Section 10 in The Rajasthan Soil and Water Conservation Rules, 1966
10. Circumstances and Conditions subject to which the District Committee or District Soil Conservation Officer may approve and sanction a plan.
- (i) Where a plan is confined to a Panchayat Samiti area, the District Soil Conservation Officer will accord technical and financial sanction of the plan and execute work within the powers delegated to him.(ii)When a plan covers more than one Panchayat Samiti area or when such plan is beyond the financial competence of the District Soil Conservation Officer, it shall be submitted to the District Committee for sanction within the limit of its financial powers.(iii)Plans, the technical sanction of which is beyond the competence of the District Soil Conservation Officer, or plans which are beyond the financial powers of the District Committee, shall be submitted to the [Additional Director of Agriculture (Soil Conservation)] [Substituted by Notification dated 7-12-1972 (14-12-1972).] for sanction.
