Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Odisha - Section

Section 3 in The Orissa Kendu Leaves Manual, 1973

3. Additional C.C.F.

- (i) The Additional Chief Conservator of Forests will remain in overall charge of the Kendu Leaves Trade in the State. He will advise the State Government on matters connected with Kendu Leaf Trade. It shall be his endeavour to run the organisation on business like lines. He shall supervise the work of Kendu Leaf circles and divisions and review the progress of work from time to time regularly and keep Government informed.
(ii)He shall issue suitable instruction to the Conservator and Deputy Conservators of Kendu Leaf as and when necessary to remove bottlenecks and ensure smooth implementation of the scheme.
(iii)Whenever he deems necessary, he shall issue suitable instructions to the Conservators and Divisional Forest Officer's of the Territorial Divisions in matters incidental to Kendu Leaf Trade.
(iv)He shall prepare proforma accounts on different Kendu Leaf Divisions annually and submit the same to Government and A.G., Orissa.
(v)He shall ensure that all officers and staff are employed in time in proper positions at different levels.
(vi)He shall remain responsible for smooth and efficient implementation of the K.L. Trade scheme and try to ensure increase of revenue from the Kendu Leaves Trade.