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State of Punjab - Section

Section 14B in The Punjab Land Improvement Schemes Act, 1963

14B. Constitution of District Level Committees.

(1)In every district, there shall be constituted a Committee to be called the District Level Committee for granting compensation, to the Department or the farmer or the group of farmers, as the case may be, consisting of the following, namely:-
(i) Deputy Commissioner Chairman
(ii) Divisional Soil Conservation Officer Convener
(iii) District Revenue Officer Member
(iv) Executive Engineer, Public Works Department (B&R) Member
(V) Divisional Forest Officer. Member
(2)The Convener shall convene the meeting of the District Level Committee on receipt of request to lay underground pipeline or repair or renovation, as the case may be, of existing pipeline.
(3)Four members including the Chairman and the Convener shall form the quorum for a meeting of the District Level Committee.
(4)All questions before the District Level Committee shall be decided according to the opinion of the majority of the members present and voting. In the case of equality of votes, the Chairman shall have a second or casting vote.]