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State of Uttar Pradesh - Section

Section 7 in The U.P. Village Forests Joint Management Rules, 1997

7. Constitution and functions of various committee.

(1)There shall be a Range Committee for Village Forests in each range. The Range committee shall consists of the following members :
(i)Pramukh of the concerned Kshettra Panchayat-Ex-officio Chairman.
(ii)One member from amongst women Pradhans of the Gram Panchayats in the concerned Khand nominated by the Pramukh of the concerned Kshettra Panchayat Member.
(iii)One member from amongst Pradhans of the Gram Panchayats in the concerned Khand belonging to the Scheduled Castes/Scheduled Tribes nominated by the Pramukh of the concerned Kshettra Panchayat Member.
(iv)One member from amongst Pradhans of the Gram Panchayats in the concerned Khand nominated by the Pramukh of the concerned Kshettra Panchayat Member.
(v)One member nominated by the Divisional Forest Officer from amongst residents of the range-Member.
(vi)Range Forest Officer of the Range-Member-Secretary.
(2)There shall be a Divisional Committee for Village Forests in each Division. The Divisional Committee shall consist of the following members:-
(i)Divisional Forest Officer of the division chairman.
(ii)One person from amongst residents of the division nominated by the Adhyaksha Zila Panchayat Member.
(iii)The Assistant Conservator of Forest/Sub-Divisional Officer incharge of the spearhead team-Member.
(iv)One person from amongst member of Voluntary Organisations nominated by the Divisional Forest Officer-Member.
(v)One Officer from amongst Assistant Conservators of Forest/Sub-Divisional Officers in the Division nominated by the Divisional Forest Officer-Member Secretary.
(3)The Range Committee shall meet at least once in every month and the Divisional Committee shall meet at least once in every four months. The quorum of the meeting shall be one-third of the members. For attending a meeting, only the Bus fare will be admissible to non-official members from the place of their residence to the place of the meeting. All expenditure in regard thereto shall be incurred from the budget of the Microplan.
(4)The Range Committee, shall,-
(a)examine and consolidate the Annual Plan for the Village Forest in the Range;
(b)inspect, supervise, and verify the , works done by the Village Committee;
(c)inspect account book and other records maintained by the Village Committee and take assistance of the concerned Range Officer;
(d)to ensure that all the Village Committees in the Range are discharging the duties and exercising the powers assigned to them properly, equitably and justly. In case of any default the Range Committee shall intervene promptly and report the matter to the Divisional Forest Officer;
(e)submit budget proposals to the Divisional Committee in accordance with the instructions issued by State Government in this behalf;
(f)discharge such other duties as may be. assigned by the Divisional Forest Officer;
(5)The Divisional Committee shall,-
(a)examine and approve the Microplan for a Village Forest;
(b)supervise and monitor the works of Village Committees and Range Committees;
(c)perform such other functions as may be directed by the Divisional Forest Officer and the State Government.