Section 16 in The Rajasthan Soil and Water Conservation Act, 1964
16. Preparation of plan by District Committee.
(1)Subject to any rules that may be made in this behalf, the District Committee may, and if so directed by the Board shall, direct that soil and water conservation be undertaken in the district or any part thereof.(2)On the direction of the District Committee under sub-section (1), the District Soil Conservation Officer shall prepare a draft of the plan setting out the particulars stated in clauses (a) to (g) of sub-section (2) of section 15.(3)The draft plan shall be placed for the District Committee which shall consider the same and forward it with their comments to the Board; the Board may, subject to the provisions contained in the proviso to sub-section (1) of section 21, approve the draft plan with or without modifications and may reject it and prepare or cause to be prepared another draft plan:Provided that the State Government may prescribe the circumstances in and the conditions subject to which the District Committee, and in the case of plans prepared by the Panchayat Samiti, the District Soil Conservation Officer also, may approve and sanction such plans; and to the plan so approved, the provisions of section 18 to 21 shall apply as if for the word "Board" therein, wherever occurring the words "the District Committee or the District Soil Conservation Officer, as the case may be," were substituted.
