Section 5A in The Forest (Conservation) Rules, 2003
5A. [ Conduct of Business of Regional Empowered Committee [Inserted by Notification No. G.S.R. 713(E), dated 10.10.2014 (w.e.f. 10.1.2003).]
.-(1) The Chairperson of the Regional Empowered Committee shall hold the meeting of the Regional Empowered Committee whenever considered necessary, but not less than once in a month.(2)The meetings of the Regional Empowered Committee shall be held at the headquarters of the Regional Office:Provided that where the Chairperson of the Regional Empowered Committee is satisfied that inspection of site or sites of forest land proposed to be used for non-forest purposes shall be necessary or expedient in connection with the consideration of the proposals referred to the Regional Empowered Committee, he may direct that the meetings of the Regional Empowered Committee be held at a place other than headquarters of the Regional Office for such inspection of site or sites.(3)The Chairperson of the Regional Empowered Committee shall preside over every meeting of the Regional Empowered Committee:Provided that in the absence of Chairperson of the Regional Empowered Committee, the senior most member in the rank of the Chief Conservator of Forests or the Conservator of Forests shall act as the Chairperson of the Regional Empowered Committee.(4)Every proposal referred to the Regional Empowered Committee for advice or decision shall be considered in the meeting of the Regional Empowered Committee:Provided that in urgent cases if the meeting cannot be convened within a month, the Chairperson of the Regional Empowered Committee may direct that papers may be circulated and sent to members of the Regional Empowered Committee for their opinion within the stipulated time.(5)The quorum of the meeting of the Regional Empowered Committee shall be three.]
