Section 23 in The Rajasthan Soil and Water Conservation Act, 1964
23. Appointment of Executive Officer.
- Subject to any general or special direction, which the State Government may issue in this behalf, where a plan has been sanctioned by the District Committee, the District Committee and where it has been sanctioned by the District Soil Conservation Officer, such officer and in other cases, the Board shall, when a plan comes into force, appoint an officer, called the Executive Officer, to execute it.
