Section 2A in Tamil Nadu Preservation of Private, Forests Act, 1949
2A. [ Constitution of committees. [Sections 2-A, 2-Band 2-C were inserted by section 4 of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).]
(1)The State Government may, by notification with effect from such date as may be specified therein, constitute for each district a committee for the purpose of this Act, consisting of the following members, namely:-(a)the District Collector as Chairman of the committee;(b)the District Forest Officer having jurisdiction over the district;(c)the Tahsildar having jurisdiction over the area;(d)the Executive Engineer of the Agriculture Department in charge of soil conservation;(e)the Personal Assistant (General) to the Collector of the district who shall be the Secretary' of the Committee.
