Section 10B(2) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(2)The Committee shall consist of the following members, namely:-(i)Local Divisional Forest Officer/Wildlife Warden, who shall be the Chairman of the Committee;(ii)Working Plan Officer, who shall be the Convener of the Committee;(iii)Two Scientists from the distinct Research Institutes coming under the Kerala State Science, Technology and Environment Council;(iv)The Member of the Legislative Assembly of the area comprising the place which is subjected to inspection;(v)The President of the Village Panchayat of the area comprising the place which is subjected to inspection;(vi)The Agriculture Officer not below the rank of a Deputy Director or a person nominated by him of the area comprising the place which is subjected to inspection;(vii)Revenue officer not below the rank of a Revenue Divisional Officer or a person nominated by him of the area comprising the place which is subjected to inspection.
