The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2007
6. Functions of the Sub-Divisional Level Committee.-
The Sub-Divisional Level Committee (SDLC) shall -
(a) provide information to each Gram Sabha about their duties and duties of holder of forest rights and others towards protection of wildlife, forest and biodiversity with reference to critical flora and fauna which need to be conserved and protected;
(b) provide forest and revenue maps and electoral rolls to the Gram Sabha or the Forest Rights Committee;
(c) collate all the resolutions of the concerned Gram Sabhas;
(d) consolidate maps and details provided by the Gram Sabhas;
(e) examine the resolutions and the maps of the Gram Sabhas to ascertain the veracity of the claims;
(f) hear and adjudicate disputes between Gram Sabhas on the nature and extent of any forest rights;
(g) hear petitions from persons, including State agencies, aggrieved by the resolutions of the Gram Sabhas;
(h) co-ordinate with other Sub-Divisional Level Committees for inter sub-divisional claims;
(i) prepare block or tehsil-wise draft record of proposed forest rights after reconciliation of government records;
(j) forward the claims with the draft record of proposed forest rights through the Sub-Divisional Officer to the District Level Committee for final decision;
(k) raise awareness among forest dwellers about the objectives and procedures laid down under the Act and in the rules;
(l) ensure easy and free availability of proforma of claims to the claimants as provided in Annexure-I (Forms A, B and C) of these rules."11
(m) ensure that the Gram Sabha meetings are conducted in free, open and fair manner with requisite quorum.
11 Substituted by Rule 6 of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Amendment Rules, 2012 (vide Notification No G.S.R. No. 669 (E).dated 6th September,2012
# Rule 6 (l) "ensure easy and free availability of proforma of claims to the claimants as provided in Annexure-I (Forms A & B) of these rules".
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