Section 8 in Manipur Conservation of Paddy Land and Wetland Act, 2014
8. Constitution of State Level Committee.
(1)The Government shall constitute a State Level Committee for furnishing report to the Government after the detailed scrutiny of the applications recommended by the District Level Committee regarding the conversion of paddy land for public purposes.(2)The Secretary in charge of the Department of Revenue, the Secretary in charge of the Department of Agriculture, an expert in the field of environment and a scientist in the field of agriculture to be nominated by the Government shall be the members of the State Level Committee and the Secretary in charge of the Department of Agriculture shall be its convener.(3)The State Level Committee shall scrutinize each application recommended by the District Level Committee for reclamation of paddy land for public purpose and shall examine -in detail whether any alternate land, other than paddy land, is available in that area and the ecological changes that may occur due to such reclamation of paddy land and submit a report to the Government.
