Section 2A(1) in Tamil Nadu Preservation of Private, Forests Act, 1949
(1)The State Government may, by notification with effect from such date as may be specified therein, constitute for each district a committee for the purpose of this Act, consisting of the following members, namely:-(a)the District Collector as Chairman of the committee;(b)the District Forest Officer having jurisdiction over the district;(c)the Tahsildar having jurisdiction over the area;(d)the Executive Engineer of the Agriculture Department in charge of soil conservation;(e)the Personal Assistant (General) to the Collector of the district who shall be the Secretary' of the Committee.
