Section 12 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
12. Functions of the executive committee.
(1)The executive committee of the State Authority shall-i. formulate and submit annual plan of operations to the steering committee of the State Authority for its concurrence ;ii. undertake qualitative and quantitative supervision, monitoring and evaluation of the works being implemented from amounts available in the State Fund ;iii. invest surplus amounts available in the State Fund ;iv. maintain books of account and other records ;v. submit reports to the steering committee of the State Authority ;vi. prepare annual report of the State Authority ;vii. prepare operational guidelines for effective implementation of the scheme, and proper documentation of works carried out and expenditure incurred thereon ;viii. be responsible for other day-to-day working in respect of the State Authority ;ix. maintain and update public information system on the State Authority and present all information on its transaction in the public domain ;x. undertake any other work as may be assigned by the governing body or steering committee of the State Authority or the Government, from time to time.(2)The executive committee of a State Authority shall meet at least once in every four months.
