Section 11(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)As soon as may be, after the issue of a direction under section 9, the Land Improvement Board may constitute for the district in which the whole or part of the notified area is situated a committee called the District Land Improvement Committee consisting of-(i)the Collector who shall be the Chairman, ex-officio;(ii)the District Forest Officer, ex-officio;(iii)the District Agricultural Officer, ex-officio;(iv)the Agricultural Assistant Engineer who shall be the Land Improvement Officer, ex-officio;(v)not more than four members of the State Legislature and the Parliament from the district, nominated by the Collector; and(vi)a member who is an active and progressive agriculturist directly concerned with the cultivation of land, nominated by the Collector.
