Section 17 in The Rajasthan Soil and Water Conservation Act, 1964
17. Preparation of plan by Panchayat Samiti.
- The Panchayat Samiti may, and if so directed by the District Committee or the Board shall, prepare, or cause to be prepared, a draft of the plan for soil and water conservation in the block or any part thereof setting out the particulars specified in clauses (a) to (g) of sub-section (2) of section 15; the draft plan so prepared shall be placed before the District Committee which shall consider and forward the same with their comments to the Board or may approve and sanction the same in accordance with the provisions contained in the proviso to sub-section (3) of section 16:Provided that in cases in which the District Soil Conservation Officer is competent to approve and sanction the plan, such plan shall be forwarded to such officer for approval and sanction.
