Section 37A in The Orissa Forest Contract Rules, 1966
37A. [ [Inserted by F. A. and H. Notification No. 948-D/21.6.1973-(O. G. P, III Page 254 of 1973)]
The State Government shall have powers to consider any representation against the decision of the Chief Conservator of Forests in any appeal relating to a forest contract at any time before the forest materials which are the subject-matter of the contract are settled on re-sale by the Divisional Forest Officer for which the State Government may call for the relevant records along with the report on the representation filed by the aforesaid contractor and after due consideration of the facts-on record, pass any order in the matter as they deem fit having regard to the circumstances of each case and while passing any such orders on representation for extension of the contract period the State Government shall direct that extension of renewal fees and interest an overdue payment be paid fully or partly or that the fees and interest need not to be paid, as the case may be, and also direct about re-fixation of instalments for payment.]
