- Except in matters relating to departmental finance, purely technical forest operations, appointment, leave or transfer of establishment, and other matters with which the Chief Conservator is empowered to deal the [Commissioners concerned] [Substituted by G.N. dated 22.12.1958.] shall, for the purposes of administration,-(a)issue orders and instructions to Collectors and Conservators;(b)interpret the orders of the State Government where any question arises as to the meaning of such orders;(c)settle all matters in which any difference of opinion arises between the Forest Department and any other department;(d)promote generally the harmonious working of the Revenue and Forest Departments; and(e)receive, consider and when such reference is necessary, refer to the State Government, with their own views, in each case, all reports respecting forest matters submitted to them, whether from the Revenue or from the Forest Department.
