Section 4 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
4. Appointment of Forest Settlement Officer and their jurisdiction.
- (i) For the purpose of Forest Settlement the Government, may appoint as many Forest Settlement Officers as it may deem necessary. These Officers shall ordinarily be persons not holding any forest office except that of Forest Settlement officer and will be drawn from the State Civil service.(ii)The jurisdiction of Forest Settlement Officer will be decided by the Government on the recommendation of the Chief Conservator of Forests.
