Section 13 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
13. Monitoring group.
(1)The Monitoring group shall-i. evolve independent system for concurrent monitoring and evaluation of the works implemented in the State to ensure effective and proper utilization of funds :Provided that the Government may also undertake third party monitoring and evaluation of the works implemented in the Staten through individual and institutional experts including remote sensing agencies.ii. devise measures for transparency and accountability ;iii. prepare an annual monitoring report and submit the same to the Government and the steering committee.(2)Officials of the departments involved in execution of works shall be bound to assist the monitoring group in discharge of its responsibilities under these rules.(3)The monitoring group shall meet at least once in three months.
