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] [Entire Act]

Union of India - Section

Section 4A in The Forest (Conservation) Rules, 2003

4A. [ Constitution of the Regional Empowered Committee. [Substituted by G.S.R. 713(E), dated 10.10.2014 (w.e.f. 10.1.2003).]

(1)The Central Government by notification in the Official Gazette, shall constitute a Regional Empowered Committee at each of the Regional Offices.
(2)The Regional Empowered Committee at each of the Regional Offices shall consist of the following members to be appointed by the Central Government to deal with the forest conservation matters, namely:
(i) Head of the Regional Office; Chairperson
(ii) Senior most officer from amongst officers in therank of Chief Conservator of Forests or Conservator of Forests inthe Regional Office; Member
(iii) Three non-official members from amongst eminentpersons who are experts in the forestry and allied disciplines; Members
(iv) Senior most officer from amongst officers in therank of Deputy Conservator of Forests in the Regional Office. Member-Secretary
(3)Representatives of the State Government or the Union Territory Administration, as the case may be, not below the rank of a Director to the Government of India, one each from Forest Department and Revenue Department shall also be invited to attend meeting of the Regional Empowered Committee as special invitee, in the examination of the proposals pertaining to such State or Union Territory Administration, as the case may be.
(4)The term of appointment of non-official members shall be as specified in rule 4.]