Section 10B in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
10B. [ Constitution of the Ecologically Fragile Land Claim Dispute Redressal Committee. [Inserted by Act 32 of 2009]
(1)The Government may, by notification in the Gazette constitute committees in each forest division by name "The Ecologically Fragile Land Claim Dispute Redressal Committee" as soon as may be after the commencement of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Amendment Act, 2009 for the settlement of disputes under section 10A.(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.(3)The rules for the functioning of the Committee shall be such as may be prescribed.".]
