Section 13(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(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.
