Section 1(iv) in Rules Having The Force of Law and Executive orders Relating to Forests
(iv)Ordinarily, the Deputy Commissioner, in the case of correspondence forwarded through him, will after perusal, simply record his signature under the word "forwarded" in the flying docket. He may, however, when he deems it necessary, record his remarks on any communication addressed to the Conservator by his departmental subordinates; and he may return to the Conservator for reconsideration any communication addressed by the latter to the Forest Divisional Officer, communicating instructions or orders, recording the grounds on which he solicits such reconsideration.
