Section 5 in The Punjab Land Improvement Schemes Act, 1963
5. Functions of District Land Improvement Committees
. - (1) A District Land Improvement Committee may direct the preparation of a land improvement scheme for the whole or a part of the notified area within the district, which may provide for all or any of the following matters:-(i)prevention of erosion of soil ;(ii)preservation and improvement of soil ;(iii)reclamation of waste land;(iv)improvement in the methods of cultivation including dry farming practices and extension of cultivation;(v)construction of earth and masonry works in fields, gullies and ravines;(vi)training of streams;(vii)planting and preservation of trees, shrubs and grass on uncultivable land or providing shelter-belts against wind or sand movement;(viii)regulation of prohibition of firing of vegetation;(ix)improvement of water-supply;(x)farm drainage and other works incidental to, or connected with, any of the aforesaid purposes;(xi)any other matter which may be prescribed.(2)On a direction being issued under sub-section (1), the Soil Conservation Officer shall prepare in the prescribed manner a draft scheme which amongst other things, shall contain the following particulars -(i)objects of the scheme; .(ii)the boundaries and approximate areas of the land to be included in the scheme;(iii)the persons, including the Government, who will be affected by the scheme;(iv)the works to be carried out under the scheme;(v)the agency through which the works shall be carried out; and(vi)such other particulars as may be considered necessary.
