Section 11(2) in The Compensatory Afforestation Fund Act, 2016
(2)The steering committee of a State Authority shall consist of the following, namely:—(i)Chief Secretary—Chairperson, ex officio;(ii)Principal Secretaries of the Departments dealing with Forests, Environment, Finance, Planning, Rural Development, Revenue, Agriculture, Tribal Development, Panchayati Raj, Science and Technology—Members, ex officio;(iii)Principal Chief Conservator of Forests (Head of Forest Force)—Member, ex officio;(iv)Chief Wildlife Warden—Member, ex officio;(v)Nodal Officer, the Forest (Conservation) Act, 1980—Member, ex officio;(vi)Head of the concerned regional office of the Ministry of Environment, Forest and Climate Change—Member, ex officio;(vii)Nodal Officer, State Forest Development Agency—Member, ex officio;(viii)an expert on tribal matters or a representative of tribal communities to be appointed by the State Government—Member;(ix)Chief Executive Officer, State Authority—Member-Secretary.
