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State of Uttar Pradesh - Section

Section 4 in The U.P. Village Forests Joint Management Rules, 1997

4. Functions and duties of the Village Committee.

- The duties of the Village Committee shall be,-
(i)to prepare a five year Microplan and Annual Implementation Plan for the Village Forest and place the same before the village community for its approval;
(ii)to prevent destruction of trees;
(iii)to ensure that no encroachment takes place in the Village Forest and no Forest land is used in contravention of the provisions of the Act;
(iv)to ensure preservation of Wildlife;
(v)to preserve and maintain boundary pillars;
(vi)to abide by the approved Microplan and carry out the directions of the Divisional Forest Officer;
(vii)to utilise Forest produce to the advantage of the village community;
(viii)to close annually at least 20 per cent of the Village Forest for grazing unless otherwise permitted by the Divisional Forest Officer;
(ix)to protect the Village Forest and plantations thereon from illicit fellings, lopping and other kind of damage and fire;
(x)to fell only those trees which are silviculturally available and approved by the Divisional Forest Officer;
(xi)to performs such other functions including maintenance of records, documents and accounts of income and expenditure in such manner as may be directed by the State Government.