Section 16 in Compensatory Afforestation Fund Rules, 2018
16. Selection of non-official Members of State Authority.
(1)The Department of the State Government dealing with forests shall seek nomination from various Departments of the State Government, or Union territory Administration for non-official members of State Authority.(2)Departments of the State Government, District Administration of the State or Union territory shall forward the names for the non-official members of the State Authority with full credentials to the Department of the State Government dealing with forests for consideration.(3)The non-official members referred to in sub-rule (1) shall be resident of India holding a Bachelor's Degree from a recognised University or equivalent in related field having work experience of ten years in the related field in the Central Government, State Government, Non-Government Organisation, Recognised Research Institute or University.(4)The non-official members referred to in sub-rule (1) should not be employees of the Government:Provided that educational qualification and experience for the Scheduled Caste and the Schedule Tribe nominee may be relaxed by the State Government on recommendation of the State Authority.
