(1)After compliance of the procedure laid down in Rule 3, the Bhumiswami, Gram Panchayat or the Gram Sabha as the case may be, shall have to get a management plan prepared for the same area.(2)[ For preparation of management plan of tree-clad area, the Bhumiswami, Gram Panchayat or Gram Sabha shall be competent to engage any person as per their discretion in the matter.] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.](3)The management plan shall be prepared keeping in view the social, economic and environmental roles.(4)The management plan shall specify the following issues, namely :-(a)Ensuring sustainable production of timber and/or other forest products;(b)Encouraging and protecting natural regeneration and/or planting of suitable species;(c)Felling of mature, over mature, dry and diseased trees and removal of wind fallen trees;(d)Thinning and pruning;(e)Improving the health and vitality of the crop; and(f)Ensuring soil and moisture conservation.(5)The management plan shall be prepared in format given in Schedule-I for a period of 10 years.
