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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

(4)The governing body of a State Authority shall consist of the following, namely :-
i Chief Minister of the State Chairperson, ex officio
ii Minister for Forest, Environment and Ecology Member, ex officio
iii Minister of State for Forest, Environmentand Ecology Member, ex officio
iv Chief Secretary Member, ex officio
v Administrative Secretary, Forest, Environmentand Ecology Department Member, ex officio
vi Administrative Secretary, Finance, Department Member, ex officio
vii Administrative Secretary, Planning,Development and Monitoring Department Member, ex officio
viii Principal Chief Conservator of Forests Member, ex officio
ix Chief Wildlife Warden Member, ex officio
x Chief Executive Officer, State Authority Member, ex officio
"For the purpose of sub-rule 5(4) during the continuation of proclamation under section 92 of the Constitution of the Jammu and Kashmir or under Article 356 of Constitution of India as applicable to State of Jammu and Kashmir, the reference to the 'Chief Minister', shall, unless the context otherwise requires, be construed as reference to 'Governor' and the references to Minister for Forest, Environment and Ecology and Minister of State for Forest, Environment and Ecology, shall unless the context otherwise requires, be construed as reference to 'Advisor' in charge of the department."