Section 3 in Tamil Nadu Panchayats (Action Against Illicit Cutting of Tree) Rules, 2001
3. Failure of Panchayat Assistant/Rural Welfare Officer Grade-II to report about illicit cutting of tree.
- In a case of illicit cutting of tree, in the panchayat area, wherein the Panchayat Assistant/Rural Welfare Officer, Grade-II, fails to report the same and where the Executive Authority or the Commissioner or the Secretary, as the case may be, notices the incident, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall be competent to take action as specified in these rules.
