Section 4(1) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(1)For the purpose of regulating the removal of sand in every Kadavu or river bank situated in a district, the District Collector shall constitute for each Kadavu or river bank a Kadavu Committee called by the name of that place where the Kadavu or river bank is situate, consisting of the following members, namely:-(a)the President of the Grama Panchayat or the Chairman/Chairperson of the Municipality of the concerned Kadavu-Ex-officio;(b)the secretary of the Grama Panchayat or the Secretary of the Municipality of the area-Ex-officio;(c)the Assistant Labour Officer of the area-Ex-officio;(d)the Grama Panchayat Member or the Municipal Councillor of the area-Ex-officio;(e)the Assistant Engineer of Irrigation Department having jurisdiction in the area-Ex-officio;(f)the Assistant Engineer, (Roads and Bridges) of the Public Works Department having jurisdiction in the area-Ex-officio;(g)the Assistant Engineer of the Kerala Water Authority having jurisdiction in the area-Ex-officio;(h)the Village Officer having jurisdiction in the area-Ex-officio;(i)two Environmentalists to be nominated by the District Collector.(j)[ three person to be nominated by the District Collector from among the registered organisation of sand removing worker of the said area] [Inserted by Act No. 15 of 2013, dated 7.3.2013]
