Section 2(c) in The Forest (Conservation) Rules, 2003
(c)"Chairperson" means the Chairperson of the Committee;(ca)[ "Divisional Forest Officer" means an officer appointed by the State Government or the Union territory Administration, as the case may be, under the designation of the Divisional Forest Officer or the Deputy Conservator of Forests or any such similar designation, to hold charge of a Forest Division having jurisdiction over the forest land for which the approval of the Central Government under the Act is required;] [Inserted by Notification No. G.S.R. 185(E), dated 14.3.2014 (w.e.f. 10.1.2003).](caa)[ "District Collector" means an officer appointed by the State Government or the Union territory Administration, as the case may be, under the designation of District Collector or Deputy Commissioner or any such similar designation, to hold charge of the administration of the revenue district having jurisdiction over the forest land for which the approval of the Central Government under the Act is required.] [Inserted by Notification No. G.S.R. 200(E), dated 6.3.2017 (w.e.f. 10.1.2003).](cb)[ "Chairperson of the Regional Empowered Committee" means chairperson of each of the Regional Empowered Committees constituted under rule 4A; [Inserted by Notification No. G.S.R. 185(E), dated 14.3.2014 (w.e.f. 10.1.2003).](cc)"Head of the Regional Office" means senior-most officer in the rank of Additional Principal Chief Conservator of Forests or Chief Conservator of Forests appointed by the Central Government at Regional Office to deal with the forest conservation matters under the Act;(cd)"linear projects" means projects involving linear diversion of forest land for purposes such as roads, railways lines, pipelines, transmission lines, etc.]
