Section 9(2) in The Compensatory Afforestation Fund Act, 2016
(2)The executive committee of the National Authority shall consist of the following, namely:—(i)Director General of Forests and Special Secretary, Ministry of Environment, Forest and Climate Change, Government of India—Chairperson, ex officio;(ii)Additional Director General of Forests (Forest Conservation), Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(iii)Additional Director General of Forests (Wildlife), Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(iv)Mission Director, National Mission for a Green India, Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(v)Financial Adviser, Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(vi)Head of all regional offices of the Ministry of Environment, Forest and Climate Change, Government of India —Members, ex officio;(vii)Inspector General of Forests (Forest Conservation), Ministry of Environment, Forest and Climate Change, Government of India—Member, ex officio;(viii)a professional ecologist, not being from the Central Government, to be appointed by the Central Government— Member;(ix)three experts, one each in the fields of forestry, tribal development, forest economy development, not being from the Central Government, to be appointed by the Central Government— Members;(x)Chief Executive Officer of the National Authority—Member-Secretary.
