Section 8 in The Rajasthan Soil and Water Conservation Act, 1964
8. Establishment and constitution of Soil and Water Conservation Board.
(1)As soon as may be after the commencement of this Act, there shall be established by the State Government, by notification in the Official Gazette, a Board for the State called the Rajasthan Soil and Water Conservation Board.(2)The Board shall consist of the following members, namely:-(a)the Minister in charge of the Agriculture Department, who shall also be the Chairman;(b)three members of the Rajasthan Legislative Assembly to be nominated by the State Government;(c)the Development Commissioner, Rajasthan;(d)the Secretary to the Government, Agriculture Department;(e)the Secretary to the Government, Revenue Department;(f)the Secretary to the Government, Forest Department;(g)the Secretary to the Government, Finance (Expenditure) Department;(h)the Director of Agriculture, Rajasthan;(i)the Chief Conservator of Forests, Rajasthan;(j)the Director of Animal Husbandry, Rajasthan;(k)the Chief Engineer. Irrigation, Rajasthan;(l)one representative of, and proposed in the prescribed manner by, the Rajasthan Branch of the Farmers Forum; and (m) members not exceeding five to be nominated by the State Government from amongst person interested in soil and water conservation.(3)The State Soil Conservation Officer, Rajasthan, and the Soil Conservation Officer, Forest Department, Rajasthan, shall respectively be the Secretary and Additional Secretary of the Board.(4)All communications and order of the Board shall be issued by the Secretary of the Board or by such officer as may be specially authorised by the Board in this behalf.
