- The State Government may make rules consistent with this Regulation :(a)to declare by what Forest Officer or Class of Forest Officers the powers or duties conferred or imposed by or under this Regulation on a Forest Officer are to be exercised or performed ;(b)to regulate procedure of Forest Settlement Officers ;(c)to provide for ejectment of any person who has entered into unauthorised occupation in a forest reserve and for the disposal of any crops raised, or any building or other construction erected without authority in forest reserves ;No Civil Court shall exercise jurisdiction-in any matter provided for by the rules made under this clause ;(d)to regulate the rewards to be paid to officers and informers ; and(e)generally, to carry out the provisions of this Regulation.
