Section 32 in The U.P. Forests Corporation Act, 1974
32. State Government may invest the officers with powers of Forest Officer.
- The State Government may invest the Managing Director or any employee of the Corporation with all or any of the powers of a Forest Officer under Section 72 of the Indian Forest Act, 1972, and the Managing Director or such employee in relation to such powers shall be deemed to be a Forest Officer within the meaning of clause (2) of Section 2 of the Indian Forest Act, 1927.
