Section 45GG in The Wild Life (Protection) (Orissa) Rules, 1974
45GG. Authority competent to sanction compassionate amount.
(1)[For any death or injury] [Substituted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.] caused within a forest area or its five kilometres belt, the concerned Divisional Forest Officer shall be the authority competent to sanction payment of the compassionate.(2)[For any death or injury] [Substituted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.] caused inside a Sanctuary, National Park, Game Reserve or inside a closed area the Wild Life Divisional Forest Officer or the Conservator of Forest shall be the authority competent to sanction such payment.(3)[ In case cattle kills or damage to crops or houses caused by wild animals, the concerned Divisional Forest Officer, the Wild Life Divisional Forest Officer and the Conservator of Forest shall be the authorities competent to sanction such payment within the local area of their jurisdiction.] [Inserted vide Orissa Gazette Extraordinary No. 31/13.1.1992.]
