Section 11(3) in The Compensatory Afforestation Fund Act, 2016
(3)The executive committee of a State Authority shall consist of the following, namely:—(i)Principal Chief Conservator of Forests (Head of Forest Force)—Chairperson, ex officio;(ii)Chief Wildlife Warden—Member, ex officio;(iii)an officer not below the rank of a Chief Conservator of Forests dealing with forest and wildlife related schemes—Member, ex officio;(iv)an officer not below the rank of a Chief Conservator of Forests dealing with forestry research—Member, ex officio;(v)Nodal Officer, State Forest Development Agency—Member, ex officio;(vi)a representative each of the Departments dealing with Environment, Finance, Planning, Rural Development, Revenue, Agriculture, Tribal Development, Panchayati Raj, Science and Technology—Members, ex officio;(vii)Financial Controller or Financial Adviser, to be nominated by the Finance Department—Member, ex officio;(viii)two eminent non- government organisations to be appointed by the State Government—Members;(ix)two representatives of district level Panchayati Raj Institutions to be appointed by the State Government—Members;(x)an expert on tribal matters or a representative of tribal community to be appointed by the State Government—Member;(xi)Chief Executive Officer, State Authority—Member-Secretary.
