(1)There shall be constituted the Meghalaya Forest Authority with a Board of Governors comprising of the Chief Minister, the Minister-in-charge, Forests and Environment and the Chief Executive Members of the Autonomous District Councils in the State.(2)The Chief Minister shall be the Chairman, the Minister-in-charge, Forests and Environment, the Deputy Chairman and an officer of the State Forests Department, not below the rank of a Conservator of Forests to be nominated by the State Government, the Member-Secretary of the Board of Governors.(3)In the event that there is no Council of Ministers in the State or Executive Committee in any District Council the Governors, as the case may be, of the Board shall, for the time being, be appointed by the Governor of Meghalaya.
