7. Monitoring of the Management Plan Implementation.
(1)For each development block or a part thereof the implementation of approved management plans shall be monitored by a committee constituted by the Competent Authority under the chairmanship of Territorial Range Officer and will comprise a Non-Government Individual or Organization, a representative each from the Revenue Department and a Gram Panchayat or a Gram Sabha as the case may be. The committee shall report its observations and recommendations to the Competent Authority. The State Government, wherever necessary, may authorise any official, body or agency to monitor the implementation of such plan for a specified area or period.(2)The DFO shall take cognizance of the contravention, if reported. On receiving the report, the DFO or the officer authorised by him, shall refer the matter to the Sub-Divisional Officer (Revenue) for further action as provided in Rule 10.
