Section 3 in Revenue Standing Orders Relating to Forest Settlement
3.
The rules under section 63(b) prescribe the procedure to be adopted in such matters as the recording of claims, the grant of copies of evidence and decisions to claimants, the persons who may represent a family, a tribe, a village, etc., the clubbing of claims for purposes of inquiry, the employment of vakils or other agents, the fees to be levied for processes. The duties and responsibilities of the Forest Officers appointed to attend the inquiry, the registers that the Forest Settlement Officer shall maintain the rates at which rights should be committed, the cases in which the Forest Settlement Officer should obtain the sanction of the Collector and of the Chief Conservator of Forests before granting compensation by means of exchange of land, etc.
