Section 16(3) in The Rajasthan Soil and Water Conservation Act, 1964
(3)The draft plan shall be placed for the District Committee which shall consider the same and forward it with their comments to the Board; the Board may, subject to the provisions contained in the proviso to sub-section (1) of section 21, approve the draft plan with or without modifications and may reject it and prepare or cause to be prepared another draft plan:Provided that the State Government may prescribe the circumstances in and the conditions subject to which the District Committee, and in the case of plans prepared by the Panchayat Samiti, the District Soil Conservation Officer also, may approve and sanction such plans; and to the plan so approved, the provisions of section 18 to 21 shall apply as if for the word "Board" therein, wherever occurring the words "the District Committee or the District Soil Conservation Officer, as the case may be," were substituted.
