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State of Jammu-Kashmir - Section

Section 5 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

5. State Authority.

(1)With effect from such date as the Government may, by notification in the Official Gazette appoint in this behalf, there shall be constituted a State Authority to be called the "Jammu and Kashmir State Compensatory Afforestation Fund Management and Planning Authority."
(2)The State Authority shall be responsible for the management of the State Fund and its utilization.
(3)The State Authority shall consist of a governing body and shall be assisted by a steering committee, executive committee and monitoring group.
(4)The governing body of a State Authority shall consist of the following, namely :-
i Chief Minister of the State Chairperson, ex officio
ii Minister for Forest, Environment and Ecology Member, ex officio
iii Minister of State for Forest, Environmentand Ecology Member, ex officio
iv Chief Secretary Member, ex officio
v Administrative Secretary, Forest, Environmentand Ecology Department Member, ex officio
vi Administrative Secretary, Finance, Department Member, ex officio
vii Administrative Secretary, Planning,Development and Monitoring Department Member, ex officio
viii Principal Chief Conservator of Forests Member, ex officio
ix Chief Wildlife Warden Member, ex officio
x Chief Executive Officer, State Authority Member, ex officio
"For the purpose of sub-rule 5(4) during the continuation of proclamation under section 92 of the Constitution of the Jammu and Kashmir or under Article 356 of Constitution of India as applicable to State of Jammu and Kashmir, the reference to the 'Chief Minister', shall, unless the context otherwise requires, be construed as reference to 'Governor' and the references to Minister for Forest, Environment and Ecology and Minister of State for Forest, Environment and Ecology, shall unless the context otherwise requires, be construed as reference to 'Advisor' in charge of the department."
(5)Administrative Secretary of Forest, Environment and Ecology Department shall be Member-Secretary of the Governing Body.
(6)The Government shall appoint an officer not below the rank of Chief Conservator of Forests as the Chief Executive Officer of the State Authority who shall be the Member-Secretary of the steering committee and the executive committee of the State Authority.
(7)The governing body of the St at e Authority shall, in performance of its functions and powers under the Act, be assisted by the steering committee, executive committee and monitoring group.