Section 11 in The Rajasthan Soil and Water Conservation Act, 1964
11. Establishment and constitution of District Soil and Water Conservation Committees.
(1)There shall be established for each district a District Soil and Water Conservation Committee.(2)The District Committee shall consist of-(a)the collector, who shall also be the chairman thereof;(b)the Pramukh of the Zila Parishad;(c)the Executive Engineer, Irrigation Department, exercising jurisdiction in the district or any part thereof;(d)the Divisional Forest Officer exercising jurisdiction in the district or any part thereof;(e)the District Agriculture Officer exercising jurisdiction in the district or any part thereof;(f)the District Soil Conservation Officer;(g)a person interested in soil and water conservation chosen annually by the Zilla Parishad:Provided that an Executive Engineer or a Divisional Forest Officer or a District Agriculture Officer shall have a right of participation in only such proceedings of the District Committee as relate to a plan covering an area in which he exercises jurisdiction as such Engineer or Officer.(3)The District Committee may, for the purpose of assisting i t in the consideration of any plan, prepared for any area, co-opt one person from amongst farmers of that area:Provided that such co-opted member shall have a right of participation in only such proceedings of the District Committee as relate to the plan for consideration of which he has been co-opted and any dispute as to the right of such participation shall be decided by the chairman of the District Committee whose decision in the matter shall be final.(4)The District Soil Conservation Officer shall be the ex-officio Secretary of the District Committee.(5)All communications and order of the District Committee shall be issued by the Secretary of the Committee or by such officer subordinate to him as may be authorised by the District Committee in this behalf.
