(f)[ "Forest Officer" - [Substituted vide O.A. No. 12 of 2003 Notification No. 6282/Legislative dated 5.5.2003 O.G.E. No. 660 dated 5.5.2003.](i)any person whom the State Government or any officer empowered by the State Government in this behalf may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a forest officer, and who may be designated as Principal Chief Conservator of Forests, Additional Principal Chief Conservator of Forests, Chief Conservator of Forests, Conservator of Forests, Deputy Conservator of Forests or Divisional Forest Officer, Working Plan Officer, Silviculturist Assistant Conservator of Forests, Forest Range Officer, Deputy Ranger or Forester; and(ii)such other persons who are notified by the State Government to perform all or any of the functions of a Forest Officer under this Act or any rule or order made thereunder, but does not include Forest Settlement Officer.]
