Section 13 in Tamil Nadu Land Improvement Schemes Act, 1959
13. Constitution of the River Valley Soil Conservation Board.
(1)Notwithstanding anything contained in this Act, the Government may, by notification, constitute for such river valley catchment area as may be specified in the notification, a River Valley Soil Conservation Board which shall be called by such name as may be specified in the notification.(2)The Soil Conservation Board shall consist of-(a)[ the Commissioner of Land Reforms, who shall be the Chairman, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](b)the Director of Agriculture, ex-officio;(c)the Director of Fisheries, ex-officio;(d)the Chief Conservator of Forests, ex-officio;(e)the Chief Engineer (Irrigation), ex-officio;(f)the Chief Engineer (Electricity), ex-officio;(g)the Executive Engineer having experience in soil conservation work and jurisdiction over the area specified in the notification under sub-section (1), ex-officio;(h)the Collector of the district concerned, ex-officio, or if the area specified in the notification under sub-section (1) is situated in two or more districts, the Collector of one of the districts designated by the Government in that behalf; and(i)not more than two members of the State Legislature representing the constituencies which consist of, or comprise, or which relate to, the area specified in the notification under sub-section (1) nominated by the Government.(3)The Executive Engineer referred to in clause (g) of sub-section (2) shall be the Secretary to the Soil Conservation Board.(4)If there is a difference of opinion among the members of the Soil Conservation Board, the decision of the majority of the members present shall prevail:Provided that when their opinion is equally divided, the Chairman shall have and exercise a casting vote.(5)The term of office of a member referred to in clause (i) of sub-section (2) shall be three years or such shorter period, as the Government may fix:Provided that any such member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Soil Conservation Board, from three consecutive ordinary meetings of the Soil Conservation Board, or if he ceases to be a member of the State Legislature.(6)A member referred to in clause (i) of sub-section (2) may, at any time, by notice in writing to the Chairman, resign his office, but he shall continue in office until the nomination of his successor.(7)(a)A casual vacancy in the office of a member referred to in clause (i) of sub-section (2) shall be filled by fresh nomination.(b)The person nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the term for which the Member whose place he takes was nominated.(8)All communications and orders of the Soil Conservation Board shall be issued by the Secretary or by such officer subordinate to him as may be authorized by the Soil Conservation Board in this behalf.
