Section 7(4) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(4)Subject to the provision of sub-section (1) the administration of the Forces, within such local limits as may be prescribed, shall be carried on by other supervisory officers in accordance with the provisions of this Act and or any Rules made thereunder and every supervisory officer placed in charge of the protection and security of Forests, Forests Produce and wildlife shall, subject to any directions that may be given by the Government in this behalf discharge his functions under the general supervision, direction and control of the concerning Forest Officer of the territory.
