The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2007
9. State Level Monitoring Committee.-
The State Government shall constitute a State Level Monitoring Committee with the following members, namely:-
(a) Chief Secretary - Chairperson;
(b) Secretary, Revenue Department - member;
(c) Secretary, Tribal or Social Welfare Department - member;
(d) Secretary, Forest Department - member;
(e) Secretary, Panchayati Raj - member;
(f) Principal Chief Conservator of Forests - member;
(g) three Scheduled Tribes member of the Tribes Advisory Council, to be nominated by the Chairperson of the Tribes Advisory Council and where there is no Tribes Advisory Council, three Scheduled Tribes members to be nominated by the State Government;
(h) Commissioner, Tribal Welfare or equivalent who shall be the Member-Secretary.
Back
