Section 6 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
6. Powers and Functions of the District Advisory Committee.
(1)Subject to the provisions of this Act and the rules framed thereunder, the powers and functions of the District Advisory Committee shall be -(i)to recommend the Government any matter regarding administration, classification and management of the Designated Area ;(ii)to recommend the matters, which are, required to be included in the Management Plan ;(iii)to suggest measures concerning removal of encroachments from the Designated Area ;(iv)to facilitate research works for the development and protection and future prospect of the Designated Area ;(v)to take necessary action for improvement, protection and promotion of the Designated area ;(vi)to do any work as may be assigned to it by the Government for carrying out the purpose of this Act.(2)The Sub-Committee shall submit report in respect of their jurisdiction to the District Advisory Committee who shall depute a Technical Committee for carrying out study.Provided that expert opinion of a geologist or soil scientist shall be obtained by the District Advisory Committee before making its recommendation to the State Government for matters relating to the ecological sites.
