Section 5(4) in Compensatory Afforestation Fund Rules, 2018
(4)The monies referred to in sub-rule (1) shall not be used for following activities, namely:-(a)payment of salary, travelling allowances, medical expenses, etc. to regular, contractual and casual employees of the State Forest Department for implementing programmes in various forest divisions undertaken from the State Fund;(b)undertaking foreign visits;(c)payment for legal services for defending cases filed in Tribunals or Courts not related to the management of State Authority;(d)purchase of vehicles or staff cars for officers and heavy vehicles and machines for the State Forest Department for implementing programmes in various forest divisions undertaken from the State Fund;(e)construction of residential and official buildings for officers above the Forest Range Officer of the State Forest Department for implementing programmes in various forest divisions undertaken from the State Fund;(f)leasing, hiring and purchase of land for afforestation purposes;(g)purchase of furniture, office equipment, fixtures including air conditioners, and generator sets for residences and offices of the State Forest Department for implementing programmes in various forest divisions undertaken from the State Fund;(h)mandatory afforestation as per the working plan in the forest in blanks created by commercial felling of trees for revenue generation undertaken under working plan prescription;(i)undertaking forest and wildlife conservation and other activities undertaken under other schemes of the Government for the purpose of part financing the scheme for completing left over works or complementary works of such schemes;(j)establishment, expansion and up-gradation of zoo and wildlife safari;(k)providing financial support, either by way of grant or equity to existing or for setting up new forest corporations, boards, etc.Explanation 1. - While preparing the annual plan of operation for activities referred to in this rule,-(a)priority shall be given to undertake identified activities in those villages which have been affected due to diversion of forest land;(b)priority shall be given to undertake those identified activities which has employment potential for local communities and creates community assets for the benefit of local community;(c)afforestation and plantation of indigenous plant species shall be undertaken in consultation with the local community dependent on forest.Explanation 2. - The mixing of the monies received towards net present value shall not be allowed with any other state schemes under implementation from any other budget either for capital or spill over works and the works undertaken under sub-rule (2) and sub-rule (3) shall be on standalone basis and there shall not be any duplication of permitted works under different components.
