(6)"Forest Officer" means any person appointed by or under the orders of the State Government to be the [Principal Chief Conservator, [Additional Principal Chief Conservator] [Substituted by Act 10 of 1989 w.e.f. 16.3.1989.] Chief Conservator, Additional Chief Conservator], Conservator, Deputy Conservator, Assistant Conservator, Forest Ranger, Forester, Forest Guard or Forest Watcher, or to discharge any function of a Forest Officer under this Act or any rule or order made thereunder to be done by a Forest Officer;
