38. Persons employed to carry out the Act to be deemed Forest Officers.
- Any person employed under sections 34, 36 and 37 to carry out the provisions of this Act shall be deemed to be a Forest Officer Within the meaning of this Act.The Government shall also have power to appoint any person to discharge any function of a Forest Officer under any of the provisions of this Act which have been extended to any land or to any forest or waste land or produce by a notification under section 35 or section 37 or under any rule made in pursuance of any provision so extended.
