(4)[ The Competent Authority for sanctioning the management plan shall be the Divisional Forest Officer. In case where the management plan area exceeds 10 hectares, the Competent Authority shall submit the management plan with his opinion to the Ministry of Environment and Forests, Government of India for approval through the State Government within 30 days after the receipt of management plan.] [Substituted by Notification No. F. 25-15-2002-X-2, dated 7-6-2006.]
