Section 11(1) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
(1)The steering committee of State Authority shall-i. scrutinize and approve with such amendments as it may deem fit and proper the annual plan of operations prepared by the executive committee of the State Authority ;ii. monitor the progress of the utilization of funds released from the State Fund ;iii.review reports on decision taken by executive committee including investment decisions ;iv. approve annual report of the State Authority and send the same to the Government to lay it, each year, in each House of the State Legislature ;v. approve, with such amendments as it may deem fit and proper, the operational guidelines prepared by the executive committee of the State Authority ;vi. ensure inter-departmental coordination.
