Section 2(1) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground

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State of Tamilnadu - Subsection

Section 2(1) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground

(1)Power of Forest Officers in respect of offence. - Under section 63(a) of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), the Government of Tamil Nadu are pleased to direct that the officers of the Forest Department in Tamil Nadu mentioned in the first column of the following Schedule, shall exercise the powers of "Forest Officers" under the section of the Forest Act mentioned in the second column of the same, over against each such class of officers, respectively:-

Class of officers empowered	Section of the Act under which powers aregiven	Brief description of nature of powersconferred
1	2	3
All District Forest Officers and Assistant toDistrict Forest Officers having the rank of Deputy Conservator ofForests or Assistant Conservator of Forests, in respect of casesarising within their jurisdiction. [G.O.Ms. No. 2005, Food andAgriculture Department, dated the 28th May 1965]	55 and 59(d)	Power to compound offences. Power to acceptcompensation under section 55
All District Forest Officers	59	(a)Powers of aSettlement Officer under the Tamil Nadu Survey and BoundariesAct, 1923 (Tamil Nadu Act VIII of 1923).(b)Powers of a CivilCourt to compel the attendance of witnesses, etc.(c)Power to hold inquiries into forest offenceand receive and to record evidence.

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State of Tamilnadu - Subsection

Section 2(1) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground