- (1.) Upon hearing counsel the Court made the following I.A.No.2016
(2.) Heard learned Solicitor General and learned A.C.
(3.) They have been contemplating all formalities and terms and conditions. After discussing the learned Solicitor General and learned Amicus curiae, for the time being we agree with the following terms and reference of CEC : 1. In supercession of all the previous orders regarding constitutions and functioning of the Central Empowered Committee (hereinafter called the "Empowered Committee") is constituted for the purpose of monitoring and ensuring compliance with the orders of this Court covering the subject matter of forest and wild life and related issues arising out of the said orders. 2. The Committee shall exercise the following powers and perform the following functions : (i) to monitor the implementation of this Court's orders and place reports of non-compliance before the Court and Central Government for appropriate action. (ii) to examine pending Interlocutary Applications in the said Writ petitions (as may be referrred to it by the Court) as well as the reports and affidavits filed by the States in response to the orders passed by the Hon'ble Court and place its recommendations before the Court for orders : iii) to deal with any applications made to it by any aggrieved person and wherever necessary, to make a report to this Court in that behalf; iv) for the purposes of effective discharge of powers conferred upon the Committee under this order; the Committee can :- (a) call for any documents from any persons or the government of the Union or the State or any other official; (b) undertake site inspection of forest area involved; c) seek assistance or presence of any person(s) or official(s) required by it in relation to its work; d) co-opt one or more persons as its members or as special invitees for dealing with specific issues; e) co-opt, wherever feasible, the Chief Secretary or his representative and Principal Chief Conservator of Forests of the State as special invitees while dealing with issues pertaining to a particular state; f) to suggest measures generally to the State, as well as Central Government, for the more effective implementation of the Act and other orders of this Court. (v) to examine and advise/recommend on any issue referred to the Committee.;