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State of Manipur - Section

Section 4 in Manipur Conservation of Paddy Land and Wetland Act, 2014

4. Constitution of Local Level Monitoring Committee.

(1)The Government shall constitute a Local Level Monitoring Committee in each ward of Zilla Parishad or a Municipality, as the case may be, consisting of the following -
(a)Sub-Divisional Officer concerned - Chairperson
(b) Sub-Deputy Collector concerned of the circlein the district - Member
(c) Two representatives of farmers in theconcerned Zilla Parishad ward or the concerned municipal area tobe nominated by the Deputy Commissioner concerned - Member
(d) The Agricultural Officer concerned - Member Convener
(2)The Committee shall have the following powers, namely -
(a)to recommend to the District Level Committee for the reclamation of paddy land and wetland for public purpose or for construction of residential building for the owner of the paddy land:
Provided that the Committee shall not recommend for reclamation of paddy land of more than 0.20 acre (0.08093 hectare) in a Panchayat area or 0.10 acre(0.04046 hectare) in a Municipal area,. as the case may be, for the construction of residential building for 'the owner of the paddy land;
(b)to inspect the paddy land situated within the jurisdiction of the Committee to monitor whether the provisions of this Act are being complied with and to report to the Sub-Divisional Officer regarding violations, if any, of the provisions of this Act;
(c)to consider the complaints received from the public regarding the allegations of violation of the provisions of this Act and to intervene in the issue to prevent such violation;
(d)to examine the reason for keeping the paddy land fallow and to suggest remedial measures so as to persuade the holder of paddy land to use it for any intermediary crops.
(3)The Committee shall perform the following functions-
(a)to prepare the data-bank with the details of the paddy land along with the survey numbers with the help of the map prepared on the basis of satellite pictures;
(b)to make suggestions for framing detailed guidelines for the protection of the paddy land in the areas under the jurisdiction of the Committee;
(c)to collect the details of the paddy land within the area of jurisdiction of the Committee, reclaimed in contravention of the provision of any law for the time being in force, before the date of commencement of this Act and to give the report to the Sub-Divisional Officer;
(d)to perform such other functions, as may be entrusted by the Deputy Commissioner concerned from time to time.
(4)The quorum for a meeting of the Committee shall be three and it shall meet as and when required at any venue as decided by the Chairperson;
(5)The Committee may decide the procedure for its meetings and the Agricultural Officer concerned shall keep the proper minutes of the meeting signed by every person attended.