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The Compensatory Afforestation Fund Act, 2016

[Act No. 38 of 2016]

[3rd August, 2016.]

Contents
Sections Particulars
Arrangement of Sections The Compensatory Afforestation Fund Act
Chapter I Preliminary
1. Short Title, Extent and Commencement
2. Definitions
Chapter II Establishment, Management and Utilisation of National Compensatory Afforestation Fund and State Compensatory Afforestation Funds
3. Establishment of National Fund
4. Establishment of State Fund
5. Disbursement and Utilisation of National Fund
6. Disbursement and Utilisation of State Fund
7. Accounting Procedure
Chapter III Constitution of National Authority and State Authorities
8. Constitution of National Authority
9. Executive Committee and Monitoring Group of National Authority
10. Constitution of State Authority
11. Steering Committee and Executive Committee of State Authority
12. Term of Office And Conditions of Service of Members
13. Disqualifications
Chapter IV Powers and Functions of National Authority and State Authorities
14. Powers and Functions of National Authority
15. Powers and Functions of Executive Committee of National Authority
16. Functions Of Monitoring Group
17. Powers And Functions Of State Authority
18. Powers And Functions Of Steering Committee Of State Authority
19. Functions And Powers Of Executive Committee Of State Authority
Chapter V Finance, Accounts, Audit and Annual Report
20. Budget Of National Authority
21. Investment Of Funds By National Authority
22. Accounts And Audit Of National Authority
23. Annual Report Of National Authority
24. Annual Report And Audit Report Of National Authority To Be Laid Before Parliament
25. Budget Of State Authority
26. Investment Of Funds By State Authority
27. Accounts And Audit Of State Authority
28. Annual Report Of State Authority
29. Annual Report And Audit Report Of State Authority To Be Laid Before State Legislature
Chapter VI Miscellaneous
30. Power To Make Rules
31. Transfer Of Assets, Liabilities, Etc
32. Validation
33. Power Of Central Government To Issue Directions


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