - Member(iv)The Commissioner of Land Revenue - Member(v)Director of the Centre for Earth Science Studies - Member(vi)One Additional Director General of Police to be nominated by the Government - Member(vii)Chief Engineer of the Irrigation Department to be nominated by the Government - Member(viii)Two Environment Scientists to be nominated by the Government - Members(ix)Two Environment to be nominated by the Government - Members(3)The State High Level Committee shall meet at least once in two months at such time and place as the Chairman may decide.(4)The quorum for the meeting of the State High Level committee shall be five and one among them shall be a scientist under iten (viii) of sub-section (2)(5)No Administrative sanction shall be given to any scheme recommended by the District Expert Committee unless it is approved by the State High Level Committee.(6)The State High Level Committee shall have the power to give approval to any scheme as it may deem fit, even without recommendation of the District Expert Committee.(7)The term of the members other than official members in the State High Level Committee shall be three years from the date of nomination and shall be eligible for re-nomination.(8)The non-official members who have completed their term may continue in the Committee till new members are nominated in their place.
