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State of Arunachal Pradesh - Section

Section 5 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018

5. Constitution of District Advisory Committees and Sub- Committees.

(1)The Government may, by notification in the Official Gazette, with effect from the date specified therein constitute a District Advisory Committee in each district and one Sub-Committee in each Administrative Headquarter or potential growth centre.
(2)The District Advisory Committee constituted shall consist of the following members :-
(i) Deputy Commissioner - Chairman
(ii) Town Planner/Asstt. Town Planner - Member Secretary
(iii) Sitting MLA of the Town/Area under which theTown/ settlement falls - Member
(iv) Zilla Chairperson of the District - Member
(v) Chief Councillor/Municipal President of theUrban Local Body - Member
(vi) Divisional Forest Officer (DFO) of theDistrict/Territorial - Member
(vii) District Land Revenue & Settlement Officer - Member
(viii) Chief Municipal Executive Officer/ MunicipalExecutive Officer, ULB - Member
(ix) Soil Conservation Officer - Member
(x) District Research Officer - Member
(3)The Sub-Committee for each Administrative Headquarter or Potential Growth Centre shall consist of the following members :-
(i) ADC/SDO/EAC/CO Concerned - Chairman
(ii) Asstt. Town Planner - Member Secretary
(iii) Sitting MLA of the Town/Area under which theTown/settlement falls - Member
(iv) Zilla Parishad Member of the Town/ Area underwhich the Town/settlement falls - Member
(v) Chief Councillor/Municipal President of theUrban Local Body - Member
(vi) Range Forest Officer(RFO)/Territory - Member
(vii) Municipal Executive Officer, ULB - Member
(viii) Representative of L.M. Deptt. - Member