Section 2(4) in Compensatory Afforestation Fund (Accounting Procedure) Rules, 2018
(4)Consequent upon issue of notification for establishment of respective State Compensatory Afforestation Funds by the concerned State Governments in terms of sub-section (1) of section 4 of the Act, State share (90 percent of the monies with ad hoc Authority) so credited to the National Compensatory Afforestation Deposits under Major Head 8336-Civil Deposits, shall be transferred to State Compensatory Afforestation Fund (SCAF) as per each State share.
