Section 2A(1) in Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955
(1)The Government may, by notification, with effect from such date as may be specified therein, constitute for each hill area a committee for the purpose of this Act consisting of the following members, namely:-(a)the District Collector having jurisdiction as Chairman of the Committee;(b)the District Forest Officer having jurisdiction over the hill area;(c)the Tahsildar having jurisdiction over the hill area;(d)the Executive Engineer of the Agriculture Department in-charge of soil conservation having jurisdiction over the hill area;(e)the Personal Assistant (General) to the Collector of the District, who shall be the Secretary of the Committee.
