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State of Punjab - Section

Section 3 in Punjab Regulation of Wood Based Industries Rules, 2019

3. State Level Committee.

(1)A State Level Committee (SLC) shall be constituted by the State Government with Principal Chief Conservator of Forests (HoFF) as its Chairman. The State Level Committee shall constitute as following :
a) Principal Chief Conservator of Forests/Headof Forest Department Chairperson
b) A representative of the Regional Office ofthe Ministry of Environment, Forest and Climate Change Member
c) A representative of the State ForestDepartment not below the rank of a Conservator of Forests dealingwith preparation of Working Plans/Working Schemes Member
d) Director/Additional Director of Department ofIndustries Member
e) Representative of the each AutonomousDistrict Council constituted in accordance with the provisions ofthe Sixth Schedule to the Constitution, in case any such Councilexists in the State Member
f) Representative of the Forest DevelopmentCorporation, in case any such Corporation exists in the state. Member
g) An officer not below the rank of Conservatorof Forests working in the Forest Head Quarters Member Secretary
(2)The State Level Committee may co-opt any number of other officers working in the Department of Forests and Wildlife Preservation, Department of Agriculture, Department of Revenue and Department of Industries and Commerce.
(3)Till the constitution of the State Level Committee under these rules, the earlier State Level Committee shall continue to function and decisions taken by it shall be deemed to have been taken by the State Level Committee constituted under these rules.
(4)The State Level Committee shall meet at least once in three months.
(5)The quorum of the State Level Committee meeting shall be at least fifty percent of the permanent members.
(6)The State Level Committee shall invite one representative of the industry nominated by the Wood Based Industries Association as a special invitee to each and every meeting of the State Level Committee.