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State of Andhra Pradesh - Section

Section 5 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018

5. Constitution of the State Level Committee.

(1)The State shall constitute a State level Committee to perform the functions stipulated in these rules.
(2)The State Level Committee shall consist of the following:
(a) Principal Chief Conservator of Forests/Head ofForest Department Chairman
(b) A representative of the Regional Office of theMinistry of Environment, Forest and Climate Change Member
(c) A representative of the State Forest Departmentnot below the rank of Conservator of Forests dealing with thepreparation of Working Plans/Working Schemes Member
(d) Director/Additional Director of Department ofIndustries Member
(e) Representative of the Forest DevelopmentCorporation Member
(f) An officer not below the rank of Conservator ofForests working in the Forest Head Quarters Member-Secretary
(g) An officer from Territorial wing of the ForestDepartment not below the rank of CF Member
(h) An officer from Agriculture Department not belowthe rank of Additional Director Member
(i) An officer from the Revenue Department not belowthe rank of Deputy Secretary Member
(j) Two representatives from the State Level TimberMerchants Wood based Industries Federation Members
(3)The State Level Committee shall meet atleast once in three months.
(4)The quorum of the State Level Committee meeting shall be atleast fifty percent of members.
(5)In case of exigencies, the Chairperson of the State Level Committee may take a decision which will be ratified by the State Level Committee in its next meeting following the date of such decision.