Section 18(3) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
(3)Not more than twenty per cent of the monies referred to in sub-rule (1) shall be utilized for strengthening of the forest and wildlife related infrastructure and capacity building of the personnel involved in utilization of State Fund namely :-(a)establishment, up-gradation and maintenance of modern nurseries and other facilities ;(b)promoting conservation, sustainable use and documentation of biological diversity including preservation of habitats, conservation of land and folk varieties and cultivars, domesticated stocks and breeds of animals and micro organisms and chronicling of knowledge relating to biological diversity.(c)purchase and maintenance of equipment or devices used for communication and information technology for the purpose of protection and management of forest and wildlife ;(d)construction, up-gradation and maintenance of inspection paths, forest roads in forest area, watch towers, check posts and timber depots ;(e)construction of residential and official buildings in forests for front line staffs deployed for protection of forest and wildlife ;(f)casual engagement of local people or labours to assist regular staff of State Forest Department for works for protection of forest and wildlife undertaken from State Fund ;(g)survey and mapping of forest areas for forest fire control, compensatory afforestation works, soil and moisture conservation, catchment area treatment and wildlife management for preparing annual plans to be executed from the State Fund ;(h)monitoring and evaluation including independent concurrent and third party monitoring of various works undertaken from State Fund ;(i)publicity-cum-awareness programmes and exhibitions on the various schemes being implemented by the State Authority from State Fund ;(j)capacity building of frontline staff ;(k)preparation of working plans ;(l)production and distribution of quality planting material through certified nurseries at subsidized price for promotion of trees outside forests on Government lands promoted by State Government ;(m)forest certification and development of certification standards ;Provided that in case the activities referred to in sub-rules (2) and (3) are to be undertaken in the forest land under administrative control of the Forest Department, then the said activities shall be carried out as per the working plan ;
