Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 26 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

26. Constitution and functions of Advisory Committee.

(1)The Government shall constitute an Advisory Committee for performing the functions stipulated in sub-rule (3).
(2)The Advisory Committee shall consist of the following persons, namely:-
(i) Principal Chief Conservator and Head of ForestForce : Chairperson
(ii) A representative of Government in Forest andWildlife Department not below the rank of a Joint Secretary : Member
(iii) A representative of Government in IndustriesDepartment not below the rank of a Joint Secretary : Member
(iv) A representative of Government in Law Departmentnot below the rank of a Joint Secretary : :Member
(v) A representative of Government in FinanceDepartment not below the rank of a Joint Secretary : Member
(vi) Director of Industries and Commerce or hisnominee not below the rank of an Additional Director : :Member
(vii) Director ofKeralaForest Research Institute, Peechi or his representative : Member
(viii) A representative of sawmill owners to benominated by Government : :Member
(ix) A representative of other wood based Industrialunit to be nominated by Government : Member
(x) Chief Conservator of Forests nominated by thePrincipal Chief Conservator of Forests and Head of Forest Force : Convenor
(3)The Advisory Committee shall have the following functions, namely:--
(i)To advise the Government on general issues relating to the establishment and functioning of sawmills and other wood based industrial units ;
(ii)To assess the availability of wood for various categories of sawmills and other wood based industrial units for the purpose of granting licence under rule 7 or for enhancing the capacity of the sawmill or other wood based industrial unit under rule 12;
(iii)To get studies done on the availability and utilisation of wood by various categories of sawmills and other wood based industrial units; and
(iv)Such other functions as may by assigned to it by the Government.
(4)The advisory Committee may consider the reports on studies conducted on the subject by reputed research institutions, or other Organisations while determining the availability of wood in the state.
(5)The advisory Committee shall meet at least twice in a year.
(6)The five members including the Chairperson shall constitute the quorum for the meeting.