Section 8(4) in The Compensatory Afforestation Fund Act, 2016
(4)The governing body of the National Authority shall consist of the following, namely:—(i)Minister for Environment, Forest and Climate Change, Government of India— Chairperson, ex officio;(ii)Secretaries of Ministries dealing with Environment, Forest, Climate Change, Finance (Expenditure), Rural Development, Land Resources, Agriculture, Panchayati Raj, Tribal Development, Science, Technology, Space and Earth Sciences and Chief Executive Officer, National Institution for Transforming India Ayog, Government of India—Members, ex officio;(iii)Director General of Forests and Special Secretary, Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(iv)Additional Director General of Forests (Forest Conservation), Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(v)Additional Director General of Forests (Wildlife), Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(vi)Mission Director, National Mission for a Green India, Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(vii)Financial Adviser, Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(viii)five Principal Chief Conservator of Forests, not more than one from each of the ten regions, to be nominated by the Ministry of Environment, Forest and Climate Change, Government of India on rotation basis for a period of two years, at a time— Members, ex officio;(ix)Inspector General of Forests (Forest Conservation), Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(x)five experts, one each from environmentalists, conservationists, scientists, economists, and social scientists appointed by the Central Government for a period of two years subject to not more than two consecutive terms— Members.
