Section 2(b) in The Forest (Conservation) Rules, 2003
(b)[ "Committee" means the Forest Advisory Committee constituted under section 3 of the Act;] [Substituted by Notification No. G.S.R. 94 (E) dated 3.2.2004 (w.e.f. 10.1.2003)](ba)[ "Conservator of Forests" means an officer appointed by the State Government or the Union Territory Administration, as the case may be, under the designation of Conservator of Forests or the Chief Conservator of Forests or the Regional Chief Conservator of Forests or any such similar designation, to hold charge of a Forest Circle having jurisdiction over the forest land for which the approval of the Central Government under the Act is required;] [Inserted by Notification No. G.S.R. 185(E), dated 14.3.2014 (w.e.f. 10.1.2003).]
