Section 3(2)(b) in The Karnataka Preservation Of Trees Act, 1976

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(b)For a rural area specified in Schedule-I,-

(i)The Forest Officer incharge of a Territorial Forest Circle – Chairman;

(ii)The Deputy Commissioner of the district or his representative not below the rank of Assistant Commissioner;

(iii)The Superintending Engineer Communication and Buildings having jurisdiction; and

(iv)two non-official members with background in Environmental Conservation and Protection nominated by the State Government.

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