Section 11 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
11. Powers and functions of the Kadavu Committee.
- Subject to the other provisions of this Act and the rules made thereunder, the Kadavu Committee shall supervise and monitor all activities of sand removal and recommend to the District Expert Committee on the following matters, namely:-(a)the suitability of the Kadavu or river bank for sand removal;(b)the quantity of sand that may be removed from a particular Kadavu;(c)the additional measures to be taken for protection of the Kadavu or river bank;(d)the necessity to ban sand removal during any season of the year;(e)to recommend to the Grama Panchayats and the Municipalities for publication of list of country boats used for and labourers engaged in sand removal operations;(f)to carryout the instructions issued by the Government and the District Expert Committees, from time to time; and(g)advise on any other matter to carry out the provisions of this Act.
