Section 19(1) in The Compensatory Afforestation Fund Act, 2016
(1)The executive committee of a State Authority shall—(i)formulate and submit annual plan of operations to the steering committee of the State Authority for its concurrence;(ii)undertake qualitative and quantitative supervision, monitoring and evaluation of the works being implemented from amounts available in the State Fund;(iii)invest surplus amounts available in the State Fund of such State;(iv)maintain books of account and other records;(v)submit reports to the steering committee of the State Authority;(vi)prepare annual report of the State Authority;(vii)deploy staff on contractual basis or on deputation to the posts in the State Authority;(viii)formulate proposals for creation of posts in the State Authority;(ix)be responsible for delegation of financial or administrative powers;(x)be responsible for other day-to-day working in respect of the State Authority;(xi)maintain and update public information system on the State Authority and present all information on its transaction in the public domain;(xii)undertake any other work as may be assigned by the governing body or steering committee of the State Authority or the State Government, from time to time.
