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State of Kerala - Section

Section 15 in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

15. Constitution and function of the Advisory Committee.

(1)The Government may, by notification in the Gazette, constitute an Advisory Committee to identify lands which are ecologically fragile and recommended to Government the said lands for declaration as ecologically fragile lands.
(2)The Advisory Committee shall consist of the following members, namely:-
(i) ThePrincipal Chief Conservator of Forests Chairman  
(ii) Two Members of the Legislative Assemblynominated by the Government Members  
(iii) The Secretary, Forest Department or hisnominee not below the rank of Joint Secretary to Government Member  
(iv) The Law Secretary or his nominee not belowthe rank of Joint Secretary to Government Member  
(v) The Revenue Secretary or his nominee notbelow the rank of Joint Secretary to Government. Member  
(vi) The Director, Scheduled Tribes DevelopmentDepartment Member  
(vii) The Director, Kerala forest ResearchInstitute, Peechi Member  
(viii) The Director, Tropical Botanical Gardenand Research institute, Pacha, Palode Member  
(ix) The Director, Centre for Earth ScienceStudies, Thiruvananthapuram Member  
(x) The Director, Centre for Water ResourceDevelopment and management, Kozhikode Member  
(xi) One representative of leadingNon-Governmental Organisations working in the field ofconservation of nature or forest nominated by the Government Member  
(3)The Committee shall identify lands which are ecologically fragile and recommend to the Government for the declaration of such lands under section 4 as ecologically fragile.
(4)The Committee shall take into consideration,-
(i)the abundance of flora and fauna;
(ii)the rare and endemic flora and fauna;
(iii)the role in conserving the water sources;
(iv)functions as corridors connecting two or more wildlife habitats;
(v)functions as breeding grounds for wildlife; and
(vi)such other ecological parameters as may be prescribed; and make specific findings on the ecological sensitivity and significance of such land before making its recommendation to the Government sub-section (3).