Section 35(1) in The Orissa Forest Contract Rules, 1966
(1)If the forest contractor commits any breach of conditions of contract other than those mentioned in Rule 34 (1) the contract may be terminated by the Conservator of Forests if executed by the Divisional Forest Officer, by the Chief Conservator of Forests if executed by the Conservator of Forests and by the State Government if executed by the Chief Conservator of Forests or by the Government.
