Section 16A in Management and Working of the Forests
16A. [ Executive Instructions in the matter of execution of deeds, contracts and other instruments. [Inserted Rule 75-A (as per Government Publication, here Rule 16A) vide C.S. No. 19, dated 9.7.1938.]
- With reference to part "B" of the Judicial Department Notification No. 815-J.-24-36-II, dated the 1st April 1937 (Rule 75 (as per Government Publication; here Rule-16) above) Government are pleased to issue the following Executive instructions for the guidance of Forest Officers in the matter of execution of deeds, contracts and other instruments on behalf of the Governor of Bihar:-(i)The instruments referred to in the Judicial Department Notification will be ordinarily-(a)contracts for the supply of materials by or to the Forest Department;(b)contracts for timber transport and conversion;(c)contracts for roads, bridges, buildings, wells, etc., which are to be constructed departmentally;(d)contracts for sale of forest produce;(e)leases for farming forest produce;(f)security bonds for the fulfilment of contracts or agreements, or for faithful service;(g)leases of buildings belonging to the Forest Department;(h)leases of land in reserved forests granted for purposes other than cultivation.Note. - (g) Vide Form No. 52 of the Forest Manual.(h)Vide Form No. 53 of the Forest Manual.(ii)The orders of Government should be obtained in any case where any doubt may arise.(iii)The Conservator and the other Forest Officers mentioned in the said notification are empowered to cancel or reduce the sale money payable under any contract which they are empowered to execute;Provided that the orders passed by other Forest Officers are subject to the approval of the Conservator of Forests.(iv)No deed or instrument relating to land or any right or interest in land except conveyance deeds or leases for cultivation referred to in items 3, 4 and 5 of part B of the aforesaid notification and in clauses (g) and(h)of item (i) of these instructions should be executed by any Forest Officer except with the previous sanction of Government.(v)The power of the officers mentioned against item 4 of part B of the notification referred to above to execute the leases specified therein is subject to the previous approval of the Conservator.(vi)The authorities empowered to sanction house building advances have also the power to execute contracts and other instruments relating to such advances.]
